ABDUL KHUDDUS Vs. SYED ILIYAZ

JUDGEMENT

(1.) Vide order dtd. 6/4/2023, the statement of the accused that he will vacate the premises on or before 24/4/2023 was accepted by this Court, by way of last indulgence.

(2.) Our attention is invited to the memo filed in Court today under the caption "memo delivering possession of property". It is stated in the memo that as per the undertaking given, the accused has delivered actual vacant possession with keys of the subject property to the complainant and the complainant accepted the same. Both the parties also acknowledge the subject payments due against each other. The memo is duly signed by the complainant and the accused as well as their respective counsel.

(3.) The learned counsel for the parties have filed a joint memo dtd. 23/5/2023 stating that the accused has deposited an amount of Rs.2,95,000.00 by way of two Demand Drafts i.e., one for Rs.1,75,000.00 and another for Rs.1,20,000.00. It is not in dispute that an amount of Rs.9,00,000.00 was deposited by the complainant in this Court by way of Demand Draft dtd. 28/3/2023 along with a memo to that effect. The Registry is directed to accept the said Demand Draft for Rs.9,00,000.00.