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Judgment
Mukta Gupta, J
I.A ………..(to be numbered) in OMP 103/2019
The hearing has been conducted through Video Conferencing.
By this application, the applicants/judgment debtors seek extension of time to vacate the suit property which was undertaken to be vacated by 10th
April, 2020 as noted in the order dated 23rd January, 2020.
Learned Senior Counsel for the applicants states that given the present situations where the applicants can neither look for another house nor shift
there and even the LIC Housing Finance Ltd. cannot go ahead with the recovery, the undertaking given by the applicants be modified and applicants
be permitted to vacate and hand over the peaceful vacant possession of the suit property bearing No. 3, Block D, Municipal No. XIV/11163 situated
at New Rohtak Road, Karol Bagh, New Delhi-110005 being Khasra No. 78/31.
Considering the medical condition of the applicants as also the prevailing conditions wherein it will not be feasible for the applicants to vacate the
suit property and shift to another accommodation, the fresh undertaking as given on behalf of the judgment debtors by the learned counsel is accepted.
The applicants/judgment debtors will hand over the vacant peaceful possession of the property as mentioned above to the Court by depositing the
keys thereof in the Court on or before 30th June, 2020. An affidavit in this regard will be filed by the applicants/ judgment debtors within three working
days of the High Court’s re-opening.
Application is disposed of.