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Judgment
13 paragraphs · 367 wordsSURINDER GUPTA, J.(Oral)
After arguing for some time, learned counsel for the petitioner under the instructions from the revision petitioner, who is stated to be present in the Court, seeks permission to withdraw this petition with prayer that petitioner be allowed
reasonable time for vacating and handing over the possession of the demised premises to the respondents-landlord.
Notice of motion.
Mr. Arun Jain, Senior Advocate with Mr. Amit Jain, Advocate, who are present in the Court, accept notice on behalf of caveators-respondents and agree with the proposal as put forth by learned counsel for the petitioner to the extent that
the respondents have no objection in allowing time upto 31.12.2018 to the revision petitioner to vacate the demised premises.
In view of request made by learned counsel for the petitioner, this petition is dismissed as withdrawn. The revision petitioner is allowed period upto 31.12.2018 to vacate the demised premises, subject to the following terms:-
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(i) The petitioner-tenant will pay/deposit the entire due rent upto 30th April, 2018 within two weeks.
(ii) He will keep on paying/depositing the advance rent/mesne profits of subsequent months upto 31.12.2018 on or before 10th day of each month.
(iii) He will file affidavit before the Rent Controller within three weeks giving details of entire payment of rent/mesne profits and undertaking to vacate and hand over the vacant possession of the demised premises to the respondents-landlord
on or before 31.12.2018.
In case of default of any of the above terms, the respondents-landlord will be entitled to execute the order of ejectment forthwith.