Punjab-Haryana High Court
Jai Raj vs Som Parkash & Anr on 26 May, 2016
C.R No. 3194 of 2016 (O&M) ::1::
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
C.R No. 3194 of 2016 (O&M)
Date of decision : May 26, 2016
Jai Raj,
...... Petitioner
v.
Som Parkash and another,
...... Respondents
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CORAM : HON'BLE MR. JUSTICE AJAY TEWARI
***
Present : Mr. Sandeep Singh Advocate
for the petitioner.
Mr. Sanjay Jain, Advocate
for the respondents.
***
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 petition has been filed against the concurrent orders dated 5.5.2015 and 25.1.2016 passed by the learned Courts below evicting the petitioner from the demised premises.
After arguing for some time, learned counsel for the 1 of 2 ::: Downloaded on - 28-05-2016 00:26:37 ::: C.R No. 3194 of 2016 (O&M) ::2::
petitioner, on instructions, states that the petitioner will not press this petition on merits and will vacate the premises voluntarily on or before 30.11.2016 without forcing the respondents to file an execution petition and will continue to pay the monthly contractual rent in advance by the 7th of every month, and pay the other admissible charges regularly. He further undertakes to pay upto date arrears of rent, if any, within a period of one month from today.
Learned counsel for the respondents, 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 within within one month, with the condition that in the event of any default, this petition should be deemed to be dismissed.
Learned counsel for the petitioner has accepted this condition.
The revision petition is disposed of in the above terms.
( AJAY TEWARI )
May 26, 2016 JUDGE
`kk'
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