Rajinder Jain vs Purshotam Dass
2024 Latest Caselaw 17541 P&H

Punjab-Haryana High Court

Rajinder Jain vs Purshotam Dass on 20 September, 2024

Author: Vikas Bahl

Bench: Vikas Bahl

                                 Neutral Citation No:=2024:PHHC:125101




CR-3946-2016(O&M)                        1

      IN THE HIGH COURT OF PUNJAB & HARYANA AT
                   CHANDIGARH
                      ***
                                CR-3946-2016(O&M)
                                Date of decision : 20.09.2024

Rajinder Jain                                         ... Petitioner

                    Versus

Purshotam Dass                                 ... Respondent

CORAM:       HON'BLE MR.JUSTICE VIKAS BAHL

Present:     Mr.Sandeep Jain, Advocate and
             Mr. Sachin Jain, Advocate for the petitioner.

             Mr.G.S. Punia, Senior Advocate with
             Ms.Harveen Kaur, Advocate for the respondent.

VIKAS BAHL, J.(ORAL)

1. The present revision petition has been filed to challenge the

judgment dated 09.07.2014 vide which the Rent Controller had allowed the

application for eviction filed by the landlord and also the judgment dated

30.03.2016 vide which the appellate authority had dismissed the appeal

filed by the petitioner.

2. During the course of arguments, learned counsel for the

petitioner and learned senior counsel for the respondent, on instructions

from their respective clients, have come to a common understanding that

the petitioner be 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 30.05.2025.

ii) The petitioner would pay an amount of Rs.6,000/- per

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Neutral Citation No:=2024:PHHC:125101

month from the month of October, 2024 up to the period the petitioner stays in occupation, on or before 10th of every month.

iii) The petitioner would pay the arrears of rent, if any, at the rate of Rs.2000/- per month upto September, 2024 within a period of two 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.

3. 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.

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

revision petition is disposed of.

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

stand disposed of in view of the abovesaid order.

(VIKAS BAHL) JUDGE September 20, 2024.

Davinder Kumar
                 Whether speaking / reasoned                         Yes/No
                 Whether reportable                                  Yes/No




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