Punjab-Haryana High Court
Mohan Shyam Aggarwal vs Kulbir Singh Arora on 1 October, 2014
Author: Surinder Gupta
Bench: Surinder Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CR NO.6750 OF 2014
DATE OF DECISION : 1ST OCTOBER, 2014
Mohan Shyam Aggarwal
.... Petitioner
Versus
Kulbir Singh Arora
.... Respondent
CORAM : HON'BLE MR. JUSTICE SURINDER GUPTA
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Present : Mr. Pawan Kumar Gupta, Advocate for the petitioner.
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SURINDER GUPTA, J. (ORAL)
Heard.
Learned counsel for the petitioner-tenant submits that the tenant only seeks some time to vacate the demised premises and he will make this submissions before the appellate Court supported by an affidavit of the tenant on 14.10.2014, the next date fixed in the appeal.
In view of the above, learned counsel for the petitioner seeks permission to withdraw the instant petition. He further submits that to enable the petitioner to submit affidavit and to seek further orders from learned Appellate Authority on 14.10.2014, the execution of ejectment order be stayed.
Dismissed as withdrawn.
However, as per the undertaking given by counsel for the petitioner, order of the ejectment shall not be executed till 14.10.2014 if not already executed. However if the petitioner failed to give any such undertaking and furnish affidavit as stated above, the Appellate Authority will proceed further in accordance with law. CR NO. 6750 OF 2014 (O&M) -2-
Nothing contained in this order shall be taken as an expression of any opinion including the matter of granting any period of time to petitioner to vacate the premises.
Copy of the order be given under the signatures of Court Secretary of this Court.
1ST October, 2014 (SURINDER GUPTA)
'raj' JUDGE
RAJ KUMAR
2014.10.06 10:40
I attest to the accuracy and
integrity of this document
Chandigarh