Aparesh Kumar Singh, J. - (1.) Heard counsel for the parties.
(2.) The appeal arises out of the judgment and decree dated 16.03.2016 / 31.03.2016 passed by the First Appellate Court of Learned Principal District Judge, Dumka in Title (Eviction) Appeal No. 03/2006.
(3.) The matter was earlier heard before this Bench on 15.06.2017 and following order was recorded. "After extensive arguments from both the sides, learned counsel for the appellant has proposed that appellant would submit an undertaking to vacate the premises within a stipulated time frame. On that submission, learned counsel for the respondents have no objection. Let such an undertaking on affidavit be filed by 19.06.2017. List the case on 20.06.2017 under the heading For Orders". Though, matter was placed thereafter before a Co-ordinate Bench, but has been listed again before this Bench by order of Hon'ble the Acting Chief Justice.;