Rakesh Kumar Jain, J. - (1.) ON the last date of hearing, this revision petition was dismissed on merits. However, notice was issued to the respondent/landlady and stay was granted only on the ground that the petitioner is ready to pay the prevailing market rent to the respondent/landlady. Today, the landlady Harjinder Kaur, who is present in the Court, states that she does not want increase in the rent, rather she want possession of the demised premises.
(2.) FACED with the aforesaid circumstance, learned counsel for the petitioner prays for some reasonable time to vacate the demised premises, to which the landlady has not shown any averseness. After hearing learned counsel for the parties, the revision petition is dismissed on all counts and the petitioner/tenant is granted 3 months' time, i.e. up to 30.04.2011, to vacate the demised premises. The petitioner is directed to furnish an undertaking to the learned Rent Controller in this regard within 15 days from today and to make payment of the entire arrears of rent, if any due, within 15 days from today and shall also keep on paying the due rent till he remains in occupation of the demised premises. It is made clear that in case the demised premises is not vacated by the petitioner/tenant on or before 30.04.2011 despite giving undertaking, he would be deemed to be guilty of contempt of the Court and appropriate action shall be taken against him in accordance with law.;