SHIKHA MATHUR Vs. SUSHILA MATHUR & ORS.

JUDGEMENT

(1.) On 15th February, 2017, when this appeal came up for hearing, learned counsel for the appellant was heard on the substantial question of law raised in this appeal and following order was passed:

(2.) After some arguments on not being able to convince the Court that the instant appeal raises a substantial question of law, the appellant who is present in person sought permission to make her submissions.

(3.) The appellant submits that she does not want to press the appeal on merits, her request is limited to the extent that she be given one month time to vacate.