ANEES AHMED Vs. ROHIT GROVER

JUDGEMENT

(1.) The present order shall dispose of two civil revisions i.e. C.R. Nos. 1425 and 6548 of 2015.

(2.) CM. No. 7190-CII of 2020 had been filed by the tenants in C.R. No. 6548 of 2015 to grant exemption from payment of mesne profits of the premises from April, 2020 to July, 2020 in view of the Covid-19 pandemic.

(3.) Notice had been issued to counsel for the landlord Mr. Divsanshu Jain.