MR. SADIQ Vs. MR. SHAKEEL MOHAMMED

JUDGEMENT

(1.) REVISION petitioner and his Counsel are present. Revision respondent and his Counsel are present. Joint memo is filed. The joint memo reads as follows:

(2.) THE petitioner has agreed to pay the rent on or before 10th of every month.

(3.) THE Petitioner undertakes not to sublet the premises and also undertakes to pay the rents without committing any default.