CLR/140/2023
2023 Latest Caselaw 2996 UK

                Office Notes,
             reports, orders or
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      Date                                    COURT'S OR JUDGES'S ORDERS
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                                  CLR No.140 of 2023
                                  Hon'ble Vivek Bharti Sharma, J.

Mr. Dharmendra Barthwal and Mr. Sharang Dhulia, Advocate for the revisionist.

2. Mr. Prabhat Bohra, Advocate for the respondents.

3. Learned counsel for the revisionist would submit that the revisionist is ready to vacate the tenanted premises but need some more time to do the same and to talk with the respondents/landlord as the children of the revisionist have to appear in Board Exams. He, however, would submit that the damages @ 17,000/- per month which has been ordered to be paid by the lower court are on higher side and he would assail the judgment to that extent. He seeks adjournment on this ground.

4. Not objected to by the counsel for the respondents.

5. List on 02.11.2023.

(Vivek Bharti Sharma, J.) 06.10.2023 Rajni