Rakesh Garg, J. - (1.) THIS is tenant's revision petition challenging the judgments of the courts below whereby his eviction has been ordered on the ground of personal necessity.
(2.) AFTER arguing, when this Court was not agreeing with the contentions raised by learned Counsel for the Petitioner, Ms. Kiran Bala Jain, learned Counsel appearing on behalf of the Petitioner on instructions from his client Mr. Sukhdev Thapar, who is present in the Court submitted that let the Petitioner be granted reasonable time to vacate the premises. Mr.B.R. Mahajan, advocate, appearing on behalf of Respondent Nos. 2 to 9 on instructions from Respondent No. 5 Devinder Singh, who is present in the Court, have consented that in case this petition is dismissed with the observations that the Petitioner shall hand over the possession of the vacant premises within one year from today i.e. on or before 31.07.2012, subject to payment of arrears of rent and further payment of rent in the advance by 10th of every month and subject to filing of the undertaking as aforesaid before the Rent Controller within three weeks from today, then they have no objection in granting the time.
(3.) THE submission of Mr. Mahajan, has been accepted by the learned Counsel for the Petitioner.;