Yash Pal vs Asha Rani (Deceased) Through Her ...
2023 Latest Caselaw 14815 P&H

                                                            Neutral Citation No:=2023:PHHC:115458



     CR-4343-2022                        2023:PHHC:115458                        1


             IN THE HIGH COURT OF PUNJAB AND HARYANA
                          AT CHANDIGARH

(124)                                                                CR-4343-2022
                                                       Date of Decision: 01.09.2023


Yash Pal                                                           .........Appellant
                                        Versus

Asha Rani (deceased) through her LRs.                              ........Respondents

CORAM: HON'BLE MR. JUSTICE HARKESH MANUJA

Present:        Mr. Nikhil Chopra, Advocate, for the appellant.

                Mr. Amit Dhawan, Advocate, for the respondents.

        ****

HARKESH MANUJA, J.(ORAL)

1. Present revision petition is directed against the eviction order

dated 17.12.2018 passed by Learned Rent Controller, Jalandhar and affirmed

by learned Appellate Authority, Jalandhar, vide its judgment dated

20.08.2022.

2. After arguing for sometime, learned counsel for the petitioner

states that he does not press the present petition on merit, however prays that

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 17.12.2018 passed by

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

Authority, Jalandhar vide judgment dated 20.08.2022 is confirmed, however,

subject to following conditions:-

i) the petitioner shall hand over vacant possession of the

tenanted premises to the respondents/landlords on or

before 01.09.2024;

ii) the petitioner shall furnish an undertaking before the Rent

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Neutral Citation No:=2023:PHHC:115458

Controller, Jalandhar, within fifteen days from today that

he will hand over vacant possession of the tenanted

premises to the respondents on or before 01.09.2024; 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 01.09.2024.

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

would entitle the respondents/landlords to execute the eviction order

forthwith.

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

                                                    (HARKESH MANUJA)
                                                         JUDGE
01.09.2023
anil

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

Neutral Citation No:=2023:PHHC:115458

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