AMIN CHAND Vs. SUNITA RANI

JUDGEMENT

(1.) Petitioner(tenant) has filed the present revision petition under Section 15(5) of the East Punjab Urban Rent Restriction Act,1949 assailing the order dated 19.12.2009 passed by the learned Rent Controller, Jalandhar whereby in the ejectment petition filed by respondent/landlady on the ground of non-payment of rent and personal necessity, petitioner has been ordered to be evicted from the demised shop; as also the order dated 10.9.2012 passed by the Appellate Authority, Jalandhar, whereby the appeal filed by the petitioner/tenant has been dismissed.

(2.) After arguing for sometime, learned counsel for the petitioner (tenant) on instructions from the petitioner, who is present in Court, submits that he would not press this revision petition provided time uptil 31.10.2013 is granted to make alternative arrangement and shift his Barber's shop which is being run from the demised shop since 1965.

(3.) The prayer on behalf of the petitioner(tenant) being just and reasonable is liable to be accepted.