Punjab-Haryana High Court
Ashok Kumar vs Amrit Lal on 23 February, 2016
CR No.1178 of 2015 (O&M) 1
In the High Court of Punjab and Haryana at Chandigarh
CR No.1178 of 2015 (O&M)
Date of decision: February 23, 2016
Ashok Kumar
..... Petitioner
Versus
Amrit Lal
...... Respondent
CORAM: HON'BLE MR. JUSTICE AJAY TEWARI
Present: Mr. Gobind Rai, Advocate for the petitioner.
Mr.Rajinder Singla, Advocate for the respondent.
1. Whether Reporters of Local Newspapers 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 and will vacate the premises voluntarily by 31.03.2017 without forcing the respondent to press the execution petition and will continue to pay the rent in advance by the 7th of every month and the other JYOTI 2016.02.29 10:42 charges also.
I attest to the accuracy andintegrity of this document HIGH COURT CHANDIGARH CR No.1178 of 2015 (O&M) 2
Learned counsel for the respondent on instructions from his client has also accepted this proposal on the condition that the petitioner withdraws this petition and file an undertaking to the above effect before the Executing Court within 15 days, failing which, this revision should be deemed to be dismissed.
Learned counsel for the petitioner has accepted this condition.
In the circumstances, the revision petition is 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) JUDGE February 23, 2016 jt JYOTI 2016.02.29 10:42 I attest to the accuracy and integrity of this document HIGH COURT CHANDIGARH