Advocate vs. Shri Tilak Raj Arora and another 1988(1) RCR (Rent)
159. Later, when the court did not appear to be agreeable to the submissions made, he has submitted that he does not press the petition on merits but the petitioners may be given sometime to vacate the premises in
1 of 3 CR-2484 of 2018(O&M) -2- question. In view of the above, eviction order passed by the Rent Controller and affirmed by the appellate authority is confirmed. Perusal of the records would reveal that petitioners are in occupation of the premises in question since the year 1972 and the same is a business premises. In order to enable the petitioners to make alternative arrangements for shifting their business from the demised premises, the petitioners are allowed time upto 15.1.2019 to hand over vacant possession of the tenancy premises to the respondent-landlord, subject, however, to the following conditions:-
1. The petitioners shall clear arrears of rent to date within a period of one month by way of deposit with the Rent Controller, Chandigarh.
2. Rent for the subsequent months till vacation shall be deposited by 7th of each calendar month with the Rent Controller, Chandigarh.
3. The petitioners shall furnish an undertaking within a period of
15 days, before the Rent Controller, Chandigarh that they will hand over vacant possession of the demised premises to the respondent-landlord on or before 15.1.2019. Failure of the petitioners to comply with either of the aforesaid conditions would entitle the respondent to execute the eviction order forthwith. For the next 15 days, warrants of possession, if already issued by the Rent Controller, shall not be executed in order to enable the
2 of 3 CR-2484 of 2018(O&M) -3- petitioners to furnish an undertaking before the Rent Controller. Disposed of accordingly. (Rekha Mittal) Judge 2.5.2018 PARAMJIT Whether speaking/reasoned : Yes/No Whether reportable : Yes/Nodx
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