NARENDRA KUMAR JAIN Vs. HARSH PRATAP SEONIE

JUDGEMENT

(1.) This is an Application filed on behalf of the Respondents/landlords seeking directions to the Petitioner/tenants to pay the use and occupation charges for the premises bearing Shop no.9A admeasuring about 11 feet X 44 feet or 484 sq. ft. at Plot No.9. Block No. 171, Sunder Nagar Market, New Delhi [hereinafter referred to as 'demised Premises"]. Brief Facts:

(2.) It is necessary in the first instance to set out briefly few facts that are relevant for the purposes of adjudication of this Application.

(3.) Subsequently, an Application for payment of user charges was filed by the Respondents/landlords. Notice in this Application was issued by a Coordinate Bench of this Court on 19/4/2023, when the Petitioner/tenants were granted time to file a Reply to the Application.