WPMS/3148/2018
2022 Latest Caselaw 296 UK

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                                  WPMS No. 3148 of 2018
                                  Hon'ble Manoj Kumar Tiwari, J.

The case is taken up through video conferencing.

Mr. Aditya Singh, learned counsel for the petitioner.

Mr. Siddhartha Singh, learned counsel for the respondents.

This is tenant's petition under Article 227 of the Constitution against the judgment and degree passed by learned Judge, Small Cause Court, Haridwar, whereby eviction suit, filed by the landlord, was allowed. A revision petition filed by the tenant was too dismissed and the judgment rendered by learned revisional court is also put to challenge in this petition.

This petition was disposed of vide order dated 26.09.2019 by granting two years time to vacate the premises in question. Subsequently, the time for vacating the premises in question was extended upto 28.02.2022, vide order dated 04.08.2021. Now, again time extension application has been filed seeking extension of time for vacating the premises in question for another six months.

Mr. Aditya Singh, learned counsel appearing the petitioner submits that due to financial constraints and also due to pandemic caused by COVID-19 in the month of January, 2022, petitioner could not find any alternative accommodation. He, therefore, submits that the time for vacating the premises be extended.

Having regard to the facts and circumstances of the case, time extension application (MCC No. 16538 of 2022) is disposed of by extending time upto 31.03.2022. Petitioner shall furnish an undertaking before learned court below that he shall positively vacate the premises in question and handover physical possession thereof to the landlord on or before 31.03.2022.

(Manoj Kumar Tiwari, J.) 18.02.2022 Aswal