Vikram Nath, J. - (1.) A detailed order had been passed on 31st March, 2006 whereby the petitioner was directed to deposit entire arrears of rent up to 31.12.2005 at the old rate i.e. Rs. 45.50p per month and further to pay rent at the rate of Rs. 1,500/ - per month w.e.f. 1.1.2006. The tenant has paid the rent up to the month of September, 2006 at the aforesaid rate Rs. 1,500/ - per month as recorded in the order dated 17.11.2006. However, today Sri Rajesh Singh, appearing for the tenant -petitioner has handed over a draft of Rs. 4,500/ - to Sri A.K. Singh, learned Counsel for the landlord, which constitute rent for the months of October, November and December, 2006.
(2.) SRI Rajesh Singh, has further submitted that his client i.e. tenant is willing to accept the rate of rent to be Rs. 1,500/ - per month and will continue to pay the same to the landlord. He prays for a month's time to pay arrears from January, 2007 till the month of May, 2007. Time as prayed for is allowed. However, it is made clear that from the month of June, 2007 the rent shall be paid in advance by the 10th of each month. Further Sri Rajesh Singh submits that in view of the acceptance of the rate of rent by the tenant, the modification application filed by him for modification of the order dated 31.3.2006 may be dismissed as not pressed.
(3.) THE modification application is accordingly, dismissed.;