Pawan Kumar vs Gurdial Singh
2024 Latest Caselaw 534 P&H

Punjab-Haryana High Court

Pawan Kumar vs Gurdial Singh on 10 January, 2024

Author: Meenakshi I. Mehta

Bench: Meenakshi I. Mehta

                                                        Neutral Citation No:=2024:PHHC:002499




121-2                                                          2024:PHHC:002499

            IN THE HIGH COURT OF PUNJAB & HARYANA AT
                           CHANDIGARH

                                                CR No.6909 of 2023 (O&M)
                                                Date of Decision: 10.01.2024

Pawan Kumar
                                                                      ...Petitioner

                                   Versus

Gurdial Singh (since deceased) through his LRs
                                                                   ...Respondents


CORAM:        HON'BLE MRS. JUSTICE MEENAKSHI I. MEHTA

Present:-     Ms. Himani Kapila, Advocate
              for the petitioner.

              Mr. Preet Harinder Singh Pannu, Advocate
              for LR No.2 of the respondent-Caveator.

                                   *****

MEENAKSHI I. MEHTA, J. (Oral)

By way of the instant revision-petition, the petitioner-tenant has

laid challenge to the order passed by learned Rent Controller, Gurdaspur on

03.05.2019 qua his eviction from the demised shop as well as to the judgment

as handed down by learned Appellate Authority, Gurdaspur, on 06.10.2023,

whereby the appeal preferred by him against the afore-referred order regarding

his eviction, has also been dismissed.

2. At this stage, learned counsel for the petitioner restricts her

prayer to the grant of some reasonable time to her client to vacate the demised

shop and to hand over its possession to the LRs of the respondent-landlord.

3. Learned counsel for LR No.2 of the respondent-landlord-

Caveator has no objection to the above-mentioned prayer, as made by learned

counsel for the petitioner.

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Neutral Citation No:=2024:PHHC:002499

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4. Keeping in view the afore-discussed limited prayer as made by

learned counsel for the petitioner and without commenting or expressing any

opinion on the merits of the Execution Petition, as stated to be pending before

the concerned Court below, the revision-petition in hand is, hereby, disposed

of while granting 04 (four) months' time to the petitioner-tenant to vacate the

demised shop and also directing him to hand over its vacant possession to the

LRs of the respondent-landlord by 10.05.2024 positively.

10.01.2024                                        (MEENAKSHI I. MEHTA)
neetu                                                  JUDGE

                    Whether speaking/reasoned:        Yes
                    Whether Reportable:               No




                                                       Neutral Citation No:=2024:PHHC:002499

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