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Naresh Kumar Jangra Alias Naresh Jangra vs Preeti Bhatnagar
2024 Latest Caselaw 2021 P&H

Citation : 2024 Latest Caselaw 2021 P&H
Judgement Date : 30 January, 2024

Punjab-Haryana High Court

Naresh Kumar Jangra Alias Naresh Jangra vs Preeti Bhatnagar on 30 January, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                   2024:PHHC:012668

                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                        124                                          CR No.7060 of 2023
                                                                     Date of Decision : 30.01.2024


                        Naresh Kumar Jangra alias Naresh Jangra                           ....Petitioner

                                                          VERSUS

                        Preeti Bhatnagar                                               ....Respondent

                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                        Present :    Mr. Sherry K. Singla, Advocate for the petitioner.

                                     Mr. Divanshu Jain, Advocate for the respondent.

                        ALKA SARIN, J. (Oral)

1. After arguing for some time, learned counsel for the petitioner, on realizing that the Bench is not inclined to interfere in the matter, has requested that the petitioner, who is running a shop in the demised premises, be granted one month's time to vacate the premises.

2. Learned counsel for the respondent states that he has no objection if one month's time is granted to the petitioner to vacate the premises.

3. In view of the above, the present petition is disposed off with a direction that the petitioner, who is present in Court and whose statement has been recorded separately, would hand over the vacant possession of the demised premises to the respondent on or before 01.03.2024.

4. Disposed off. Pending applications, if any, also stand disposed off.

( ALKA SARIN ) 30.01.2024 JUDGE jk

NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

integrity of this order/judgment

 
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