Punjab-Haryana High Court
Anil Kumar Handa @ Vijay Kumar vs Balbir Singh on 15 February, 2016
C.R. No.680 of 2016 (O&M) ::1::
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
C.R. No.680 of 2016 (O&M)
Date of Decision : 15.02.2016
Anil Kumar Handa @ Vijay Kumar
...... Petitioner
Versus
Balbir Singh
...... Respondent
CORAM : HON'BLE MR. JUSTICE AJAY TEWARI
***
Present : Mr. R.S. Bajaj, Advocate
for the petitioner.
***
1. Whether Reporters 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?
AJAY TEWARI, J. (Oral)
This revision has been filed against the concurrent orders of the Courts below allowing ejectment of the petitioner-tenant from the demised premises.
Today on instructions from his client the learned counsel for the petitioner has stated that the petitioner will not press this petition on merits but since the petitioner is running a business in the shop in dispute he is ready to settle this dispute. Therefore, a period of two years should be granted to him to vacate the premises voluntarily without forcing the respondent to press the execution petition.
Notice of motion.
ASHISH2016.02.19 12:29 I attest to the accuracy and authenticity of this document Chandigarh
C.R. No.680 of 2016 (O&M) ::2::
The respondent-Balbir Singh has entered appearance in person. He states that though he would not oppose any reasonable time but period of two years is too much since he also requires the shop but in case the petitioner files an undertaking that he would vacate the shop voluntarily on or before 31.12.2016 and continue to pay the rent in advance by the 7th of every month and also pays other charges regularly and will also pay the up- to-date arrears of rent within one month from today, he would not oppose the grant of time.
Learned counsel for the petitioner on instructions has stated that this offer is accepted to him.
Let the petitioner file an undertaking with regard to the aforesaid conditions in the Executing Court within 15 days from today.
In the meantime, the dispossession of the petitioner shall remain stayed.
Revision petition stands disposed of in the above terms. Since the main case has been decided, the pending civil miscellaneous application, if any, also stands disposed of.
( AJAY TEWARI )
February 15, 2016 JUDGE
ashish
ASHISH
2016.02.19 12:29
I attest to the accuracy and
authenticity of this document
Chandigarh