Rattan Lal Deceased Th Lr vs Khairati Lal And Others
2024 Latest Caselaw 6610 P&H

Punjab-Haryana High Court

Rattan Lal Deceased Th Lr vs Khairati Lal And Others on 22 March, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                       2024:PHHC:042287

                            IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                           117                                           CR No.1736 of 2024 (O&M)
                                                                         Date of Decision : 22.03.2024


                           Rattan Lal (Deceased) through his LR                               ....Petitioner

                                                              VERSUS

                           Khairati Lal and Others                                        ....Respondents


                           CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                           Present :    Mr. Subhash Kumar, Advocate for the petitioner.

                                        Mr. Vishal Munjal, Advocate for the caveator-respondent No.1.

                           ALKA SARIN, J. (Oral)

1. Learned counsel for the petitioner at the outset states that he

does not wish to press the present revision petition on merits. He, however,

states that since the petitioner is running his business in the demised shop

since 1979 he may be granted some reasonable time to vacate the same. It is

further the contention that the rent is due from the year 2008 and that the

petitioner is willing to clear all the arrears of rent as also to pay the future

rent.

2. Learned counsel for respondent No.1 on instructions from

respondent No.1, who is present in Court, states that he would have no

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

demised shop.

3. In view of the above, the present revision petition is disposed

off with a direction that the petitioner would hand over peaceful vacant

authenticity of this order/judgment

CR No.1736 of 2024 -2- 2024:PHHC:042287

possession of the premises in question to the landlord-respondent No.1 on or

before 31.03.2025. Meanwhile, the entire arrears of rent from 2008 till date

be cleared within a period of three months from today. The petitioner shall

also continue to pay the admitted rate of rent by the 7th of every month till

the time he hands over the vacant possession of the premises in question.

Since the petitioner is not present in Court, an undertaking to this effect shall

be filed before the Rent Controller concerned within a period of 15 days

from today. In case the undertaking is not filed within a period of 15 days

the present revision petition shall be deemed to having been dismissed and

the respondent-landlord would be at liberty to proceed in accordance with

law.

4. The present revision petition is disposed off in the above terms.

Pending applications, if any, also stand disposed off.

( ALKA SARIN ) 22.03.2024 JUDGE jk

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

authenticity of this order/judgment