Vinod Kohli & Anr. vs Aman Deep Singh Gandhi
2019 Latest Caselaw 4458 Del

$~5

* IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                Judgment delivered on: 18.09.2019

+      RC.REV. 78/2019 & CM APPL. 6277/2019
VINOD KOHLI & ANR                                    ..... Petitioners

                                 versus
AMAN DEEP SINGH GANDHI                               ..... Respondent
Advocates who appeared in this case:
For the Petitioner:       Mr.Jai Sahai Endlaw, Advocate

For the Respondent:       Mr. Ravi Gupta, Senior Advocate with Mr.Sumit
                          Ahuja, Mr.Sachin Jain and Ms. Divya Kapoor,
                          Advocates.

CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA

                             JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

1. Petitioner impugns order dated 30.07.2018, whereby the leave to defend application of the petitioner has been dismissed and an eviction order passed.

2. Respondent had filed the subject eviction petition on the ground of bonafide necessity under Section 14(1) (e) of Delhi Rent Control Act, 1958 seeking eviction of the petitioner from one Shop bearing No.4/5203-B, Ground floor, Krishan Nagar, Karol Bagh, New Delhi-

110005, more particularly as shown in red colour in the site plan attached to the eviction petition.

3. After some arguments, learned counsel for the petitioner seeks leave to withdraw the petition.

4. Learned counsel for the petitioner submits that he has instructions to undertake that petitioner shall vacate and handover the peaceful vacant possession of the tenanted premises to the respondent on or before 31.03.2021. He further undertakes that petitioner shall pay use and occupation charges at the rate of Rs.25,000/- per month till the time he hands over the peaceful vacant possession of the tenanted premises to the respondent on or before 31.03.2021.

5. Petitioner further undertakes that he shall clear all water, electricity and other dues/charges in respect of the tenanted premises prior to vacating the said shop. He further undertakes that he shall not sublet, assign or part with the possession of the tenanted premises or any part thereof to any third party.

6. The undertaking is accepted.

7. Learned senior counsel for the respondent under instructions submits that the undertaking is also acceptable to the Respondent.

8. In view of the above, the petition is dismissed as withdrawn.

9. Subject to petitioner filing an affidavit of undertaking in the

above terms within a period of two weeks from today, execution of the impugned order dated 30.07.2018 shall remain stayed till 31.03.2021.

10. Order Dasti under signatures of the Court Master.

SANJEEV SACHDEVA, J SEPTEMBER 18, 2019 rk