ADARSH AHUJA Vs. CHARANJIT SINGH

JUDGEMENT

(1.) Learned Counsel for the tenant-Respondent states that Respondent shall pay entire amount as assessed by the learned Rent Controller within such time as fixed by this Court without making any adjustment from the amount of the security paid by the tenant at the time of agreement of rent. He further states that entitlement of the present landlady to recover the rent for the period prior to the purchase by the C.R. No. 883 of 2010 landlord shall be agitated before the learned Rent Controller. Learned Counsel for the tenant further states that in the event, it is found that tenant has deposited entire amount to save his eviction, tenant shall be at liberty to recover the excess amount including the security.

(2.) Learned Counsel for the Petitioner-landlady has no objection in it.

(3.) Present petition stand disposed of in the light of the statement made by the learned Counsel for the parties. However, it is directed that tenant shall deposit the entire amount as per the order of the learned Rent Controller on or before 15.12.2010 without making any adjustment from the amount paid by the tenant to the landlady as security. Both the parties shall be at liberty to place their respective grievances in accordance with law, if law so permits before the learned Rent Controller.