SUMANBEN BHANUPRASAD TRIVEDI Vs. GITABEN HARSHADRAI PATHAK

JUDGEMENT

(1.) RULE . Mr.Sunit Shah, learned advocate appearing for Mr.N.V.Gandhi, learned advocate waives service of notice of Rule on behalf of the respondents herein ­ legal heirs and representatives of original plaintiffs in both these Civil Revision Applications.

(2.) IN the facts and circumstances of the case and in view of the settlement between the parties, both these Civil Revision Applications are taken up for final hearing today.

(3.) TODAY when the present Civil Revision Applications are taken up for final hearing, learned advocates appearing on behalf of the respective parties have jointly submitted that the parties have settled the dispute amicably and the petitioners have agreed to accept the impugned judgement and decree passed by both the Courts below on the ground that they have acquired suitable accommodation and on the ground that they have not used the suit premises in question for more than six months without reasonable cause. However, the petitioners have requested to grant time upto 31/08/2013 to vacate the suit premises in question on filing usual Undertakings.