Karam Singh vs Harkesh Kaur Through Lrs
2024 Latest Caselaw 5973 P&H

Punjab-Haryana High Court

Karam Singh vs Harkesh Kaur Through Lrs on 15 March, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                   2024:PHHC:037680

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                         114                                            CR-586-2024 (O&M)
                                                                        Date of Decision : 15.03.2024

                         KARAM SINGH                                                        .... Petitioner

                                                             VERSUS

                         HARKESH KAUR THROUGH LRS                                        .... Respondents

                         CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                         Present :      Mr. Arihant Jain, Advocate and
                                        Mr. Arun Jindal, Advocate for the petitioner.

                                        Mr. Divanshu Jain, Advocate for the respondents.

                         ALKA SARIN, J. (ORAL)

1. After arguing for some time, learned counsel for the petitioner

states that he does not wish to press the present revision petition on merits

and prays that the petitioner, who has been running his business in the

premises for the last over 30 years, may be granted some reasonable time to

vacate the premises.

2. Learned counsel for the respondents states that he has no

objection if some reasonable time is granted to the petitioner to vacate the

premises.

3. Heard.

4. Keeping in view the fact that the petitioner has been running his

business in the premises for the last over 30 years, this Court deems it

appropriate to grant time to the petitioner upto 30.04.2025 to vacate the

premises and hand over peaceful possession of the same to any of the legal

heirs of the respondent. Till then the petitioner shall continue to pay the rent,

integrity of this judgment/order.

114 CR-586-2024 (O&M) -2-

after adjusting the amount which has already been paid in advance. The

petitioner shall also furnish an undertaking to this effect before the Rent

Controller within a period of 15 days from today. In case the undertaking is

not furnished as directed, the present petition shall be deemed to have been

dismissed.

5. Revision petition stands disposed off in the above terms.

Pending applications, if any, also stand disposed off.

                         15.03.2024                                          (ALKA SARIN)
                         Aman Jain                                              JUDGE

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







integrity of this judgment/order.