Krishna Murari, J. - (1.) This is an application seeking review of the judgment and order dated 9/3/2010 whereby while dismissing the revision, the applicant was allowed time to vacate the premises in question by 31/3/2010 and to pay a sum of Rs. 60 Lakhs per month with effect from February, 2010 for use and occupation of the premises and other equipments.
(2.) Sri Rakesh Dwivedi, learned Senior Advocate in the course of argument has confined himself to the following four grounds: (I) The cheques issued by the applicant which have not been encashed and lapsed may be revalidated; (II) Undertaking to be filed by the applicant beforethe executing Court to handover the vacant possession by 31 st July, 2010 may be filed before this Court; (III) The applicant, as per the own affidavit to vacate the premises in a phased manner, has not vacated any part; and (IV) Payment of Rs. 60 Lakhs per month directed by this Court should be without prejudice to the rights to claim damages at the current market rate.
(3.) In so far as the ground No. (I) is concerned Sri Shashi Nandan, Senior Advocate appearing for the applicant has made a statement that within ten days of handing back the expired cheques by the opposite party, the applicant shall revalidate the same and hand the same back to the respondent or any of its officer authorised in this behalf. Considering the statement made, the applicant may revalidate the cheques and hand back the same to the respondent or any of its officer authorised in this behalf within ten days of the receipt of the same.;