Shashi Kant Gupta, J. - (1.) This writ petition has been filed against the order dated 1.10.2010 passed in P.A. Case No. 4 of 2010, Mangal Singh v. Ramautar Agarwal and others (Annexure- 1 to the writ petition) and order dated 24.2.2010 (Annexure- 2 to the writ petition) whereby the release application filed under Section 21 of the UP Act No.13 of 1972 (in short "Act") by the respondents-landlord was allowed ex-parte and the application of the petitioner filed for recalling and setting aside the order dated 1.10.2010 was dismissed.
(2.) Today when the matter was taken up, learned counsel for the landlord respondent No.1 filed a supplementary counter affidavit and submitted that petitioners have no objections if the impugned orders are set aside, provided that the directions be given to the court below to decide the release application filed under Section 21 of the Act within a period of three months positively from the date of production of a certified copy of this order before it and the petitioners deposit the entire rent/damages due from them with effect from July 2007 up-to-date within a stipulated period of time.
(3.) Per contra, learned counsel for the petitioners has submitted that the petitioners are prepared to deposit the entire rent/damages due from them since July 2007 and further undertake that they will not seek any undue adjournment in the matter and will cooperate in the speedy disposal of the case as indicated hereinabove.;