Punjab-Haryana High Court
Jaswant Singh vs Gurudwara Sangatpura Thrg Kashmir ... on 15 January, 2015
Author: Surinder Gupta
Bench: Surinder Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CR NO.7422 OF 2014 (O&M)
DATE OF DECISION : 15th JANUARY, 2015
Jaswant Singh
.... Petitioner
Versus
Gurudwara Sangatpura, Chheharta, Amritsar
.... Respondents
CORAM : HON'BLE MR. JUSTICE SURINDER GUPTA
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Present : Mrs. G.K. Mann, Advocate for the petitioner.
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SURINDER GUPTA, J. (ORAL)
Heard.
Learned counsel for the petitioner, after arguing for some time, seeks permission to withdraw this revision petition and confines her submission only for grant of reasonable time to vacate and handover the vacant possession of the demised premises to the landlord.
In view of the submission made by learned counsel for the revision petitioner, the revision petition is dismissed as withdrawn.
The revision petitioner is allowed six months' time to vacate and handover the vacant possession of the demised premises to the respondent. The order of eviction of the petitioner, if not already executed, shall remain stayed, subject to the following terms:-
(i) The petitioner-tenant will pay the entire due rent upto 31st January 2015, within two weeks.
(ii) He will keep on paying the advance rent/mesne profits of subsequent months on or before 7th day of each month. CR NO.7422 OF 2014 (O&M) -2-
(iii) He will file affidavit before the Rent Controller, within two weeks giving details of entire payment of rent/mesne profits due upto 31st January 2015 and a copy be also placed on the record of this Court.
Default of compliance of any of the above terms will allow the respondent to seek the execution of order of ejectment forthwith.
The order has been passed in the absence of respondent to avoid unnecessary delay and expenses. A copy of this order be conveyed to respondent. In the event of respondent having any objection, it may file a petition to that effect. On receipt of the petition, the same be listed for hearing.
15th January, 2015 (SURINDER GUPTA)
'raj' JUDGE
RAJ KUMAR
2015.01.19 17:16
I attest to the accuracy and
integrity of this document
Chandigarh