Uttarakhand High Court
Vishamber Dutt vs Manwar Singh & Another on 12 November, 2014
Author: Alok Singh
Bench: Alok Singh
WPMS No. 2516 of 2014 Hon'ble Alok Singh, J.
Mr. Prashant Khanna, Advocate for the petitioner.
Present petition is filed assailing the judgment and decree dated 31.07.2013 passed by the JSCC/Civil Judge (S.D.), Rudraprayag in SCC Suit no. 02/2011 (Manwar Singh and another vs. Vishamber Dutt) as well as assailing the judgment and order dated 25.04.2014 passed by District Judge, Rudraprayag in SCC Revision No. 02/2013, whereby revision filed by the tenant was dismissed.
Mr. Prashant Khanna, learned counsel for the tenant/petitioner, herein, submitted that he does not want to press this petition on merit. He, however, seeks two years' time to vacate the premises, in question, on payment of mesne profit as determined by this Court.
Issue notice on the limited question as to why two years time as prayed for be not granted to the tenant.
Mr. Prashant Khanna, learned counsel for the tenant/petitioner, herein, undertakes to serve the landlord/respondent dasti in addition to service through registered post AD returnable within a week.
List in the week commencing from 01.12.2014. Meanwhile, petitioner shall not be evicted from the property, in question.
CLMA No. 12825 of 2014 also stands disposed of accordingly.
(Alok Singh, J.) 12.11.2014 Deepak