RAKESH KUMAR GARG, J. - (1.) THIS is tenant's revision petition challenging the impugned orders of eviction passed against him by the authorities below.
(2.) SHORN of unnecessary details, it is suffice to say that eviction of the petitioner has been ordered on the ground of personal necessity of the respondent/landlord. At the outset, learned counsel for the petitioner, on instructions from Sh. Madan Gupta - petitioner, who is present in the Court states that the petitioner be given sufficient/reasonable time to vacate the demised premises and hand-over the vacant possession to the respondent-landlord.
(3.) KEEPING in view, the facts and circumstances of the case, it is deemed appropriate that the petitioner be granted 09 months' time from today to vacate the demised premises and hand-over the vacant possession to the respondent-landlord, on the expiry of the said period, subject to the condition that he shall make the payment of arrears of rent, if any, within two months from today and shall keep on paying the future rent in advance i.e by 10th of every month. The petitioner shall also file an undertaking on or before 28.11.2011 before the Rent Controller/Executing Court, in this regard as aforesaid.;