Sabneet Singh vs Rajesh Kumar
2024 Latest Caselaw 19934 P&H

Punjab-Haryana High Court

Sabneet Singh vs Rajesh Kumar on 11 November, 2024

Author: Vikas Bahl

Bench: Vikas Bahl

                                 Neutral Citation No:=2024:PHHC:146653




CR-6564-2024 (O&M)                           [1]



138
      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH

                                                   CR-6564-2024 (O&M)
                                                   Date of decision: 11.11.2024

Sabneet Singh                                                        ...Petitioner

                                         Versus

Rajesh Kumar                                                       ...Respondent

CORAM: HON'BLE MR. JUSTICE VIKAS BAHL

Present:     Mr. Vishavjeet Singh Rishi, Advocate for the petitioner.

             ****

VIKAS BAHL, J. (ORAL)

1. Challenge in the present revision petition is to the judgment

dated 03.10.2018 passed by the Rent Controller, Jalandhar in the Rent Case

No.144 of 2014 vide which eviction petition filed by the respondent has

been allowed. Challenge is also to the judgment dated 31.08.2024 passed by

the Appellate Authority, Jalandhar in Rent Appeal No.138 of 2018 wherein

the appeal filed by the petitioner has been dismissed by the Appellate

Authority.

2. Learned counsel for the petitioner, during the course of

arguments, has submitted that the petitioner would withdraw the present

revision petition but has sought time to vacate the premises and to shift to

another premises. It has been stated that the petitioner is a tenant in the

premises since 2013.

3. Keeping in view the abovesaid facts and circumstances and the

limited prayer made by the petitioner, the present revision petition is

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Neutral Citation No:=2024:PHHC:146653

CR-6564-2024 (O&M) [2]

dismissed as withdrawn with following directions:-

i) The petitioner would vacate the premises and would hand

over the keys of the premises to the respondent on or

before 11.04.2025.

ii) The petitioner would pay an amount of Rs.10,000/- per

month from the month of November, 2024 up to the period

the petitioner stays in occupation, on or before 21st of every

month.

iii) The petitioner would pay the arrears of rent/mesne profits

within a period of five months from today.

iv) The petitioner would file an undertaking on the said three

aspects before the Executing Court within a period of three

weeks from today with an advance copy to counsel for the

landlord in the Executing Court.

4. It is made clear that in case the petitioner does not submit the

said undertaking or does not comply with any of the abovesaid conditions

then it would be open to the respondent to seek immediate possession of the

premises in question from the petitioner by applying for police help in

addition to taking recourse to other proceedings including the Contempt of

Courts Act.

5. All the pending miscellaneous applications, if any, shall stand

disposed of in view of the abovesaid order.

11.11.2024                                             (VIKAS BAHL)
Pawan                                                     JUDGE
              Whether speaking/reasoned:-              Yes/No

              Whether reportable:-                     Yes/No


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