ALOK SHARMA,J. - (1.) After arguing the matter at some length, the learned counsel for the petitioners-tenants submits on instruction of his clients that the petitioners-tenants shall vacate the tenanted premises on or before November 30, 2018, during which period the petitioners-tenants would make arrangements for an alternative premises to run their business.
(2.) Mr. Anoop Dhand, Advocate appearing on behalf of the respondent landlord, with instruction from his client agreed to the proposal of learned counsel for the petitioners-tenants and submits that in the event of the judgment and decree of the Appellate Rent Tribunal Dausa dated 5-12-2016 were to be upheld, the respondent landlord would have no objection with the petitioners-tenants continuing in occupation of the tenanted premises in question only till November 30, 2018 and in no event beyond the said date.
(3.) In view of the consent of learned counsel for the parties, the writ petition is disposed of with the following directions:- (i) The petitioners-tenants shall be entitled to continue in occupation of the tenanted premises in question upto November 30, 2018, but not beyond subject to condition that he would hand over the vacant possession of the premises in question to respondent-landlord on or before November 30, 2018. (ii) The petitioners-tenants shall pay arrears of rent or mesne profits, if any, till May 31, 2017, as determined by the courts within a period of two months from today. (iv) The petitioners-tenants commencing 1st June, 2017 shall pay to respondent-landlord, mesne profits @ Rs. 1500/- per month on or before 10th of each month. (v) The petitioners-tenants shall not alienate or otherwise create third party right, or hand over possession of the tenanted premises in question to any other person.;