LAWS(DLH)-2023-12-59

CHANDAN BHATIA Vs. SATISH SINGHAL

Decided On December 08, 2023
Chandan Bhatia Appellant
V/S
Satish Singhal Respondents

JUDGEMENT

(1.) This Petition filed under Article 227 of the Constitution of India impugns the order dtd. 25/10/2023 passed by the ACJ/CCJ/ARC (West), Tis Hazari Court, Delhi in CS SCJ No. 1688/2022, titiled as Satish Singhal v. Chandan Bhatia, whereby the application filed by the defendant i.e., the Petitioner herein under Order IX Rule 13 of the Code of Civil Procedure, 1908 ('CPC') was dismissed.

(2.) The learned counsel for the Respondents has entered appearance.

(3.) The learned counsel for the Petitioner states that in compliance with this Court's order dtd. 8/11/2023, the Petitioner has deposited with the Registry of this Court four (4) demand drafts of Rs.90,000.00 each; and in this manner, the entire amount of Rs.3,60,000.00 stands paid for the period of April, 2022 to November, 2023 (20 months) calculated at Rs.18,000.00 per month. 3.1. She states on instructions that the use and occupation charges at Rs.18,000.00 for the month of December, 2023 shall be paid into the bank account of the Respondents on or before 15/12/2023 and subsequently, for each calendar month, it will be paid on or before 7th of the said month. For instance, for the month of January, 2024, the use and occupation charges will be paid on or before 7/1/2024. Needless to state, that the aforesaid payment is exclusive of all the other charges, which the Petitioner has to bear under the lease deed.