Karnataka High Court
Sri K. Mohan vs Sri. Rangappa on 10 January, 2013
Author: C.R.Kumaraswamy
Bench: C.R. Kumaraswamy
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 10th DAY OF JANUARY, 2013
BEFORE
THE HON'BLE MR. JUSTICE C.R. KUMARASWAMY
C.R.P. NO. 11/2013
BETWEEN:
1. SRI K MOHAN S/O KASI
AGED ABOUT 41 YEARS
M/S SHWETHA ENGINEERING WORKS
DOING BUSINESS AT NO.18,
GROUND FLOOR, HOUSE LIST KHATHA
NO.996/942/3, SUBBAYYANNA PALYA
K R PURAM H OBLI, BANGALORE EAST
TALUK, )FORMERLY IN SOUTH TALUK)
RESIDING AT NO.312, 7TH CROSS
BANASAWADI MAIN ROAD
BANGALORE - 560043 ... PETITIONER
(BY SRI K BHANU PRAKASH, ADVOCATE FOR
SRI P KRISHNAPPA, ADVOCATES)
AND:
1. SRI RANGAPPA S/O DURGAPPA
AGED ABOUT 51 YEARS
RESIDING AT NO.996/942/3
SITE NO. 18, SUBBAYYANA
PALYA, BANGALORE EAST
TALUK, (FORMERLY IN SOUTH
TALUK) ...RESPONDENT
(BY SMT H R VASUDHA, ADVOCATE FOR C/R)
2
THIS C.R.P. IS FILED UNDER SECTION 18 OF
SMALL CAUSES COURTS ACT, AGAINST THE
JUDGMENT AND DECREE DATED 06.09.2012 IN S.C.
NO. 960/2011 ON THE FILE OF ADDITIONAL JUDGE,
SMALL CAUSE COURT, BANGALORE, DECREEING
THE UIT FILED FOR EJECTMENT, MESNE PROFITS
AND APPEARS OF RENT.
THIS PETITION IS COMING ON FOR ORDERS,
THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the petitioner files a memo. The memo dated 10.01.2013 reads as under:
"The undersigned counsel appearing for the petitioner in the above matter submits that the petitioner undertake to voluntarily vacate and deliver vacant possession of the schedule premises on 31st December 2013 without seeking for any further extension of time and without driving the respondent to file Ex. Petition and in view of the undertaking the Hon'ble court be pleased to pass necessary orders."
Learned counsel for the respondent has also made an endorsement on the memo as "Seen". 3
This Civil Revision Petition is disposed of in terms of the memo.
The revision petitioner shall file an affidavit to the effect that he will vacate the schedule premises on or before 31.12.2013. The said affidavit shall be filed within four weeks from today.
As the main matter is disposed of, the application for stay does not survive for consideration and the same is dismissed.
SD/-
JUDGE YKL