SHIPENDRA PRASAD SINGH @ SHIPEND SINGH Vs. BINA DEVI

JUDGEMENT

(1.) HEARD Mr. Deo, appearing for the petitioner and Mr. Chatterjee appearing for the respondents.

(2.) MR . Deo, at the outset, on instruction from petitioner, who is present in the Court, submitted that petitioner is ready to vacate the premises within three months from today and pay the arrears of rent up to January, 2008 and also the current rent from February, 2008 as may be fixed by this Court.

(3.) ACCORDINGLY , on the basis of such undertaking of the petitioner the following order is passed: