PANKAJ TRADING COMPANY Vs. DILBAGH RAI

JUDGEMENT

(1.) In spite of arguing on the merits of the case, counsel for the petitioner on instructions, made a prayer for time to vacate the demised premises. It is further submitted that the tenant is occupying the shop in dispute and is running his business therefore, he requires some time to make alternate arrangement to which the counsel for the respondent/landlord has stated that he has no objection if court grants three months' time subject to condition that he would file an undertaking to vacate the demised premises and pay all the arrears of rent, which is due and also keep on paying rent of the ensuing months as well.

(2.) In view of the statement made above, this petition is disposed of with a direction to the tenant to vacate the demised premises on or before 31.08.2011 subject to his furnishing an undertaking before learned Rent Controller in this regard within 15 days from the date of receipt of certified copy of this order and pay all the arrears of rent as alleged by the landlord and shall pay the rent of the ensuing months as well. In case of violation of any of the term of the undertaking, he shall make himself liable under the Contempt of Courts Act, 1971.