SURINDER PARKASH Vs. JOGINDER SINGH BEDI

JUDGEMENT

(1.) THE tenant has suffered an order of ejectment dated 18.9.2004. He is reported to be running a business in the premises. The rent was found payable at Rs. 700/- per month and in respect of the order of ejectment, by virtue of operation of interim order of stay, the landlord has not been able to execute the order.

(2.) THE landlord has sought for vacation of the order of stay and has also sought for determination of mesne profits payable by the tenant.

(3.) THE tenant shall pay the arrears of rent concluded on the above basis on or before 31.3.2009 and continue to pay the rent at the rate of Rs. 3000/- per month and for the subsequent periods, without any default, within the first days of every succeeding months, failing which the order of stay shall stand automatically vacated without any further reference to this Court.