Ms Sibha Anwar & Anr vs Anwar Ahmad
2018 Latest Caselaw 4638 Del

$~42
* IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                   Judgment delivered on: 07.08.2018

+       CRL.REV.P. 904/2017 & Crl.M.A.19924/2017
MS SIBHA ANWAR & ANR                                  ..... Petitioners

                           versus

ANWAR AHMAD                                           ..... Respondent
Advocates who appeared in this case:

For the Petitioner         : Ms.Kavita Jha and Mr.Vaibhav Kulkarni, Advs.

For the Respondent         : Mr.Sameer Bhatnagar and Ms.Pooja Chauhan,
                             Advs.

CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA
                             JUDGMENT

07.08.2018 SANJEEV SACHDEVA, J. (ORAL)

1. Petitioner impugns order dated 14.11.2017 passed by the Trial Court, whereby the petitioner was permitted to be evicted from the residential house, which was an allotted residence to the respondent by the Jamia Milia Islamia University. Alternatively petitioner was seeking a direction to the respondent to arrange an alternative residence.

2. Parties were referred to mediation; however the mediation was

not successful. With the intervention of the Court, parties settled their disputes and Respondent undertook to arrange for an alternative accommodation for the petitioner.

3. As per the undertaking given to the Court, the petitioner has vacated the property of the Jamia Milia Islamia University which had earlier been allotted to the respondent being an employee of the Jamia University and shifted to the alternative accommodation taken on rent by the respondent.

4. As per the undertaking given by the respondent, he has obtained premises on rent for the petitioner. Learned counsel for the petitioner points out that the premises has been taken on rent for a period of 11 months. Learned counsel for the respondent under instructions from the respondent undertakes that subject to the final outcome of the proceedings, pending before the Trial Court, he shall have the rent agreement extended from time to time and in case the same is not extended by the landlord, secure an appropriate alternate accommodation commensurate to the present accommodation for the petitioner.

5. Learned counsel for the respondent also points out that there are electricity dues outstanding of Rs.11,530/- of the premises of Jamia Milia Islamia that has been vacated by the petitioner.

6. It is agreed that respondent shall be entitled to deduct the electricity bill dues in three instalments from the monthly

maintenance being paid to the petitioner. First two instalments being of Rs.4000/- and the balance being of Rs.3,530/-.

7. The petition is accordingly disposed of in the above terms.

8. Order dasti under the signature of the Court Master.

SANJEEV SACHDEVA, J AUGUST 07, 2018 rk