MOHINDER SINGH Vs. ARVIND MALHOTRA ADVOCATE

JUDGEMENT

(1.) After arguing for some time, learned Counsel for the Petitioner submits that he does not wish to press this revision petition on merit. Hence, the same is dismissed in limine. However, he prays for time to vacate the demised premises.

(2.) Keeping in view the facts and circumstances of the case in which the claim of the Petitioner is that he is in possession of the demised premises since 1993 and would require some time to find out an alternate accommodation, a period of three months is granted to vacate the demised premises on or before 24.6.2011 subject to his furnishing an undertaking before the learned Rent Controller, Kaithal in that regard and clearing all the arrears of rent if any due. He is directed to pay the rent of the ensuing month till the month of June, 2011. It is also made clear that in case, undertaking which is to be filed is violated by the Petitioner, then he would be liable to be prosecuted in terms of the provisions of Contempt of Courts Act, 1971.