JAGAT PAL DHIMAN Vs. NEELAM SANDHIR

JUDGEMENT

(1.) M/s. R.R. Rahi and Ajay K. Dhiman, learned counsel for the petitioner on the basis of instructions imparted to them by their client submit that the present petition will be withdrawn in case the landlady permits the tenant to stay in the demised premises for a period of two years.

(2.) MR. Ashok Sood, learned counsel for the respondent, on the basis of instructions imparted to him by his client submits that the period of one year is reasonable. However, the Court is of the considered opinion that the tenant can be permitted to stay in the demised premises for a period of fifteen months after giving usual undertaking to vacate the premises immediately after fifteen months with Whether the reporters of Local Papers may be allowed to see the judgment? No. a further undertaking to keep on paying the use and occupation charges to the landlady. There shall, however, be a rider that the tenant shall pay the use and occupation charges at the rate of ` 400/- per month from today onwards. It is also made clear that the tenant shall also clear all the arrears, if pending @ ` 300/- per month.