Ajay Kumar Bhardwaj vs Mahender Singh Yadav and Another

Alok Singh, J.—Mr. Arun Palli, Senior Advocate, assisted by Mr. Divanshu Jain, on the instructions of the Petitioner, who is also present in person in Court, undertakes that the Petitioner shall hand over peaceful physical vacant possession to the landlord on or before 31.12.2011. He further undertakes that mesne profits at the rate of agreed rent shall be paid on or before 10th day of each and every month. He further undertakes that entire arrears, if any, shall be paid within four weeks from today. Mr. Arun Palli, Senior Advocate, on the instructions of the Petitioner, states that present petition be dismissed as not pressed.

Mr. Arun Jain, Senior Advocate, appearing for the caveator, on the instructions of the landlord, who is also present in person in Court, states that Respondent has no objection if one year time is granted to the tenant as undertaken by the Petitioner and his counsel before this Court.

Present petition is dismissed as not pressed. However, Petitioner-tenant shall hand over peaceful physical vacant possession to the landlord on or before 31.12.2011, provided Petitioner furnishes undertaking in the shape of affidavit before the learned Rent Controller to the above effect within four weeks from today. It is made clear if undertaking is not furnished or any breach thereof is committed, then eviction order shall be executed forthwith.