PARNITA KAPOOR Vs. ARVIND MALIK
LAWS(DLH)-2020-10-24
HIGH COURT OF DELHI
Decided on October 01,2020

Parnita Kapoor Appellant
VERSUS
ARVIND MALIK Respondents




JUDGEMENT

Prathiba M.Singh, J. - (1.)This hearing has been held through video conferencing.
(2.)The present petition has been filed challenging the order dated 27th August, 2020 by which the application of the Petitioners/Defendants/Landlords (hereinafter, "Landlords") of the property in question, seeking use and occupation charges, has been dismissed by the ld. Civil Judge.
(3.)The case of the Landlords is that they had given the property on rent vide agreement dated 15th October, 2018 for a period of 11 months only to one Mr. Roshan, who is also an advocate.


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