AI Structured Summary
Not yet generated for this judgment
Judgment
3 paragraphs · 117 words
Tarlok Singh Chauhan, J
Ms. Seema K. Guleria, learned counsel for the petitioner, on instructions, states that the premises in question would be vacated on or before 15th June, 2020. Her statement is taken on record. It is made clear that in case the petitioner does not vacate the premises in question within the aforesaid period, then in addition to the proceedings that may be initiated against him under the Contempt of Courts Act, the petitioner shall also be liable to pay double the penal rent from the date the same was due. Accordingly, the instant writ petition stands disposed of, so also pending miscellaneous application(s), if any.
To come up for compliance on 16th June, 2020.