MANJIT SINGH Vs. MALKIAT SINGH AND OTHERS

JUDGEMENT

(1.) CHALLENGE in the present petition is to the order dated 24.7.2013, passed by the Rent Controller, whereby the application filed by the petitioner for extension of time for payment of rent in terms of the directions issued by the appellate authority on 2.4.2013, was dismissed. In the case in hand, eviction of the petitioner was ordered from the premises in dispute by the Rent Controller on 2.3.2013. The petitioner was directed to hand over vacant physical possession of the premises in dispute to the landlord within two months. The eviction was directed on the grounds of personal necessity of the landlords and also sub -letting. Aggrieved against the order of the Rent Controller, the petitioner preferred appeal, which was entertained and vide order dated 2.4.2013, the learned appellate authority stayed the operation of the impugned judgment subject to the condition that the petitioner shall deposit all the outstanding dues of rent within a period of one month. The amount was not paid by the petitioner. On 23.7.2013, an application was filed for extension of time before the Rent Controller, which was dismissed by the impugned order.

(2.) LEARNED counsel for the petitioner submitted that it was on account of over -sight that arrears of rent, as directed by the appellate authority, could not be deposited within the time permitted. The petitioner is ready and willing to pay the same now with interest and any cost imposed by this court.