Sunil Kakkar And Another vs Raj Bala Sharma
2024 Latest Caselaw 20711 P&H

Punjab-Haryana High Court

Sunil Kakkar And Another vs Raj Bala Sharma on 21 November, 2024

Author: Vikas Bahl

Bench: Vikas Bahl

                                Neutral Citation No:=2024:PHHC:152768




CR-1947-2024                            1

      IN THE HIGH COURT OF PUNJAB & HARYANA AT
                   CHANDIGARH
                      ***

                                               CR-1947-2024
                                               Date of decision : 21.11.2024

Col. Sunil Kakkar and another                        ... Petitioners

                   Versus

Raj Bala Sharma                                      ... Respondent

CORAM:      HON'BLE MR. JUSTICE VIKAS BAHL

Present:    Mr.Tarun Vaid, Advocate
            for the petitioners.

            Mr.Joginder S. Dhankhar, Advocate
            for the respondent.

VIKAS BAHL, J.(ORAL)

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

dated 15.12.2022 passed by the Rent Controller, Panchkula, vide which the

petitioners have been ordered to vacate the property in question from the

demised premises. Challenge is also to the judgment dated 13.12.2023

passed by the Appellate Authority, Panchkula, vide which the appeal filed

by the petitioners has been dismissed.

2. Learned counsel for the petitioners as well as learned counsel

for the respondent have jointly submitted that in the present case, the matter

has been amicably settled and it has been decided that the petitioners would

hand over the vacant possession of the premises in question to the

respondent-landlord on or before 20.02.2025. It is further submitted that the

petitioners would keep paying the rent at the agreed rate for the period upto

which the petitioners are in possession.

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Neutral Citation No:=2024:PHHC:152768

3. With the consent of both the parties, the present petition is

disposed of with the following directions:-

i) The petitioners would vacate the premises in question

and would hand over the vacant possession to the respondent

on or before 20.02.2025.

ii) The petitioners would keep paying the agreed rent by the

10th of every month upto the date the petitioners are in

possession.

iii) The petitioners would file an undertaking on the said

two aspects before the Executing Court within a period of

two 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 petitioners do not submit the

said undertaking or do 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 petitioners by applying for police help

in addition to taking recourse to other proceedings including the

Contempt of Courts Act.

5. Pending application, if any, stands disposed of in view of the

abovesaid order.

(VIKAS BAHL) JUDGE November 21, 2024.

Davinder Kumar

                 Whether speaking / reasoned                         Yes/No
                 Whether reportable                                  Yes/No


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