- (1.) DURING the course of hearing, learned counsel for the petitioner submitted that some reasonable time may be allowed to the petitioner for vacating the premises which are commercial in nature and the petitioner has remained in occupation of the same for a considerable period and would suffer hardship in case the petitioner is required to vacate the premises immediately.
(2.) LEARNED counsel for the respondents has agreed that the respondents would not get the decree executed upto 31. 12. 2009.
(3.) IN the facts and circumstances, therefore, it is hereby ordered that the decree shall not be executed by the respondents against the petitioner upto 31. 12. 2009 on the condition that the petitioner submits an undertaking that he would handover vacant and peaceful possession of the disputed premises on or before 31. 12. 2009 to the respondents. The said undertaking be submitted before the trial court within a period of four weeks from today.;