JAGJIT SINGH Vs. GURCHARANBIR SINGH BABBAR

JUDGEMENT

(1.) (Oral) Mr. Arun K. Bakshi, learned counsel, appearing on behalf of the tenant-revisionist, states that present petition be dismissed as not pressed. He further states that he has instructions to state that tenant shall hand over vacant peaceful physical possession to the landlord on or before 30.06.2011. He undertakes on behalf of the tenant that tenant shall pay mesne profits at the rate of Rs.500/- per month from the date of the judgment of the Appellate Authority and at the rate of Rs.1000/- per month from 01.11.2010. He further undertakes that entire arrears of mesne profits including the arrears of rent shall be paid to the landlord and on his refusal shall be deposited before the learned Rent Controller within two weeks from today. He further undertakes that monthly mesne profits shall be paid in advance on or before 10th day of each and every month. Present petition is dismissed as not pressed. However, considering the undertaking of the learned counsel for the petitioner, I direct that tenant shall not be evicted from the demised premises till 30.06.2011 provided tenant furnish undertaking before the learned Rent Controller in the form of affidavit within two weeks from today to the effect that tenant shall hand over vacant peaceful physical possession to the landlord on or before 30.06.2011. Undertaking shall also contain that tenant shall pay mesne profits at the rate of Rs.500/- per month from the date of the judgment of the Appellate Authority and at the rate of Rs.1000/- per month from 01.11.2010 and entire arrears shall be paid within two weeks from today. Undertaking shall further contain that monthly mesne profits shall be paid on or before 10th day of each and every month. It is made clear if undertaking is not furnished or any breach thereof is committed, then eviction order shall be executed forthwith.