CLR/55/2018
2021 Latest Caselaw 2114 UK

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                                          CLR No.55 of 2018
                                          Hon'ble R.C. Khulbe, J.

Mr. Jai Bansal, learned counsel appearing for the revisionists.

Mr. B.P. Nautiyal, learned senior counsel for the respondents.

Time extension application (MCC 6334/21) has been moved to extend the time granted vide judgment dated 18.6.2019 for a further period of two years.

Heard.

From the record, when the matter was taken up for hearing on 18.06.2019, the learned counsel for the revisionists fairly submitted that the revisionists were ready to hand over the vacant and peaceful possession of the premises to the respondent- landlord within a period of two years; accordingly, a Co-ordinate Bench of this Court disposed of the revision by granting the time on or before 30.06.2021 to hand over and vacate the premises.

It is argued by learned counsel for the revisionist- Shiv Kumar that on 06.05.2021, the revisionists was infected with Corona-19 virus; his wife was also affected with the same disease. The revisionists have filed the Laboratory Report dated 06.05.2021. It is true that the revisionists have suffered from Covid-19 pandemic, but at the same time, the respondent who is the landlord, is also out of business, and waiting for the possession for the last more than two years.

The Court has already granted sufficient time to the revisionists to vacate the premises in question. However, considering the entire circumstances of case and particularly the report of revisionists of Covid-19 pandemic, 30 days' time can be given to vacate the premises in question.

The time extension application is disposed of. The revisionists are directed to hand over the possession of the questioned property to the respondent-landlord on or before 31st July, 2021.

It is, however, clarified that no further extension shall be entertained.

Pending application, if any, stands disposed of.

(R.C. Khulbe, J.) 29.06.2021 Rdang