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Judgment
11 paragraphs · 204 wordsAJAY TEWARI, J. (Oral)
This revision has been filed against the concurrent orders of the Courts below allowing ejectment of the petitioner-tenant from the demised premises.
Today on instructions from his client the learned counsel for the petitioner has stated that the petitioner will not press this petition on merits and will
vacate the premises voluntarily on or before 31.12.2018 without forcing the respondent to file/pressing an execution petition and will continue to pay
the rent in advance by the 7th of every month on contractual rate and pay the other admissible charges regularly.
Counsel for the respondents after taking instructions from the respondents has also accepted this offer on the condition that the petitioner files an
undertaking to the above effect and deposits the entire rent upto 31.12.2018 before the Executing Court/Trial Court on or before 30.4.2018, failing
which, this revision should be deemed to be dismissed.
Learned counsel for the petitioner has accepted this condition. In the circumstances, the revision petition is disposed of in the above terms, and
subject to the deposit all arrears and future rent on or before 30.4.2018 alongwith undertaking.
Since the main case has been decided, the pending civil miscellaneous application, if any, also stands disposed of.