H S DOGRA Vs. AMRIK SINGH

JUDGEMENT

(1.) 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.

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

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