UNION OF INDIA Vs. NEERAJ KUMAR

JUDGEMENT

(1.) BHARAT Sanchar Nigam Limited-Kurukshetra (tenant) is in revision under Section 15(6) of the Haryana Urban Control of Rent and Eviction Act,1973 aggrieved against the orders passed by both the Authorities below whereby the learned Rent Controller, Kurukshetra vide order dated 24.12.2012 has ordered its eviction from the demised premises comprising ground floor of a building opposite Paras Cinema, Kurukshetra on the ground of personal necessity of the landlord and the findings have been affirmed by the learned Appellate Authority,Kurukshetra vide order dated 30.1.2013.

(2.) IN view of this Court not inclined to interfere with the concurrent findings recorded by both the Authorities below, notice of motion to the respondent/landlord was issued only for the grant of reasonable time to vacate the premises in view of the oral prayer made at the time of hearing. At the time of hearing today, Mr.Yogesh Kumar, Deputy General Manager, Telecom, BSNL, Kurukshetra and Mr.Madan Lal Arya, Divisional Engineer, Telecom, Network Operations, BSNL Kurukshetra on behalf of the petitioner/tenant are present and they pray for one year's time to vacate the premises in order to make alternative arrangement keeping in view the nature of services being provided by them.

(3.) IN view of the agreed stand between the parties, the present revision petition is dismissed as not pressed, however one year's time commencing from 1.6.2013 is granted to the petitioner/tenant for making alternative arrangement to shift its office subject to its furnishing an undertaking on or before 10.6.2013 before the learned Rent Controller, Kurukshetra that it shall hand over actual, physical, vacant and peaceful possession of the demised premises to the respondent/landlord on or before 31.5.2014. The petitioner shall also clear arrears of rent, if any, at the pre determined rate of rent and the said fact shall also be mentioned in the undertaking that the petitioner has cleared arrears of rent,if any. Further the petitioner shall pay future rent @ Rs.15,000/- per month in advance by 7th of every month for the 1 year's time granted to it commencing from 1.6.2013.