JANAK RAJ Vs. PYARE LAL AND ORS

JUDGEMENT

(1.) Tenant has filed revision under Section 15(5) of the East Punjab Urban Rent Restriction Act, 1949, assailing the order dated 17.11.2009 passed by the Rent Controller, Malerkotla, as well as order dated 17.3.2010 passed by the District Judge/Appellate Authority, Sangrur, whereby both the Court below have allowed the eviction petition filed by the landlord-Respondent on the ground of personal bona fide necessity.

(2.) Learned Counsel for the revisionist-tenant on the instructions of the tenant Sh. Janak Raj, who is present personally in the Court, seeks permission to withdraw this petition. However, on the instructions of Sh. Janak Raj, he undertakes that tenant shall handover vacant peaceful physical possession to the landlord on or before 31.10.2011. He further undertakes on behalf of the Petitioner-tenant that meanwhile Petitioner tenant shall pay mesne profit at the rate of agreed rent on or before 10th day of each and every month.

(3.) Learned Counsel appearing for the landlord-Respondent has no objection in it. Learned Counsel for the Respondent-landlord further states that rent/mesne profit upto 31.10.2010 has already been paid.