Punjab-Haryana High Court
Vijay Kumar Khanna vs Joginder Singh on 28 May, 2016
C.R. No.3198 of 2016 (O&M) ::1::
107
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
C.R. No.3198 of 2016 (O&M)
Date of Decision : 28.05.2016
Dr. Vijay Kumar Khanna
...... Petitioner
Versus
Joginder Singh
...... Respondent
CORAM : HON'BLE MR. JUSTICE AJAY TEWARI
***
Present : Mr. Parveen Jain, Advocate
for the petitioner.
Mr. K.R.Dhawan, Advocate
for the respondent.
***
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.
After arguing for some time, learned counsel for the petitioner, on instructions, states that the petitioner will not press this revision on merits and will vacate the premises voluntarily on or before 30.06.2017 without forcing the respondent-landlord to file an execution petition and will continue to pay the monthly contractual rent in advance by the 7 th of 1 of 2 ::: Downloaded on - 31-05-2016 00:13:32 ::: C.R. No.3198 of 2016 (O&M) ::2::
every month, and pay the other admissible charges regularly. He further undertakes to pay upto date arrears of rent, if any, by 15.07.2016.
Learned counsel for the respondent, on instructions, has also accepted this offer on the condition that the petitioner will file an undertaking to the above effect before the Executing Court by 15.07.2016, with the condition that in the event of any default, this petition would be deemed to be dismissed.
Learned counsel for the petitioner has accepted this condition. Resultantly, the 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 )
May 28, 2016 JUDGE
pooja sharma-I
2 of 2
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