Delhi High Court
Bharat Bhushan & Ors. vs Atul Gupta on 5 December, 2023
$~23
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of Order: 05.12.2023
+ RC.REV. 196/2023 and CM No.36739/2023
BHARAT BHUSHAN & ORS. ..... Petitioners
Through: Mr.A.K. Singla, Sr. Advocate with
Mr. Akshit Sachdeva, Advocate with
Petitioner No.3 in person
versus
ATUL GUPTA ..... Respondent
Through: Mr. Manish Vashisht, Sr. Advocate
with Mr. Dhruv Rohatgi, Mr.
Vanshay Kaul and Mr. Devadathan
Jayachandran, Advocates
CORAM:
HON'BLE MS. JUSTICE TARA VITASTA GANJU
[Physical Hearing/Hybrid Hearing]
TARA VITASTA GANJU, J.: (ORAL)
1. Learned Senior Counsel appearing on behalf of the Respondent
submits that since six months has elapsed after the passing of the Impugned
Order dated 03.04.2023, the use and occupation charges for the premises i.e.
Shop No.3, Second Floor, property bearing Municipal No.2 to 5, Esplanade
Road, Delhi-110006 [hereinafter referred to as the "demised premises"] be
fixed and the matter may be continued thereafter.
2. Accordingly, with the consent of the parties and without prejudice to
the rights and contentions of the parties, the directions as set forth below are
RC.REV. 196/2023 page 1 of 3
passed.
2.1 The Petitioners/tenants shall pay to the Respondent/landlord user and
occupation charges in the following manner during the pendency of the
Revision Petition:
(i) The user and occupation charges for the period from 03.10.2023
onwards shall be paid by the Petitioner/tenant at the rate of Rs.22,000/- per
month;
(ii) The user and occupation charges for the months of October,
November and December 2023 shall be paid by the Petitioner/tenant on or
before 15.12.2023.
(iii) The user and occupation charges from 01.01.2024 onwards, shall be
paid by the Petitioner/tenant at the rate of Rs.22,000/- per month, on or
before 7th day of each calendar month;
3. All payments shall be made into the bank account of the
Respondents/landlord. The details of the bank account shall be provided by
the learned Counsel for the Respondent/landlord to the learned Counsel for
the Petitioners/tenants on his email address within three days.
4. It is clarified that the use and occupation charges as affixed
hereinabove are tentative and subject to the final outcome of the present
Petition.
5. Subject to the payment of the aforementioned use and occupation
charges, the execution of the Impugned Order dated 03.04.2023 shall remain
stayed.
5.1 Needless to state that in the event that there is any default in the
payment of use and occupation charges on behalf of the Petitioner/tenant,
RC.REV. 196/2023 page 2 of 3
interim protection as granted hereinabove shall automatically stand
dissolved.
6. The parties are at liberty to file an appropriate application in the event
they have evidence to show that these user charges fixed are not the market
rent for the demised premises.
7. Learned Counsel for the parties shall file their respective written
synopsis, not exceeding three pages each, within three weeks, along with
compilations of judgments, if any, they wish to rely upon.
7.1 All judgments sought to be relied upon by the learned Counsel for the
parties shall be filed with an index which also sets out the relevant paragraph
numbers and the proposition of law that it sets forth.
8. List the matter for hearing on 23.04.2024.
9. Parties will act based on the digitally signed copy of the order.
TARA VITASTA GANJU, J
DECEMBER 05, 2023/yg
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RC.REV. 196/2023 page 3 of 3
