- (1.) This revision has been filed against the order dated 06.08.2014 passed by the Rent Controller dismissing the application for leave to defend filed by the tenant and allowing the eviction petition filed by the landlord.
(2.) After arguing for some time, learned counsel for the petitioner states that he does not wish to press this revision petition on merits and the petitioner is ready to vacate the said premises voluntarily without forcing the respondent to press the execution in case reasonable time is granted for the same. I find this to be a fair submission. In response to the offer made, learned counsel for the respondent-landlord, on instructions, has stated that in case the petitioner-tenant file an undertaking before the Rent Controller within one month that he would vacate the premises voluntarily and give vacant physical possession to the respondent on or before 30.11.2016, without forcing the respondent to press execution application and will continue to pay rent in advance by the 7th of every month and will also pay other charges regularly and will also pay the up-todate arrears of rent, if any, within one month from today, he would not oppose the continuation of relationship of tenantlandlord till that date.
(3.) Learned counsel for the petitioner has stated that this offer is accepted to the petitioner. Resultantly, the revision petition stands disposed of with a direction to the petitioner to file an undertaking to the above effect. However, in case the said undertaking is not filed and in the event of any default, this petition would be deemed to be dismissed. Since the main case has been decided, the pending civil miscellaneous application, if any, also stands disposed of.;