Ss Dang Hosiery Works And Others vs Rajan Sood
2024 Latest Caselaw 17543 P&H

Punjab-Haryana High Court

Ss Dang Hosiery Works And Others vs Rajan Sood on 20 September, 2024

Author: Vikas Bahl

Bench: Vikas Bahl

                                 Neutral Citation No:=2024:PHHC:124777




CR-5229-2023(O&M)                        1

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

                                                CR-5229-2023(O&M)
                                                Date of decision : 20.09.2024

S.S. Dang Hosiery Works and others

                                                      ... Petitioners

                    Versus

Rajan Sood

                                                      ... Respondent

CORAM:       HON'BLE MR.JUSTICE VIKAS BAHL

Present:     Mr.Nitin Thatai, Advocate
             for the petitioners.

             Mr.Aayush Gupta, Advocate
             for the respondent.

VIKAS BAHL, J.(ORAL)

1. This is a Civil Revision Petition filed under Article 227 of the

Constitution of India for setting aside the impugned judgment dated

20.04.2022 (Annexure P-3) passed by the Rent Controller, Ludhiana in Rent

Case no.441of 2017 vide which the ejectment petition filed by the

respondent was accepted and the impugned judgment dated 05.07.2023

(Annexure P-5) passed by the appellate authority vide which the appeal

filed by the petitioners against the ejectment order has been dismissed.

2. Learned counsel for the petitioners has submitted that a

compromise has been effected between the parties and as per the said

compromise, the petitioners would vacate the rented premises on or before

31.12.2024 and the respondent-landlord has agreed to waive off the

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Neutral Citation No:=2024:PHHC:124777

payment of mesne profit to the tune of Rs.17,000/- per month w.e.f.

19.02.2024 till 31.12.2024. In support of said contention, learned counsel

for the petitioners has placed on record the affidavit of petitioner no.2 which

is taken on record as Mark A. It is submitted that petitioner no.2 Sanjeev

Kumar is present in the Court.

3. Learned counsel for the respondent has reaffirmed the said fact

and has stated that the matter has been compromised in the terms as stated

by learned counsel for the petitioners.

4. Both the counsels have stated that the parties would adhere to

the terms of the compromise which have been mentioned in the affidavit of

petitioner no.2-Sanjeev Kumar dated 20.09.2024 and the present petition be

disposed of in terms of the compromise reflected in the affidavit dated

20.09.2024 (Mark A).

5. In view of the above, the present petition is disposed of in

terms of the compromise, reflected in the affidavit dated 20.09.2024 (Mark

A).

6. Pending application, if any, stands 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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