D.C. Srivastava, J. - (1.) HEARD Sri A.B. Saran, Senior Advocate and Sri Vineet Saran for the revisionists and Sri P.K. Jain holding brief for the caveator Sri A.K. Gupta. With the consent of the learned counsel for the parties/this revision under Section 25 Provincial Small Cause Court Act is proposed to be disposed of finally at the admission stage. The impugned judgment has been perused. No illegality is found in the impugned judgment on which interference in this revision is required. Learned counsel for the revisionist, however, requested that the revisionists may granted time upto 31 -1 -1998 to hand over vacant possession of the disputed accommodation to the respondent. This offer has been accepted by Sri P.K. Jain holding brief for Sri A.K. Gupta representing respondent.
(2.) IN view of the above, the revision is dismissed. No order as to cost. The revisionist is granted time upto 31 -1 -1998 to hand over the vacant possession of the disputed accommodation to the plaintiff -respondent. The revisionist is further directed to deposit the entire decretal amount together with cost in the lower court within a month from today and shall continue to deposit further mesne profit at the rate awarded by the lower court on 7th day of each English calendar month till the date of final handing over possession of the disputed accommodation to the respondent. Certified copy of this order may be furnished to the counsel for the parties on payment of usual charge within a week.;