Alok Sharma, J. - (1.) After arguing the matter at some length, the learned counsel for the appellants-tenants submits on instruction of his clients that the tenants shall vacate the tenanted premises on or before February 28, 2019, during which period they would make arrangements for an alternative premises to run their business therefrom.
(2.) Mr. Ashwani Chobisa, appearing on behalf of the respondentslandlords, with instruction from his clients agreed to the proposal of learned counsel for the tenants and submits that in the event of the judgment and decree of the Additional District Judge No.1, Alwar dated 4- 8-2012 were to be upheld, the respondents landlords would have no objection with the tenants continuing in occupation of the tenanted premises in question only till February 28, 2019 and in no event beyond the said date.
(3.) In view of the consent of learned counsel for the parties, the second appeal is disposed of with the following directions:- (i) The appellants-tenants shall be entitled to continue in occupation of the tenanted premises in question upto February 28, 2019, but not beyond subject to condition that they would hand over the vacant possession of the premises in question to respondents-landlords on or before February 28, 2019. (ii) The petitioners-tenants shall pay arrears of rent or mesne profits, if any, till February 28, 2018, as determined by the courts within a period of two months from today. (iv) The appellants-tenants commencing 1st March, 2018 shall pay to respondents-landlords, mesne profits @ Rs.600/- per month on or before 10th of each month. (v) The appellants-tenants shall not alienate or otherwise create third party right, or hand over possession of the tenanted premises in question to any other person.;