CLR/144/2023
2023 Latest Caselaw 2994 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                     COURT'S OR JUDGES'S ORDERS
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                                  CLR No.144 of 2023
                                  Hon'ble Vivek Bharti Sharma, J.

Ms. Sadaf, Advocate for the revisionists.

2. Mr. R.S. Sammal, Advocate for the respondent.

3. Learned counsel for the revisionists/tenant would submit that so far as the decree of eviction passed in favour of the respondent/landlord is concerned, the revisionists/tenant are ready to vacate the tenanted premises instantly within next three days but they would assail the rest part of the impugned judgment which is regarding the arrears of rent and damages. She seeks adjournment to do the needful.

4. Summon the lower court record.

5. List on 09.11.2023 for admission/orders.

(Vivek Bharti Sharma, J.) 06.10.2023 Rajni