Punjab-Haryana High Court
Smt. Harmeet Kaur Wife Of S. Tarsem Singh ... vs Dr. Swaran Singh Gill Son Of Sh. Naurang ... on 9 April, 2013
Author: K. Kannan
Bench: K. Kannan
CR No.2215 of 2013(O&M) 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CR No.2215 of 2013(O&M)
Date of decision: 09.04.2013
Smt. Harmeet Kaur wife of S. Tarsem Singh Dhillon R/o H. No.1123,
Sector 15-B, First Floor, Chandigarh.
.....Petitioner
VERSUS
Dr. Swaran Singh Gill son of Sh. Naurang Singh R/o H.no.1123, Sector
15-B, Chandigarh.
.....Respondent
CORAM: HON'BLE MR. JUSTICE K. KANNAN
1. Whether reports of local papers may be allowed to see the
judgment?
2. To be referred to the reporters or not?
3. Whether the judgment should be reported in the digest?
Present: Mr. S.S. Toor, Advocate for the petitioner.
Mr. Divanshu Jain, Advocate, for respondent.
*******
K. KANNAN, J.(ORAL)
1. The counsel appearing on behalf of the petitioner pleads that in the event of the order of eviction being confirmed, he would be satisfied if the Court gives adequate time to relocate themselves. The counsel appearing for the landlord, who is a caveator, submits that the eviction was ordered more than 5 months earlier and he had adequate CR No.2215 of 2013(O&M) 2 time already. The time for eviction shall be 4 months. The tenant shall continue to pay the rent regularly within the said period and any default on this part will result in the time given to him to be withdrawn and the landlord would be entitled to apply for eviction forthwith. The orders of eviction are confirmed and the revision petition is dismissed subject to the above directions.
09.04.2013 [ K. KANNAN ] Diwaker Gulati JUDGE