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Judgment
12 paragraphs · 222 wordsVinod Goel, J
It is submitted by learned senior counsel for the petitioner and Mr. Sumit Choudhary, learned counsel for the respondent that the matter has been
amicably resolved and settled between the parties.
The respondent, present in person, states that he could not handover the vacant physical possession of the subject premises on or before 31.12.2018
in terms of the order dated 07.09.2018 passed by this court and in terms of his undertaking dated 14.09.2018 given in RFA No.756/2018.
It is agreed between the parties that the contemnor/respondent shall handover the vacant physical possession of the subject premises to the
petitioner on or before 31.03.2019. The respondent has handed over two post-dated cheques in the sum of Rs.15 lacs each in favour of the petitioner
to the learned senior counsel for the petitioner towards use and occupation charges till March, 2019. He undertakes that the cheques would be
honoured on presentation. He tenders his unconditional apology for not honouring his undertaking dated 14.09.2018 which, in the circumstances, is
accepted with caution to be careful in future. The respondent has placed on record his undertaking in the form of an affidavit which is taken on
record. The undertaking so furnished by the respondent is accepted.
In the circumstances, nothing survives in the petition which is disposed of accordingly.