ASHISH KHANNA Vs. ROSHNI HOTELS PVT. LTD.

JUDGEMENT

(1.) I.A. No. 15947/2019 is an application filed on behalf of plaintiffs under Order 8 Rule 10 read with Sec. 151 of Civil Procedure Code, 1908 (CPC) for handing over peaceful, vacant and physical possession of the premises in question.

(2.) I.A. No. 3965/2022 is an application under Order 39 Rule 10 CPC wherein the plaintiffs have sought directions against the defendant to deposit the arrears of licence fee, pendente-lite and future, till final adjudication of the present suit.

(3.) The present suit has been filed on behalf of the plaintiffs for possession, recovery of arrears of licence fees and mesne profits/damages and permanent and mandatory injunction. It is the case on behalf of the plaintiffs in the suit that they are the true and lawful owners of land admeasuring 12 bighas and 16 biswas in khata khatauni number 49/421, bearing mustatil no. 14, killa no. 26 (5-4), mustatil no. 16, killa no. 26 (3-4) and mustatil no. 17, killa no. 26(4-8), with boundary wall, tubewell, electric connection and built up structure standing thereon, situated in the Revenue estate of Village Kapasera, Tehsil Vasant Vihar, New Delhi.