S PARASMAL JAIN DECD Vs. M KAMALAKSHIBAI

JUDGEMENT

(1.) HEARD both sides. The sixth petitioner has filed an affidavit dated 06.09.2009 before this Court stating that he is not interested in prosecuting the civil revision petition and to undertake to vacate and hand over the petition mentioned premises to the respondent/landlady.

(2.) THE other petitioners 1 to 5 have also filed a supporting affidavit dated 20.10.2009 and 08.10.2009 respectively stating that they have no objection to the undertaking given by the sixth petitioner to vacate and hand over the premises and they agree to abide by the said undertaking. However, the respondent/landlady has filed an affidavit dated 30.10.2009 before this Court stating that she has given consent for granting six months time to the petitioners if they have given an undertaking to vacate and hand over the premises within a period of six months without resorting to execution proceedings.

(3.) IN fine, for the forgoing observation, the civil revision petition is disposed of leaving the parties to bear their own costs. Consequently, M.P.No.1 of 2009 is closed.