ASHOK KUMAR Vs. HARSH VARDHAN SINGH AND ORS.

JUDGEMENT

(1.) PETITIONER /tenant (hereinafter referred to as 'the tenant' for convenience sake) has assailed the judgment passed by the learned Appellate Authority -l, Sirmaur District at Nahan in Rent Appeal No. 14 -RA/14 of 2006, dated 26.4.2010. The judgment has been assailed, inter alia, on the following grounds:

(2.) HOWEVER , Mr. Lalit K. Sharma, learned Counsel for the Petitioner/tenant submits that his client may be permitted to retain the accommodation till 31.3.2012.

(3.) ACCORDINGLY , the petition is disposed of with a direction to the Respondents/landlords not to evict the tenant from the demised premises till 31.3.2012 subject to payment of arrears and use and occupation charges. The arrears shall be paid by the tenant within a period of one month and the use and occupation charges shall be paid on every 7th day of the month. The pending application(s), if any, also stands disposed of. No costs.