Punjab-Haryana High Court
Naresh Kumar vs Vinod Kumar on 6 September, 2014
CR No.3239 of 2014(O&M)
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CR No.3239 of 2014(O&M)
Date of decision: 6.9.2014
Naresh Kumar
...Petitioner
Versus
Vinod Kumar
...Respondent
CORAM: HON'BLE MR.JUSTICE DR. BHARAT BHUSHAN
PARSOON
Present: Mr. Gopal Singh Nahel, Advocate for the petitioner.
Mr. Raj Paul Kansal, Advocate for the respondent.
****
Dr.Bharat Bhushan Parsoon, J. (Oral)
The parties have compromised the matter on the following terms and conditions:-
i) The the petitioner Naresh Kumar (Tenant) will vacate the demised shop mentioned above on 6.3.2015;
ii) That the petitioner will clear all the arrears of the rent, mesne profits w.e.f.1.2.2012 till 6.3.2015.The petitioner will pay said arrears from 1.2.2012 to 30.9.2014 on 7.10.2014 and thereafter he will pay rent of the arrears on every 7th of the following month w.e.f. 1.10.2014 to 6.3.2015. The petitioner will also clear all dues regarding electricity, house tax, water charges etc. before vacating the demised shop;
iii) That in view of above, the petitioner is not pressing the revision petition on merits;
iv) That the petitioner will hand over the vacant possession of the demised shop on 6.3.2015; and, BRIJ MOHAN 2014.09.08 13:31 I attest to the accuracy and integrity of this document Chandigarh CR No.3239 of 2014(O&M)
(v) If the petitioner fails to abide by the above mentioned terms i.e. of vacating the demised shop on 6.3.2015 and not paying the rent/mesne profits, the respondent shall be at liberty to invoke the competent jurisdiction of this Hon'ble Court.
Disposed of in the above terms.
September 6th , 2014 (Dr.Bharat Bhushan Parsoon)
Brij Judge
BRIJ MOHAN
2014.09.08 13:31
I attest to the accuracy and
integrity of this document
Chandigarh