Punjab-Haryana High Court
Pardeep Kumar vs Raj Rani And Another on 1 April, 2014
Author: Mahesh Grover
Bench: Mahesh Grover
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CR No.6154 of 2012
Date of Decision :1.4.2014
Pardeep Kumar
....Petitioner
Versus
Raj Rani and another
...Respondents
CORAM : HON'BLE MR.JUSTICE MAHESH GROVER
....
Present: Mr. Pardeep Goyal, Advocate for the petitioner.
.....
MAHESH GROVER.J. Learned counsel for the petitioner states that he does not wish to press the instant petition on merits and prays for time to vacate the premises. It has further been stated that the petitioner is willing to furnish an undertaking in case he is given some time.
Since there is no challenge to the merits, the instant petition is disposed of with a direction to the petitioner to hand over the physical vacant possession of the demised premises to the landlords subject to his furnishing an undertaking within two weeks from today before the learned Rent Controller in the following terms :-
1. That he shall hand over physical vacant possession of the premises to the respondents on or before 30.9.2014.
2. That he shall pay all arrears of rent upto date to the respondents within two weeks.
3. That he shall continue to make payment of rent at the agreed rate by the 7th of each month till the physical vacant possession of the demised premises is handed over Singh Daljit to the respondents.
2014.04.09 15:54 I attest to the accuracy of this document CR No.6154 of 2012 -2-
4. That he shall not commit any default in payment of arrears of rent or the monthly rent and that even a single default will disentitle him to the benefit of this order.
5. That if the arrears of rent or the monthly rent is not paid as aforesaid, the landlords shall be entitled to execute the eviction order forthwith.
6. That the physical vacant possession of the demised premises shall be handed over to the landlords in the condition as it exists today. He shall not sublet the premises or induct any other person in the same during the period of his stay i.e. upto 30.9.2014.
7. That if he makes an attempt to deviate from the undertaking, the landlords shall be entitled to apprise the Rent Controller, who shall proceed to get the demised premises vacated and to hand over the physical vacant possession thereof to them by granting police assistance at the first instance.
1.4.2014 (MAHESH GROVER)
dss JUDGE
Singh Daljit
2014.04.09 15:54
I attest to the accuracy
of this document