Punjab-Haryana High Court
Puran Parkash vs Raj Kumar on 14 January, 2016
Author: Amit Rawal
Bench: Amit Rawal
RSA No.6210 of 2015 (O&M) 1
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
RSA No.6210 of 2015 (O&M)
Date of decision:14.01.2016
Puran Parkash ... Appellant
Vs.
Raj Kumar ... Respondent
CORAM: HON'BLE MR. JUSTICE AMIT RAWAL
1. Whether reporters of local newspapers may be allowed to
see judgment?
2. To be referred to reporters or not?
3. Whether the judgment should be reported in the Digest?
Present:- Mr. K.S.Dadwal, Advocate
for the appellant.
AMIT RAWAL J. (Oral)
On instructions from the appellant - Puran Parkash, who is present in Court in person and is identified by his counsel. Mr. K.S.Dadwal, learned counsel for the appellant submits that he would not press the grounds of appeal and accepts the ejectment order passed by the trial Court. However, time be granted to vacate the premises.
In view of the aforementioned statement made by Mr. Dadwal, execution of the judgment and decree shall remain deferred for a period of six months, in essence, the appellant is granted six months time to vacate the premises which shall expire on 13.07.2016, provided he continues to pay the entire arrears of rent within a period of two weeks and future monthly rent by 10th of every month.
SAVITA DEVI KADIAN 2016.01.20 12:38 I attest to the accuracy and integrity of this document High Court Chandigarh RSA No.6210 of 2015 (O&M) 2
With the aforementioned observations, the judgments and decrees of the Courts below are upheld. Accordingly, the appeal is dismissed.
(AMIT RAWAL) JUDGE January 14, 2016 savita SAVITA DEVI KADIAN 2016.01.20 12:38 I attest to the accuracy and integrity of this document High Court Chandigarh