AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
19 paragraphs · 290 wordsSanjeev Sachdeva, J
Petitioner impugns order dated 14.02.2019, whereby Leave to defend application of the petitioner has been dismissed and an eviction order passed.
Respondents had filed the subject eviction petition seeking eviction of the petitioner on the ground of bonafide necessity under Section 14(1) (e) of
Delhi Rent Control Act, 1958 with regard to one shop in property No.5266, Kolhapur House, Kamla Nagar, Delhi-110007, more particularly as shown
in red colour in the site plan attached to the eviction petition.
Learned counsel for the petitioner, under instructions from the petitioner, seeks leave to withdraw the petition.
Petitioner who is present in person undertakes that he shall vacate and handover the peaceful vacant possession of the tenanted premises to the
respondent on or before 31.10.2020.
Petitioner further undertakes that he shall clear all water, electricity and other dues/charges in respect of the tenanted premises before the petitioner
vacates the premises on or before 31.10.2020.
Petitioner further undertakes that he shall not sublet, assign or part with the possession of the tenanted premises or any part thereof. He further
undertakes that he shall not cause any damage to the property and shall hand over the peaceful vacant possession of the tenanted premises to the
respondent in a condition as existing today, subject to normal wear and tear.
The undertaking is accepted.
Learned Counsel for the Respondents submits that the undertaking is acceptable to the respondents.
The Petition is accordingly dismissed as withdrawn.
Subject to petitioner filing an affidavit of undertaking in the above terms, within a period of two weeks, execution of the impugned order dated
14.02.2019 shall remain stayed till 31.10.2020.
Order Dasti under signatures of the Court Master.