KISHAN VEER Vs. MAYANK

JUDGEMENT

(1.) The petitioner/tenant has come up in writ jurisdiction against the order passed in P.A. Suit No. 8 of 2009 (Mayank Vs. Kishan Veer) on 22 Oct. 2013 passed by the Prescribed Authority/Civil Judge (Senior Division), J.P. Nagar Amroha and order dated 7 Feb. 2015 passed by Additional District Judge, J.P. Nagar (Amroha) dismissing the Rent Appeal No. 6 of 2014 (Kishan Veer Vs. Mayank).

(2.) The only submission advanced by the learned counsel for the petitioner/tenant is that, some reasonable time may be given to the petitioner to vacate the premises.

(3.) After hearing the learned counsel for the petitioner and on perusing the material on record, it is provided that in case the petitioner gives an undertaking on oath before the Additional District Judge, J.P. Nagar (Amroha) that he shall vacate the premises in question and hand over the possession of the same peacefully to the respondent-landlords on or before 30 Sept. 2015. The aforesaid undertaking on oath shall be given by the petitioner before the Court below within 10 days from today and the petitioner shall deposit the monthly rent of the premises in question before the Court below, as per the current rent fixed and shall continue to deposit the same by 07th of the each calendar month till the vacation of the premises in question, which amount may be permitted to be withdrawn by the respondent-landlord after due verification by the Court concerned.