MILAP CHAND Vs. L RAJIV

JUDGEMENT

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

(2.) THE joint memo is accepted. In view of the joint memo, the order of eviction is confirmed, however, time granted by the trial court is extended up to 31.07.2013. THE petitioner- tenant shall vacate and deliver vacant possession of suit schedule premises on or before 31.07.2013, without driving the respondents-landlords to execution proceedings. THE petitioner-tenant shall pay the rent regularly. THE petitioner- tenant shall not create third party interest on suit schedule premises.