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PETITIONER: TEK CHAND

       Vs.

RESPONDENT: SAT NARAYAN

DATE OF JUDGMENT14/09/1989

BENCH: MUKHARJI, SABYASACHI (J) BENCH: MUKHARJI, SABYASACHI (J) VENKATARAMIAH, E.S. (J) VENKATARAMIAH, E.S. (CJ) SINGH, K.N. (J) NATRAJAN, S. (J)

CITATION:  1989 SCR  Supl. (1) 121  JT 1989 (3)   740  1989 SCALE  (2)668

ACT:     Haryana  Urban (Control of Rent & Eviction)  Act,  1973: Sections 1(3) and 13--Applicability of the Act--Fixed period of exemption from applicability--Exemption  continues  until suit is  disposed of or adjudicated.

HEADNOTE:     Applying the principle enunciated in Atma Ram Mittal  v. Ishwar  Singh Punia, [1988] 4 SCC 284, this Court  dismissed the special leave petition, and,     HELD: 1.1 The exemption would apply for a period of  ten years  and will continue to be available until suit is  dis- posed of or adjudicated. [121H]     1.2  If the petitioner fails to file an  undertaking  on usual  terms, the decree shall become executable  forthwith. [122B]

JUDGMENT:     CIVIL APPELLATE JURISDICTION: Special Leave Petition (C) No. 5628 of 1988.     From the Judgment and Order dated 4.1.1988 of the Punjab and Haryana High Court in Regular Second Appeal No. 9 18  of 1987. P.P. Rao and Shakeel Ahmed for the Petitioner.     S.C.  Maheshwari, P.K. Chakravarti, Ms. Sandhya  Goswami and V.K. Bhardwaj for the Respondent. The following Order of the Court was delivered     We  have  heard this case arising out of  Haryana  Urban (Control  of Rent and Eviction) Act 1973. We feel that  this case is fully covered by the decision of Hon’ble Mr. Justice Sabyasachi  Mukharji  & Hon’ble Mr. Justice  Ranganathan  in Atma Ram Mittal v. Ishwar Singh Punia, 122 [1988] 4 S.C.C. 284. We respectfully agree with the  princi- ple enunciated in that decision. The special leave  petition is dismissed.     Learned  counsel for the respondent Mr. S.C.  Maheshwari

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states that the decree will not be executed till 30th April, 1990 subject to an undertaking on usual terms being filed in this Court within four weeks from today. If the  undertaking is not filed, the decree shall become executable forthwith. G.N.                                          Petition  dis- missed. 123