Naresh Kumar vs Jagjit Singh And Another
2024 Latest Caselaw 7665 P&H

Punjab-Haryana High Court

Naresh Kumar vs Jagjit Singh And Another on 10 April, 2024

Author: Archana Puri

Bench: Archana Puri

                                          Neutral Citation No:=2024:PHHC:048672



                                                                2024:PHHC:048672
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CR-1174-2024 (O&M)



         IN THE HIGH COURT OF PUNJAB AND HARYANA
                      AT CHANDIGARH

Sr. No.131
                                                         CR-1174-2024 (O&M)
                                                    Date of Decision: 10.04.2024

NARESH KUMAR
                                                                       ....Petitioner
                                       Versus

JAGJIT SINGH AND ANOTHER
                                                                    .....Respondents


CORAM: HON'BLE MRS. JUSTICE ARCHANA PURI

Present:-    Mr. S.P. Arora, Advocate,
             for the petitioner.

             Mr. S.S. Salar, Advocate,
             for the caveator/respondent No.2.

                      *****

ARCHANA PURI, J. (Oral)

Challenge in the present revision petition is to the judgment

dated 25.01.2024, passed by learned Appellate Authority, whereby the order

passed dated 05.12.2017 passed by learned Rent Controller, has been

affirmed, thereby ordering the ejectment of the petitioner, on the ground of

personal necessity asserted by the respondents.

Keeping in view the affirmatory orders already passed, at this

stage, learned counsel for the petitioner submits that he only makes a prayer

for grant of reasonable time to vacate the premises to facilitate the petitioner

to find the alternative accommodation, for following his vocation.

In the given circumstances, learned counsel for the

caveator/respondent No.2 submits that any order may be passed by the

Court, thereby giving reasonable time to vacate the premises.

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Neutral Citation No:=2024:PHHC:048672

2024:PHHC:048672

CR-1174-2024 (O&M)

In view of the submission, so made, by learned counsel for the

petitioner, which is also acceptable to learned counsel for the

caveator/respondent No.2, the petitioner is hereby given a period of six

months from today onwards, to vacate the demised premises, on or before

expiry of six months.

In the eventuality of the petitioner not complying with the

aforesaid undertaking, given by learned counsel, the respondent shall be at

liberty to seek vacation of the premises, in due course, in accordance with

law and have the option to initiate the contempt proceedings.

During the period, till the vacant possession is handed over to

the respondents, the petitioner shall continue to make payment of the mesne

profits, as ordered by Lower Appellate Authority and in case of any default,

it shall be open to the respondent to proceed, in accordance with law to seek

vacant possession of the premises.

Accordingly, the instant revision petition stands disposed of.

                                                       (ARCHANA PURI)
10.04.2024                                                 JUDGE
Himanshu

             Whether speaking/reasoned           :     Yes

             Whether reportable                  :     Yes/No




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