ANITA RANI AND OTHERS Vs. JANG BAHADUR

JUDGEMENT

(1.) On the last date of hearing i.e. 21.3.2012, counsel for the petitioners had taken time to find out whether the petitioners are ready to give an undertaking that they are ready to vacate the premises in question since they have been in possession since 1969. Counsel for the petitioners has taken necessary instructions and states that the petitioners are ready to vacate the premises in question and to file an undertaking in this regard, however, petitioners want time till 31.3.2013.

(2.) In view of this Court, period of one year would be too long and accordingly, the petitioners are granted time to retain the premises in question till 31.12.2012. Accordingly, the petitioners are directed to furnish an undertaking before the Rent Controller, Amritsar that they shall vacate the premises in question by 31.12.2012 and shall also deposit all the arrears of rent which are due and shall continue to deposit the future mesne profit which is at the rate of Rs.1000/- per month by 7th of every month with the Rent Controller, Amritsar The undertaking shall be furnished by the petitioner by 16.4.2012 before the Rent Controller, Amritsar along with the arrears of rent.

(3.) Accordingly, the petitioners shall not be dispossessed from the premises in question till 31.12.2012. In case the petitioners do not vacate the premises the Rent Controller shall get the order executed with the help of police.