GURU GOBIND SINGH EDUCATION SOCIETY Vs. SURINDERPAL SINGH

JUDGEMENT

(1.) TENANT -Guru Gobind Singh Education Society through its General Secretary namely Dr.Amarjeet Singh Pasricha, is in revision against the concurrent findings recorded by both the authorities below whereby the tenant-Society has been ordered to be evicted from the demised premises, known as Classic Hostel, Kotkapura Road, Muktsar, on the ground of personal necessity of the landlord vide order dated 11.6.2012 passed by the learned Rent Controller, Muktsar and the findings thereof were affirmed in appeal by the Appellate Authority, Muktsar vide judgement and order dated 1.10.2012.

(2.) AFTER arguing for sometime and realising that the Court is not inclined to interfere with the concurrent findings of personal necessity of the landlord, the learned counsel for the petitioner-Society on instructions from the General Secretary and Joint Secretary of the petitioner-Society, who are present in Court, submits that he would not press this petition provided some reasonable time to vacate the demised premises is granted.

(3.) IN response, learned counsel for the petitioner-Society accepts the counter offer of the respondents/landlords.