MOHD ZAKIR Vs. CHANDU LAL

JUDGEMENT

(1.) Notice in this Application was issued by this Court on 5/12/2024 when the Petitioner was directed to file Reply within three weeks. No Reply has been filed by the Petitioners/tenants till today.

(2.) Learned Counsel appearing on behalf of the Petitioners/tenants requests for some additional time to file the Reply.

(3.) Learned Counsel appearing on behalf of the Respondent/landlord objects to the grant of additional time. He submits that after an interim protection was granted to the Petitioners/tenants on 1/4/2016 and thereafter was confirmed till the disposal of the present Petition by a Coordinate Bench of this Court on 20/4/2017, no user and occupation charges are being paid by the Petitioners/tenants.