RAMNIKLAL PITAMBARBHAI DARJI Vs. ANIL NARANDAS NEGANDHI

JUDGEMENT

(1.) SHRI . Siddharth Dave, learned advocate appearing for the petitioner submits that he has received instructions from the petitioner to pray for some time for vacating the premises in question and to withdraw this petition. The petitioner is ready & willing to file an undertaking before this Court to the effect that within the given stipulated time the peaceful possession of the premises will be handed over, and during that time the regular rent which is payable shall be paid on or before 5th day of every month and in the meantime the premises in question shall not be in any way encumbered or make any modification in the premises. Shri. Dave submits that 18 months time from today may be granted for vacating the premises.

(2.) SHRI . Kakkad, learned advocate for the respondent submits that, in view of the above statement, he would not object to such a request, but he submits that let there be a condition incorporated in the order that no further extension of time for vacating the premises may be sought.

(3.) IN view of this, the petitioner is permitted to occupy the premises on the same terms and conditions for a period of eighteen months (18 months only) from today, on the condition that the petitioner shall file an undertaking as stated herein above within a week from today before this Court, with a copy to the other side; and shall abide by the terms of undertaking, and keep on paying the regular rent on/or before 5th day of every month and shall vacate the premises on expiry of a period of 18 months from today.