BHUPINDER KAUR SODHI Vs. VIDYA WATI AND ORS

JUDGEMENT

(1.) Mr. Chetan Mittal, Senior Advocate, counsel for the Respondents-landlord, assisted by Mr. Kunal Mulwani, Advocate, states that let tenant - Petitioner pay assessed rent at the rate of Rs. 7986/-per month and mesne profits on the same rate within such time as fixed by this Court. Learned Senior Advocate further states that he has no objection, if direction to pay mense profits at the rate of Rs. 10,000/-per month is quashed.

(2.) In view of this, present petition is allowed. Tenant shall pay entire arrears as directed by the learned Rent Controller to the landlord within 15 days from today or to deposit the same before the learned Appellate Court. If amount is not paid, Petitioner - Appellant shall be liable to be evicted. The learned Appellate Authority is requested to decide the appeal without any delay.