BALJIT SINGH Vs. BHUPINDER KAUR

JUDGEMENT

(1.) PRESENT application has been moved by the petitioner-tenant for placing on record a copy of rent application No.200 of 2012 instituted by the respondent-landlord seeking enhancement of the rent qua the demised premises.

(2.) AT the time of hearing, in view of the comprehensive compromise arrived at between the parties, learned for the petitioner, on instructions from the petitioner-tenant, does not press the present application. Dismissed as not pressed.

(3.) DURING the hearing of the revision petition on earlier date, it was proposed by the counsel for the petitioner-tenant that the tenant would not press the present revision petition provided some reasonable time is granted by the respondent-landlord for vacating the premises.