Mahesh Grover, J.@mdashDuring the course of arguments, the matter has been resolved inter-se between the parties wherein the Appellant who
is present in Court, has undertaken that he shall pay the rent at the rate of Rs. 11,000/-per month to the Respondent. As a part of the settlement,
he shall be permitted to continue on the premises till 30.6.2013. During this period, he shall continue to pay rent by the 7th of each month to the
Respondent without any default. The physical vacant possession of the premises in question shall be handed over to the Respondent on 30.6.2013
by the Appellant. The Appellant shall not create any hindrance in handing over of the possession of the premises to the Respondent on the
aforesaid date and he shall also not damage the property and shall deliver the same to the Respondent in the condition as it exists today. The
Appellant shall be bound by his undertaking and even a single default in the payment of rent shall result in automatic execution of the order of the
appellate authority and the Respondent shall be at liberty to move the Executing Court in which eventuality, the Executing Court shall forthwith
grant appropriate assistance including the police assistance to retrieve the possession from the Appellant. The terms of the undertaking have been
made clear to the Appellant in Court.
2. In view of the aforesaid settlement, the Appellant does not wish to press the appeal which is, therefore, dismissed as not pressed.
