Punjab-Haryana High Court
Kulwinder Kaur vs Raj Kumar Khattar on 27 November, 2018
Author: Surinder Gupta
Bench: Surinder Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Civil Revision No. 7330 of 2018 (O&M)
Date of decision: 27.11.2018
Kulwinder Kaur
... Petitioner
Vs.
Raj Kumar Khattar
... Respondents
CORAM: HON'BLE MR. JUSTICE SURINDER GUPTA
Present: Mr. Abhishek Singla, Advocate for
Mr. Keshav Pratap Singh, Advocate
for the petitioner.
Mr. Ankit Chaudhari, Advocate
for the respondent.
***
SURINDER GUPTA, J Heard.
Learned counsel for the petitioner seeks a week's time to hand over draft of `5.00 lakh as per order dated 29.10.2018.
Notice of motion was issued only on the plea of the petitioner that he seeks some time to make alternate arrangement and to vacate the premises. Learned counsel for petitioner seeks one year time to make alternate arrangement, however, learned counsel for respondent request for restricting the same for two months.
The premises in question is a house regarding which ejectment order has been passed. Keeping in view the respective submissions of learned counsel for parties, the petitioner is allowed six months time from today to vacate and hand over vacant possession of the demised premises subject to the following terms :-
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(i) The petitioner-tenant will hand over draft of `5.00 lakh to the respondent as per order dated 29.10.2018 within a period of seven days.
(ii) She will keep on paying the future advance rent @ `50,000/- per month on or before 10th day of each subsequent month.
(iii) She will furnish affidavit before the Rent Controller/Executing Court, within three weeks giving undertaking that she will vacate and hand over vacant possession of the demised premises to the respondent-landlord on or before 28.5.2019.
Default of compliance of any of the above terms will allow the respondent-landlord to seek the execution of order of ejectment forthwith.
Disposed of.
November 27, 2017 (Surinder Gupta)
deepak Judge
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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