M.K. MAHAJAN Vs. S.S. SODHI

JUDGEMENT

(1.) ON this petition for revision filed under Section 24 (5) of the H.P. Urban Rent Control Act, 1987 against the order dated 24th August, 2006 passed by the learned Appellate Authority (II), Shimla in Rent Appeal No. 79-S/13 (b) of 2005, Mr. Ajay Kumar Sood, learned counsel appearing for the petitioner submits that the parties have compromised in this case. According to Mr. Sood subject to the respondents not executing the eviction order before 31st December, 2007, the petitioner seeks leave of this Court to withdraw this petition.

(2.) MR . Kuldip Singh, learned Senior Counsel appearing for the respondents agrees with the aforesaid submission of Mr. Sood and submits that indeed the respondents have compromised the matter with the petitioner and have agreed with the petitioner not to execute the eviction order qua the property in question before 31st December, 2007. Mr. Kuldip Singh further submits that this of course is subject to the petitioner agreeing to vacate the entire property in question and hand over the vacant possession thereof to the respondents or their representatives before 31st December, 2007.

(3.) DR . Purshotam Kumar Puri, General Power of Attorney holder of the petitioner and Shri Gurpreet Singh Sodhi, Power of Attorney holder of the respondents are present in person representing the aforesaid parties along with their respective counsel. They both, along with their respective counsel admit and agree about the aforesaid compromise having been entered into between the parties as well as the aforesaid terms forming the subject matter of the oral compromise.