RAMESH LALWANI & ANR Vs. PRATIBHA JAIN

JUDGEMENT

(1.) Leave granted.

(2.) Limited challenge in the present appeals is to the order of the High Court of Allahabad dated 12th April, 2018 passed in the writ petition(s) by which the period allowed for vacation of the premises in question by the appellants - tenants i.e. two years has been interfered with on the ground that there is no jurisdiction vested in the forum below to pass such an order.

(3.) We do not agree with the aforesaid conclusion. Time to vacate can always be granted by a court if the facts of the case would so justify. In the present case, the premises in question have been in occupation of the appellants tenants since 1991 and the same is being utilized for business purpose.