DEVI SAHAI Vs. SAT NARAIN AND ORS

JUDGEMENT

(1.) Tenant is in revision under Section 13 of the Haryana Urban (Control of Rent and Eviction) Act, 1973 assailing the concurrent findings recorded by the learned Rent Controller as well as learned Appellate Authority, Gurgaon whereby he has been ordered to be evicted from a house bearing property No.19 situated in Ward No.5 in Haily Mandi on the ground of bonafide requirement.

(2.) After arguing for some time, learned counsel for the petitioner realizing that this Court is not inclined to interfere with the concurrent findings recorded by both the courts below, on instructions from the petitioner-tenant, submits that he would not press this petition but in view of the fact that the petitioner has been tenant with the demised premises since 1957, he prays for some time to make alternative arrangement.

(3.) The prayer is reasonable, hence the same is accepted without notice to the other party since the same would unnecessarily entail expenses on his part and delay.