RAMESH CHANDRA BHANDARI Vs. RAM SINGH SALAL

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is filed against the judgment and order dated 31.08.2015 passed by the High Court of Uttarakhand at Nainital in Writ Petition No. 1696 of 2012 (M/s) whereby the High Court allowed the writ petition filed by the appellant-landlord thereby granting the decree for eviction against the respondent in relation to the suit shop but at the same time further granting two years' time to the respondent to vacate the suit shop.

(3.) Facts of the case lie in a narrow compass. They, however, need mention in brief to appreciate the short controversy involved in the appeal.