Punjab-Haryana High Court
Dr.S.S.Mann vs Sh.A.K.Sharma on 12 December, 2011
Author: Rakesh Kumar Garg
Bench: Rakesh Kumar Garg
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Civil Revision No.5423 of 2011 (O&M)
Date of decision:.12.12.2011
Dr.S.S.Mann ....Petitioner
Versus
Sh.A.K.Sharma ....Respondent
CORAM : HON'BLE MR. JUSTICE RAKESH KUMAR GARG
Present: Mr. Sanjay Vij, Advocate, for the petitioner.
Mr. Rakesh Chopra, Advocate,for the respondent.
RAKESH KUMAR GARG, J (ORAL)
This is tenant's revision petition challenging the impugned order dated 18.08.2011 whereby the Appellate Authority has vacated the interim stay granted to the tenant-petitioner on 21.07.2011, against order of his eviction dated 14.06.2011.
After hearing learned counsel for the parties, this petition is disposed of with the following directions:-
(i) The petitioner shall make payment of arrears of rent and mesne profit @ ` 13,000/- per month w.e.f. from the order of eviction dated 14.06.2011 in terms of the order dated 21.07.2011 and shall continue to pay the future rent till the decision of his appeal before the Appellate Authority.
(ii)The Appellate Authority shall dispose of the pending appeal within one month from the receipt of the certified copy of this order.
(iii)Dispute with regard to the arrears of rent as determined by the Rent Controller, if any, is kept open.
(iv)The operation of the impugned order dated 18.08.2011 shall remain stayed till the disposal of the appeal before the Appellate Authority.
December 12, 2011 (RAKESH KUMAR GARG) savita JUDGE