.
After arguing for some time, counsel for the petitioner on instructions from the petitioner-Lakhbir Singh, who is present in Court has not pressed the present revision petition and states that petitioner shall vacate and hand over physical possession of the premises in question to the landlord by 31.10.2012 and deposit all the arrears of rent before that.
Accordingly, the petitioner is directed to furnish an undertaking before the Rent Controller, Chandigarh that he shall vacate and hand over physical possession of the premises in question by 31.10.2012 and shall also deposit all the arrears of rent which are due and shall continue to deposit the future rent by 7th of every month with the Rent Controller, Chandigarh The undertaking shall be furnished by the petitioner by 30.4.2012 before the Rent Controller, Chandigarh along with the arrears of rent.
Accordingly, the petitioner shall not be dispossessed from the premises in question till 31.10.2012. In case the petitioner does not vacate and hand over the premises by the stipulated date, the Rent Controller, Chandigarh shall get the undertaking executed with the help of police. It is made clear that if the undertaking is not furnished or the rent is not deposited by the stipulated date, the revision petition shall be deemed to be dismissed.
The revision petition is disposed of accordingly.