JASWANT SINGH,J. - (1.) PETITIONER (tenant) has filed the present revision petition under Section 13(6) of the Haryana Urban (Control of Rent and Eviction) Act,1973 assailing the order dated 9.3.2011 passed by the learned Rent Controller, Panchkula whereby in the ejectment petition filed by respondent/landlord on the ground of non-payment of rent and personal necessity, petitioner has been ordered to be evicted from the demised shop situated at Village Maheshpur,Sector 21, Panchkula, as also the order dated 13.9.2012 passed by the Appellate Authority, Panchkula, whereby the appeal filed by the petitioner/tenant has been dismissed.
(2.) AFTER arguing for sometime, learned counsel for the petitioner (tenant) on instructions from the petitioner, who is present in Court, submits that he would not press this revision petition provided time uptil 31.7.2013 is granted to make alternative arrangement and shift his Chemist's shop which is being run from the demised shop since 1994. The prayer on behalf of the petitioner(tenant) being just and reasonable is liable to be accepted. Accordingly, the present revision petition is dismissed as not pressed, however, 9 months' time commencing from 1.11.2012 is granted to the petitioner/tenant for making alternative arrangement subject to his furnishing an undertaking on or before 15.11.2012 before the Court of learned Rent Controller, Panchkula that he shall hand over actual,physical, vacant and peaceful possession of the demised shop to the respondent/landlord by 31.7.2013. The undertaking shall also state that the entire arrears of rent, if any, at the already determined rate have been deposited in the Court of learned Rent Controller,Panchkula by 15.11.2012 and the petitioner shall continue to pay the rent in advance by 7th of each calendar month.
(3.) NEEDLESS to say that any violation of the terms shall entitle the landlords to seek his eviction forthwith with police help, if necessary, without recourse to any other remedy besides the petitioner/tenant making himself liable to be hauled up in contempt proceedings.;