SHIV CHARAN Vs. MUKESH ANAND

JUDGEMENT

(1.) Learned counsel for the appellant, on instructions, states that appeal may be dismissed on merits, but reasonable time may be given to the appellant to vacate the premises in dispute as he had to make alternative arrangement.

(2.) At this stage, Mr. Arun Jain, Advocate, accepts notice on behalf of the respondent. Mr. Jain on instructions from his client states that respondent has no objection if some time is given to the appellant to vacate the premises in dispute provided appellant undertakes to hand over the vacant possession of the premises to the respondent on expiry of period granted by this Court.

(3.) In view of the submission made by the learned counsel for the parties, appeal is hereby dismissed on merits. However, appellant is allowed to vacate the premises on or before 30.9.1999, provided appellant continues to pay future rent against receipt or through money order by 10th of each month. Rent for two months i.e. for March and April, 1998 has been paid by the appellant to the respondent in Court 4today. As regards the apprehension of the respondent that appellant may not vacate the premises on or before 30.9.1999, in this regard the appellant has undertaken that he would hand over the vacant possession of the premises on or before 30.9.99. Statement of the appellant to this effect is recorded.