M/S Society Jewellers And Anr vs Devinder Singh Sra And Ors
2024 Latest Caselaw 9279 P&H

Punjab-Haryana High Court

M/S Society Jewellers And Anr vs Devinder Singh Sra And Ors on 30 April, 2024

                                          Neutral Citation No:=2024:PHHC:059539



CR-2355-2024(O&M)                          1                . 2024:PHHC:059539

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                                                        CR-2355-2024(O&M)
                                               DATE OF DECISION: 30.04.2024

M/s Society Jewellers and another          ............Petitioners


VERSUS


Devinder Singh Sra and others              ..............Respondents


CORAM         HON'BLE MR. JUSTICE GURBIR SINGH

Present       Mr.Divanshu Jain, Advocate,
              for the petitioners.

              Mr. Aashish Chopra, Sr.Advocate,
              with Mr. Yashpal Sharma, Advocate,
              for respondents no.1 to 12.
              ***

GURBIR SINGH, J

CM-7034-CII-2024

Allowed, as prayed for.

Annexures P-1 to Annexure P-17 are taken on record, subject to all just

exceptions.

CR-2355-2024

1. Mr.Yashpal Sharma, Advocate, files vakalatnama on behalf of

respondents no.1 to 12, same is taken on record.

2. This petition is filed against the order of ejectment dated 08.12.2022,

passed by learned Rent Controller, Chandigarh and order dated 15.03.2024, passed by

learned Appellate Authority, Chandigarh, whereby, appeal against the order of

ejectment has been dismissed. The order of ejectment has been passed on the ground

of personal necessity.

3. After arguing for some time, learned counsel for the petitioners submits

that he would be satisfied if atleast one year time is granted to the petitioners to vacate

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Neutral Citation No:=2024:PHHC:059539

CR-2355-2024(O&M) 2 . 2024:PHHC:059539

the demised premises and they shall pay the charges for usual occupation @

Rs.30,000/- per month for this period, in order to make alternate arrangement and his

petition be dismissed as withdrawn.

4. Learned counsel for the respondents no.1 to 12 submits that respondent /

landlord has no objection to the proposal made by the petitioners but only three

months time be granted to vacate the premises since ejectment petition was filed long

time back.

5. After discussing for some time, parties have agreed that nine months

time be granted to the petitioners to vacate the demised premises.

6. In view of the statements made by the learned counsel for the parties,

the petitioners are granted nine months time to vacate the demised premises positively

subject to payment of Rs.30,000/- per month to the respondents as use and occupation

charges from the date of dismissal of the appeal and further petitioners giving

undertaking within three weeks in the trial Court and also furnishing the affidavit that

demised premises shall be vacated positively within a period of nine months.

7. In view of the above statements, the present revision petition stands

dismissed as withdrawn. Parties shall be bound by the statements made by their

counsel. In case of default, the petitioners would be liable to vacate the demised

premises immediately.

8. Pending applications, if any, shall stand disposed of along with this

judgment.

30.04.2024                                             (GURBIR SINGH)
mamta                                                      JUDGE

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




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