Pawan Kumar vs Tejinder Kumar
2024 Latest Caselaw 19263 P&H

Punjab-Haryana High Court

Pawan Kumar vs Tejinder Kumar on 19 October, 2024

Author: Vikas Bahl

Bench: Vikas Bahl

                                 Neutral Citation No:=2024:PHHC:136757




CR No.6044 of 2024 (O&M)                   -1-

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

115                                               CR No.6044 of 2024 (O&M)
                                                  Date of Decision: 19.10.2024

Pawan Kumar                                                    ..... Petitioner

                                         Versus

Tejinder Kumar                                                 ..... Respondent

CORAM: HON'BLE MR. JUSTICE VIKAS BAHL


Present:     Mr. Deepak Jindal, Advocate for the petitioner.

                                         *****
VIKAS BAHL, J (ORAL)

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

03.01.2024 vide which the petition under Section 13 of the East Punjab

Urban Rent Restriction Act for eviction of the shop in question against the

present petitioner has been allowed and the petitioner has been directed to

vacate the premises. The challenge is also to the judgment dated 22.08.2024

vide which 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 be permitted to withdraw the

present petition but has prayed that some time be granted to the petitioner to

shift to another premises. It is submitted that the petitioner is a tenant in the

premises since 1988. He has further submitted that till the time the

petitioner occupies the premises, he would pay an amount of Rs.2,000/- per

month as rent to the respondent.

3. Keeping in view the above said facts and circumstances of the

case and also the fact that the petitioner is a tenant since the year 1988, the 1 of 2

Neutral Citation No:=2024:PHHC:136757

petitioner is permitted to withdraw the present revision petition with the

following directions:-

i) The petitioner would vacate the premises and would hand over the keys of the premises to the respondent on or before 19.12.2024.

ii) The petitioner would pay a rent of Rs.2,000/- per month to the respondent from the month of October, 2024 to December, 2024. The rent for the month of October, 2024 would be paid, on or before 26.10.2024 and for the remaining two months, the same would be paid on or before 15th of every month.

iii) The petitioner would file an undertaking on the above said two aspects before the Executing Court within a period of two weeks from today.

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. In view of what has been observed above, the present revision

petition is disposed of.

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

disposed of in view of the abovesaid order.

                                                      (VIKAS BAHL)
19.10.2024                                               JUDGE
D.Bansal

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



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