Isherdas Sahni And Bros vs. Impresario Entertainment And Hospitality PVT Ltc

Facts

The plaintiff, Isherdas Sahni and Bros, filed an application seeking modification/clarification of a previous judgment dated 12.03.2024. The plaintiff contends that in addition to the agreed amount to be deducted from the defendant's security deposit, they are also entitled to a further sum of Rs. 2,17,403/- towards GST on common area maintenance charges for April 2020. The defendant, Impresario Entertainment and Hospitality Pvt Ltd, was served with a notice returnable on 01.08.2024.

Held

The Court issued notice to the defendant, returnable on 01.08.2024, in response to the plaintiff's application for modification/clarification of the previous judgment. The application seeks to include an additional sum of Rs. 2,17,403/- towards GST on common area maintenance charges for April 2020, in addition to the amount already agreed to be deducted from the defendant's security deposit. The Court has not yet ruled on the merits of the plaintiff's claim for the additional GST amount. The reasoning and ratio decidendi for this specific claim are pending further adjudication after the defendant's response.

Key Issues

1. Whether the plaintiff is entitled to an additional sum of Rs. 2,17,403/- towards GST on common area maintenance charges for April 2020, beyond the amount already agreed to be deducted from the defendant's security deposit? Petitioner's Argument: The plaintiff argues that they are entitled to this additional sum as GST on common area maintenance charges for April 2020. Revenue/State's Argument: The judgment does not record any specific arguments from the revenue or state. The defendant did not appear, and no arguments were recorded on their behalf.