Sanjay Yadav vs Sanjay Kumar And Another
2022 Latest Caselaw 12408 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- S.C.C. REVISION No. - 134 of 2022
 
Revisionist :- Sanjay Yadav
 
Opposite Party :- Sanjay Kumar And Another
 
Counsel for Revisionist :- Sunil Dutt Kautilya,Satyavrat Sahai
 
Counsel for Opposite Party :- Nipun Singh
 

 
Hon'ble Vipin Chandra Dixit,J.

Heard Sri Sunil Dutt Kautilya, learned counsel for the revisionist, Sri Nipun Singh, learned counsel for the opposite parties and perused the record.

This S.C.C. Revision has been filed by the defendant-revisionist against the judgment and order dated 07.04.2022, passed by Sessions Judge, Gautam Budh Nagar, in S.C.C. No. 29 of 2020 (Sanjay Kumar and another vs. Sanjay Yadav) by which suit filed by the plaintiffs-respondents was decreed for ejectment and for arrears of rent.

After arguing at some length, Sri Sunil Dutt Kautilya, learned counsel for the revisionist has submitted that the revisionist is ready to vacate the accommodation in dispute and some reasonable time may be granted to the defendant-revisionist to vacate the premises in question and to pay arrears of rent.

Sri Nipun Singh, learned counsel appearing on behalf of plaintiff-landlord has no objection if reasonable time is granted to the tenant to vacate the premises in question and to pay the entire decreetal amount within a period of one month.

In view of submissions of learned counsel for the parties, the present S.C.C. Revision is disposed of granting six month's time from today to the revisionist-defendant to vacate the accommodation in dispute and to pay rent @ Rs. 50,000/- per month exclusive of electricity and water charges from 01.11.2020 within a period of one month from today.

In case of default, the interim protection granted by this court shall automatically vacated and it is open to the plaintiff-landlord to execute the judgment and order dated 7.4.2022 passed by learned court below.

Order Date :- 9.9.2022

sailesh