M AJIT RAJ Vs. K B MUNIVENKATA REDDY

JUDGEMENT

(1.) WHEN the matter is taken up for hearing, petitioner, respondent and learned counsel for parties have filed a joint memo reading as hereunder:-

(2.) THE joint memo is accepted. The revision petition is disposed of in terms of the joint memo. If petitioner commits default in payment of damages as stated in the joint memo, the benefit of time granted to him stands revoked. The petitioner shall file an affidavit undertaking with this court, within a week from today. A copy of the same shall be served on the learned counsel appearing for respondent.