BHARAT BHUSHAN PARSOON, J. - (1.) LEARNED counsel for the parties have filed compromise dated 28.07.2014 in Court. The same is taken on record. The agreed terms and conditions of the compromise are as under: - 1. That first party (Kanti Parshad), tenant will vacate the premises i.e. Shop in question by 31.01.2015; 2. That first party will clear all the arrears of rent, if any within a period of one month from today and will pay rent/mesne profits in future, in advance i.e. by 7th of every month by way of bank draft in favour of Smt. Sunita Rani; 3. That first party would be liable to indemnify the sufferer, if any loss is caused to anybody due to the rented premises i.e. shop in question; 4. That in view of above, first party is not pressing the revision petition on merits; and, 5. That if first party fails to abide by above mentioned terms i.e. of vacating the premises i.e. shop in question by 31.01.2015 and if, will not pay the rent/mesne profits then second party/landlord shall be at liberty to invoke contempt jurisdiction of this Court or of any other competent Court/authority and also seek police help, if necessary.
(2.) IN view of the above terms and conditions, the present revision petition is disposed of.;