KURIAN,J. - (1.) Leave granted.
(2.) The appellant is before this Court against the interim order passed by the High Court, whereby the stay on eviction was vacated.
(3.) The appellant through its counsel undertakes to surrender vacant possession of the premises in question on or before 31.03.2019. The undertaking is recorded. The impugned order stands modified, as above. The appellant shall continue to pay the use and occupation charges @ Rs. 1.50 Lacs per month.;