Anita Singhvi vs Rajan Rao
2019 Latest Caselaw 635 Del

$~34
*        IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                           Date of Order: 31.01.2019

+                               Cont. Cas. (C) No.26/2019

ANITA SINGHVI                                               ..... Appellant
                           Through:   Mr. Sanjiv Sindhwani, Sr. Advocate
                                      with Mr. Bharat Garg, Advocate.
                                Versus

RAJAN RAO                                                   ....Respondent

Through: Mr. Sumit Choudhary, Advocate with respondent in person.

CORAM:

HON'BLE MR. JUSTICE VINOD GOEL

1. It is submitted by learned senior counsel for the petitioner and Mr. Sumit Choudhary, learned counsel for the respondent that the matter has been amicably resolved and settled between the parties.

2. The respondent, present in person, states that he could not handover the vacant physical possession of the subject premises on or before 31.12.2018 in terms of the order dated 07.09.2018 passed by this court and in terms of his undertaking dated 14.09.2018 given in RFA No.756/2018.

3. It is agreed between the parties that the contemnor/respondent shall handover the vacant physical possession of the subject premises to the petitioner on or before 31.03.2019. The respondent has handed

over two post-dated cheques in the sum of Rs.15 lacs each in favour of the petitioner to the learned senior counsel for the petitioner towards use and occupation charges till March, 2019. He undertakes that the cheques would be honoured on presentation. He tenders his unconditional apology for not honouring his undertaking dated 14.09.2018 which, in the circumstances, is accepted with caution to be careful in future. The respondent has placed on record his undertaking in the form of an affidavit which is taken on record. The undertaking so furnished by the respondent is accepted.

4. In the circumstances, nothing survives in the petition which is disposed of accordingly.

(VINOD GOEL) JUDGE JANUARY 31, 2019 'AA'