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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO(S).  3939/2007

GURBACHAN SINGH APPELLANT(S)                                 VERSUS

RAVINDER PAUL MOHINDRA & ORS.             RESPONDENT(S)

J U D G M E N T KURIAN, J.

Heard learned senior counsel appearing for the parties for quite some time. 2. Finding that there is a genuine human problem, we sought  the  assistance  of  Mr.  R.  Balasubramanian, learned  counsel,  to  see  whether  the  parties  could agree for an amicable settlement of the disputes. 3. We are happy to note that Mr. R. Balasubramanian, learned counsel, has been successful in making the parties  agree  for  a  reasonable  settlement. Accordingly, this appeal is disposed of as follows:

i) The  appellant  shall  surrender vacant  and  peaceful  possession  of  the premises in question on the last day of the month in which Deepawali falls in the year 2019.

ii) The  appellant  shall  not  induct any sub-tenant and if there is anybody now occupying the premises, the appellant shall  see  that  the  said  person  also vacates  the  premises  by  the  date

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mentioned above.

iii) The respondents will not make any claim for mesne profits.

iv) The  appellant  shall  file  an undertaking  before  this  Court  on  usual terms within three weeks from today.

v) In  case  the  undertaking  is violated,  the  appellant  shall  be proceeded against, for contempt as well.

vi) During the period of occupation, as above, the appellant shall continue to pay the same amount which he is paying currently,  towards  use  and  occupation charges.  From the month of April, 2017 onwards  the  use  and  occupation  charges shall be paid by the appellant by way of a cheque drawn in the name of Respondent No.1.

vii) The  respondent  No.1  is  free  to withdraw  all  the  amount  now  lying  in deposit, along with the accrued interest.

viii) It  is  also  made  clear  that  all the conditions imposed by the High Court shall stand modified and substituted, as above.

4. We  record  our  appreciation  for  the  earnest efforts  taken  in  record  time  by   Mr.  R. Balasubramanian, learned counsel.

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5. Pending  applications,  if  any,  shall  stand disposed of. 6. There shall be no orders as to costs.

.......................J.               [KURIAN JOSEPH]  

.......................J.               [R. BANUMATHI]  

NEW DELHI; MARCH 22, 2017.

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