Punjab-Haryana High Court
Devender Kumar vs Gopal Saran on 27 January, 2012
Author: Rakesh Kumar Jain
Bench: Rakesh Kumar Jain
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CR.No.331 of 2012
Date of Decision: 27 January, 2012
Devender Kumar ... Petitioner
Versus
Gopal Saran ...Respondent
CORAM:HON'BLE MR. JUSTICE RAKESH KUMAR JAIN
Present: :-Mr. Gorakh Nath, Advocate
for the petitioner.
RAKESH KUMAR JAIN, J.
Learned counsel for the petitioner does not want to press the present petition on merits. However, on instructions from his client who is present in Court, it is stated that he may be granted one year time to vacate the demised premises as he is in occupation since 1985.
I have heard learned cousnel for the petitioner. Without issuing notice to the learned counsel for the respondent, the petitioner is granted one year time to vacate the demised premises subject to his furnishing an undertaking in this regard to the Rent Controller within a period of one month from today and also clearing all the arrears of rent if any, due. He shall also keep on paying rent for the ensuing period till he retains possession in terms of the order of this Court. It is however, made clear that in case of any violation of the conditions, he shall be liable for Contempt under the Contempt of Courts' Act, 1971.
The petition is disposed of.
(RAKESH KUMAR JAIN) 27.1.2012 JUDGE aarti