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Punjab-Haryana High Court

Kirpal Singh vs Tara Singh on 15 February, 2016

                  CR-321-2016 (O&M)                                                          ::1::


                  111                            IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                          AT CHANDIGARH

                                                                          CR-321-2016 (O&M)
                                                                          Date of decision : 15.02.2016

                  Kirpal Singh
                                                                                             ...... Petitioner

                                                             versus


                  Tara Singh
                                                                                             ...... Respondent

                  CORAM : HON'BLE MR.JUSTICE AJAY TEWARI

                  Present :                      Mr. Vikram Preet Arora, Advocate
                                                 for the petitioner.

                                                 Mr. Ajaivir Singh, 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.

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 on or before 31.01.2017 without forcing the respondent to file an execution petition and will continue to pay the rent in advance by the 7th of every month on contractual rate and pay the other admissible charges regularly. POOJA SHARMA 2016.02.24 11:12 I attest to the accuracy and integrity of this document Punjab and Haryana High Court, Chandigarh CR-321-2016 (O&M) ::2::

Learned counsel for the respondent after taking instructions has also accepted this offer on the condition that the petitioner files an undertaking to the above effect before the Executing Court within one month, 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 )
                  February 15, 2016                                                         JUDGE
                  Pooja sharma-I




POOJA SHARMA
2016.02.24 11:12
I attest to the accuracy and integrity of this document Punjab and Haryana High Court, Chandigarh