Vivek Kashinath Patil Vs. Rajendrasing Khushalsing Mahendra (Sikh)

O R D E R

Leave granted.

We have heard learned counsel for the parties. In our view, the High Court was not justified in reversing the findings of the courts below. Consequently, the impugned judgment of the High Court is set aside. The tenant, who is respondent herein, is given one year time to vacate the premises on filing usual undertaking in the Registry of this Court within four weeks from today. The Civil Appeal is disposed of accordingly.

...................J. (DALVEER BHANDARI)

...................J. (SWATANTER KUMAR)

NEW DELHI;

19TH AUGUST, 2011

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