Rajasthan High Court - Jodhpur
Shrawan Kumar & Ors vs Riddh Karan on 19 November, 2008
Author: Vineet Kothari
Bench: Vineet Kothari
S.B.CIVIL SECOND APPEAL NO. 446/2007
(Shrawan Kumar & ors. vs. Riddh Karan)
DATE OF ORDER : 19/11/2008
HON'BLE DR.JUSTICE VINEET KOTHARI
Mr.Manoj Bhandari, for the appellant. Mr.Vikas Balia, for the respondent.
Learned counsels submit at bar upon instructions of the respective parties, that the appellant defendant is ready to handover the vacant possession of the suit shop to the plaintiff respondent as the plaintiff respondent is agreed to give him on rent an alternative shop available with him measuring approximately 6'x6' situated near Khadi Bhandar, Bikaner on a rent of Rs.500/- per month. The possession of the vacant shop shall be handed over to the plaintiff respondent within a period of two months from today. Parties are at liberty to execute a fresh rent note for the said alternative shop, on mutually agreed terms.
In view of aforesaid settlement, this appeal is dismissed as not pressed. No costs.
(DR.VINEET KOTHARI), J.
item no.1 baweja/-