SINGARA SINGH Vs. RAMRIK SINGH

JUDGEMENT

(1.) Heard learned counsel for the parties. This is tenants- petition under Article 227 of the Constitution against the order dated 29.03.2013 passed by learned Civil Judge (Junior Division), Haridwar in SCC Suit No. 7 of 2005. Petitioner has also challenged the order passed by learned Appellate Court on 12.10.2017 in SCC Revision No. 11 of 2013, whereby his revision against learned trial Court's order was dismissed.

(2.) Learned counsel for the petitioner fairly submits that petitioner is ready to handover the vacant and peaceful possession of the premises in question to the respondents, but a reasonable time be granted to him for the purpose.

(3.) Learned counsel for respondents has agreed to grant reasonable time to the petitioner to vacate the premises in question, provided petitioner agrees to pay the market rent.