Alk Enterprise & Anr. vs. Rani Aggarwal & Ors.
Held
The High Court found that the petitioners had neither cleared admitted rent arrears nor vacated the property despite repeated opportunities, demonstrating a clear lack of bona fides. Consequently, the Court found no ground to intervene and dismissed the petition.
Facts
The petitioners, tenants, challenged a Trial Court order denying their request for a three-month extension to vacate a commercial property. They had repeatedly failed to pay admitted rent arrears, leading to their defence being struck off and a decree of possession being passed against them.
Key Issues
Whether the Trial Court erred in dismissing the petitioners' application for extension of time to vacate the suit property, and whether the petitioners' conduct warranted indulgence from the High Court despite their continuous failure to pay rent arrears and vacate.
Sections Cited
None (The judgment is primarily on civil procedure; while 'GST' is mentioned as part of the arrears to be paid, no specific CGST/SGST Act sections or rules were discussed or applied by the Court.)
AI-generated summary — verify with the full judgment below
Cause title — parties, addresses and appearances
O R D E R %
2026
Through the present petition, the petitioners/defendants are seeking to set aside the order dated 31.08.2026 passed by the learned District Judge (Commercial Court)-06, South East, Saket Courts, New Delhi in CS (COMM) No.298/2025 titled “Rani Aggarwal & Ors. v. ALK Enterprises & Anr.” whereby the learned Trial Court dismissed the application of the petitioners seeking extension of time to vacate the suit property.
Briefly stated, in 2025 the respondents/plaintiffs instituted the underlying commercial suit for recovery against the petitioners seeking possession of
The judgment continues below.
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