Rishi Pal @ Jaggu Vs Braham Dev and Others

High Court Of Punjab And Haryana At Chandigarh 22 Nov 2010 C.R. No. 7623 of 2010
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

C.R. No. 7623 of 2010

Hon'ble Bench

Alok Singh, J

Final Decision

Dismissed

Acts Referred

Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 12

Judgement Text

Translate:

Alok Singh, J.@mdashLearned Counsel for the Petitioner states that Petitioner shall move appropriate application u/s 12 of the Haryana Urban

(Control of Rent and Eviction) Act, 1973 seeking permission to repair the shop. He further states that filing of the application u/s 12 of the Act

pursuant to the order dated 8.10.2010 passed by Civil Judge (Jr. Divn.) Yamuna Nagar at Jagadhri should not be construed as admission of the

Plaintiff on the question of title. He further states that Plaintiff-Petitioner shall prove his title independently in the pending civil suit and moving of

application u/s 12 of the Act shall not effect Plaintiff''s right to prove the title.

2. In view of the above, learned Counsel for the Petitioner seeks permission to withdraw this petition.

3. Present petition is dismissed as withdrawn with the observation that moving of an application u/s 12 of the Haryana Urban (Control of Rent and

Eviction) Act, 1973 pursuant to the Civil Court''s order shall not be construed as admission against the Petitioner in a pending title suit.

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