Punjab-Haryana High Court
Lekh Raj vs Mohinder Kumar on 17 October, 2011
Civil Revision No. 6320 of 2011 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Civil Revision No. 6320 of 2011
Date of Decision: 17.10.2011
***
Lekh Raj
.. Petitioner
VS.
Mohinder Kumar
.. Respondent
CORAM: HON'BLE MR. JUSTICE ARVIND KUMAR,
Present:- Mr. Malkeet Singh, Advocate
for the petitioner.
***
ARVIND KUMAR, J.
The petitioner-tenant has been directed to hand over the vacant possession of the premises in question to the respondent-landlord within two months, by virtue of order dated 2.9.2011, leading to the institution of the present civil revision.
Heard.
It is apparent from the records that the application of the petitioner for leave to defend was declined by the Court below and on the basis of evidence adduced on record by the respondent-landlord, a non- resident Indian, the learned Rent Controller, on being satisfied, came to the conclusion that the landlord requires the premises in question for his bonafide necessity and rightly ordered the eviction of the petitioner. There is no reason to differ from what has been observed by the learned Rent Controller. Even otherwise, the learned counsel for the petitioner has not contested the revision on merits and has confined his prayer that some more time be given to the petitioner for delivering the vacant possession of the premises in question to the respondent-landlord.
In view of this, the petitioner is granted two months' further Civil Revision No. 6320 of 2011 2 time to vacate the premises in question i.e. upto 1.1.2012. With the aforesaid modification, the instant revision petition stands disposed of.
Keeping in view the circumstances mentioned above, this petition is being disposed of without issuing any notice to the opposite party. If respondent is summoned to contest this litigation, he will have to incur huge expenses to defend this case. However, liberty is granted to the respondent that if he feel dissatisfied with this order, he may move an application to recall the same.
(ARVIND KUMAR)
October 17,2011 JUDGE
Jiten