CENTRAL COURT HOTEL Vs. FUNBARS HOSPITALITY PRIVATE LTD

JUDGEMENT

(1.) After some arguments, Mr. N. Kumar, who, appears for the respondent says that the respondent company will deposit the arrears of rent for the period 1.12.2017 to 31.5.2018. As per the details furnished by the petitioner, the sum owed by the respondent is Rs. 1,11,94,234/-.

(2.) Furthermore, counsel for the respondent says that the respondent will also deposit the rent @ Rs. 280 lakhs for the months of June & July, 2018.

(3.) Insofar as the arrears of rent are concerned, counsel for the respondent says that a sum of Rs. 50 lakhs, out of total sum of Rs. 1,11,94,234/-, will be deposited within four weeks from today, while the remaining amount will be deposited within four weeks thereafter.