H.S. Dogra vs Amrik Singh

Kanwaljit Singh Ahluwalia, J.—Learned counsel for the petitioner submits at bar that even though the eviction of the petitioner was affirmed

by the Appellate Authority, Jalandhar, vide its order dated 1.4.2010, no execution proceedings have been initiated by the respondent/landlord. He

further submits that considering the fact that both the Courts below have ordered eviction of the petitioner, he will not press the present revision

etition, in case sufficient time is granted to the petitioner in order to make an alternative arrangement. He further submits that the petitioner is a

shopkeeper, carrying a huge inventory and the same is to be cleared before he moves to an alternative accommodation.

I find merit in the alternative submission made by learned Counsel for the Petitioner.

As prayed, the present revision petition is dismissed as not pressed.

However, a period of eight months, commencing from 1.1.2011, is granted to the Petitioner/tenant to make an alternative arrangement subject

to his furnishing an undertaking on or before 14.1.2011 to the Court of Rent Controller, Jalandhar, that he shall hand over actual physical peaceful

vacant possession of the demised premises to the Respondent/landlord by 31.8.2011. The undertaking will also state that the rent due for following

months shall be paid on or before 7th of each month. The entire arrears of rent, if any, shall be deposited in the Court of Rent Controller, Jalandhar

by 1.1.2011.