SHANTI PRAKASH GUPTA Vs. EBONY RETAIL HOLDINGS LTD.

JUDGEMENT

(1.) Co.Appl.No.568/2013 (Application on behalf of the Respondent for directing the Petitioner to take possession of the Ground Floor.

(2.) The tenancy premises comprised of two units one on the ground floor and the other on the first floor bearing No. GB 19 & FB 15, Crown Plaza Shopping Mall, Crown International , 29 K.M. Stone, Sector 15-A, Main Mathura Road, Faridabad, Haryana admeasuring 14171 square feet (6935 square feet on Ground Floor and 7236 square feet on the first floor) .

(3.) As per the Petitioners at the time of filing of the petition the Respondents were in arrears of the following: