WPMS/407/2018
2022 Latest Caselaw 3061 UK

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                                  WPMS No. 407 of 2018
                                  Hon'ble Manoj Kumar Tiwari, J.

Mr. Siddhartha Singh, Advocate for the petitioner.

Mr. Bharat Tewari, Advocate for respondent no. 1.

Today, the matter is listed on an Urgency Application.

Learned counsel for petitioner submitted that the interim order dated 20.02.2018 needs to be extended in view of judgment rendered by Hon'ble Supreme Court in Criminal Appeal Nos. 1375-1376 of 2013, 'Asian Resurfacing of Road Agency Pvt. Ltd. & another v. Central Bureau of Investigation'.

Learned counsel for respondent no. 1 submits that he has no objection, if interim order is extended, however, he submits that petitioner may be directed to pay charges for use and occupation of shop in question at an enhanced rate.

Accordingly, order dated 20.02.2018 is modified, and it is provided that petitioner shall not be dispossessed from the shop in question, provided she deposits `4,000/- per month to respondent no. 1, payable w.e.f. September, 2022, as use and occupation charges of the shop in question.

List this case on 15.12.2022. Urgency Application (I.A. No. 9610 of 2022) stands disposed of.

(Manoj Kumar Tiwari, J.) 21.09.2022 Navin