ANKUSH RAWAT Vs. GURU NANAK EDUCATION TRUST

JUDGEMENT

(1.) The present application has been filed for review of the order dtd. 27/4/2022 on the ground that there is an error apparent on the record as real facts were not put forth before this Court.

(2.) It is apt to notice that the present application for review has been filed by a counsel who was neither the filing counsel nor the arguing counsel. A perusal of the order dtd. 27/4/2022 would reveal that the counsel appearing on behalf of the petitioner had not pressed the revision petition on merits and had also made a statement that he would withdraw the appeal pending before the Appellate Authority against the eviction order dtd. 2/12/2021 and further that he is willing to pay the entire arrears of rent and future rent/compensation for use and occupation of the premises in case he is granted a period of 09 months for vacating the same since he is running his shop in the said premises since 1973.

(3.) Mr. Rahul Rampal, Advocate, who was present in Court, accepted notice on behalf of the respondents. On instructions from the respondents, he stated that the respondents have no objection in giving 09 months' time to the petitioner to vacate the premises provided that the entire arrears be cleared within a period of 15 days and the future rent/compensation for use and occupation was paid by the 10th of every month. In view of the statements made by the learned counsels, the petition was disposed off.