Raj Kumar vs Ashok Kumar Chopra
2023 Latest Caselaw 11935 P&H

                                                          Neutral Citation No:=2023:PHHC:103100



CR-4164-2022 (O&M)                2023:PHHC:103100                   1


            IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

(201/2)                                                    CR-4164-2022 (O&M)
                                                     Date of Decision: 04.08.2023


Raj Kumar                                                        .........Petitioner
                                       Versus

Ashok Kumar Chopra                                               ........Respondent

CORAM: HON'BLE MR. JUSTICE HARKESH MANUJA

Present:      Mr. Parvinder Singh, Advocate, for the petitioner.

              Mr. Keshav Partap Singh, Advocate, for the respondent.

        ****

HARKESH MANUJA, J.(ORAL)

1. Present revision petition is directed against the eviction order

dated 13.05.2019 passed by Learned Rent Controller, Nawanshahr and

affirmed by learned Appellate Authority, Shaheed Bhagat Singh Nagar, vide

order dated 16.07.2022.

2. After arguing for sometime, counsel for the petitioner states that

he does not press the present petition on merit but the petitioner may be given

reasonable time to make arrangement of alternative accommodation for his

business.

3. In view of the above, eviction order dated 13.05.2019 passed by

the Rent Controller, Nawanshahr and affirmed in appeal by the Appellate

Authority, Shaheed Bhagat Singh Nagar vide judgment dated 16.07.2022 is

confirmed, however, subject to following conditions:-

i) the petitioner shall hand over vacant possession of the

tenanted premises to the respondent/landlord on or before

04.02.2025;

ii) the petitioner shall furnish an undertaking before the Rent

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Neutral Citation No:=2023:PHHC:103100

Controller, Nawanshahr within fifteen days from today that

he will hand over vacant possession of the tenanted

premises to the respondents on or before 04.02.2025; and

iii) the petitioner shall clear arrears of rent, if any, as per the

findings recorded by the authorities below, within a period

of one month from today and will continue to clear the

arrears by seventh of each month till 04.02.2025.

4. Failure to comply with either of the conditions by the petitioner

would entitle the respondent/landlord to execute the eviction order forthwith.

5. Pending application(s), if any, shall also stand disposed of.

                                                 (HARKESH MANUJA)
                                                      JUDGE
04.08.2023
anil

             Whether speaking/reasoned           :    Yes/No
             Whether reportable                  :    Yes/No

Neutral Citation No:=2023:PHHC:103100

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