MEERA DEVI Vs. RAKESH KUMAR

JUDGEMENT

(1.) The petitioners have challenged the orders of the Rent Controller and the Appellate Authority whereby the petition preferred by the respondent-landlord has been allowed.

(2.) On 13.09.2019 when the matter had come up for hearing before the Coordinate Bench of this Court, learned counsel for the petitioners had submitted that if a reasonable time is given which would be of about 3 to 4 months, he would vacate the premises and also pay the arrears of rent. After recording the undertaking of the learned counsel for the petitioners, notice was issued to the respondent. It was also clarified in the order that notice is not being issued on the merits of the case rather it is being issued on the aforenoted request which has been made on behalf of the petitioners. It was also observed that in the meantime, no coercive action would be taken by the Executing Court for eviction of the petitioners till the next date of hearing. Thereafter the matter had been adjourned twice on the request of the learned counsel for the petitioners.

(3.) Learned counsel for the petitioners contends that the petitioners are not inclined to vacate the premises and they would, therefore, seek an order on merits.