HARBANS LAL KASHMIRI CHAND Vs. HEM RAJ GOYAL

JUDGEMENT

(1.) The instant revision petition was disposed of by this Court vide order dated 05.10.2011. As per the aforesaid judgment, the petitioners have been granted 09 months time to vacate the demised premises, subject to the conditions as mentioned in the order including that they will file an undertaking to the aforesaid effect before the Rent Controller within one month from the said date.

(2.) Vide this application, it has been averred that during the course of hearing, on 05.10.2011, the petitioners were granted one year time instead of 09 months as recorded to vacate the premises and thus the aforesaid order dated 05.10.2011 be modified accordingly. Further, a prayer has been made that time be suitable extended to rile an undertaking before the Rent continue in terms or the said order.

(3.) Notice of this application was given to the opposite counsel. Learned counsel appearing on behalf of respondents landlords has no objection, if this application is allowed, as aforesaid.