Telangana High Court
Sri Maturi Sree Rama Murthy vs T.Siva Kumari on 4 June, 2018
THE HON'BLE SRI JUSTICE A.SHANKAR NARAYANA
CIVIL REVISION PETITION No.2402 of 2013
ORDER:
Heard Ms. Sneha Bhogle, learned counsel for Smt. Manjiri S. Ganu, learned counsel for the petitioner, and Sri T. Lakshmi Narayana, learned counsel for the respondents.
Learned counsel for the petitioner would submit that in the order, dated 19.02.2013, in RCA.No.26 of 2010, the Principal Senior Civil Judge, Guntur, while dismissing the appeal, directed the appellant therein, who is the revision petitioner herein, to vacate the premises and handover vacant possession within two months. Learned counsel would also submit that the revision petitioner would vacate the subject premises within four weeks i.e., by 31st August, 2018 and, to that effect, an undertaking affidavit is filed by the revision petitioner.
Sri T. Lakshmi Narayana, learned counsel for the respondents, would express no opposition in view, of the fact that an undertaking affidavit is filed by the revision petitioner, and also would request to dispose of the revision petition accordingly. He would further submit that if any outstanding amount is to be paid by the revision petitioner, the same be directed to be paid.
In view of the undertaking affidavit filed by the revision petitioner that he would vacate the subject premises by 31st August, 2 2018 and since there is no opposition to it by the learned counsel for the respondents, the undertaking affidavit is accepted and the present revision petition is disposed of granting time to the revision petitioner to vacate the subject premises by 31st August, 2018, and also to pay the outstanding amount, if any.
Miscellaneous applications, pending if any, shall stand closed.
_________________________________ JUSTICE A.SHANKAR NARAYANA 04.06.2018 VV