ANJU Vs. IV ADDITIONAL DISTRICT JUDGE, HARIDWAR

JUDGEMENT

(1.) This is tenant's petition under Article 227 of the Constitution against the order dtd. 8/12/2017 passed by learned Ist Additional Civil Judge (Senior Division), Haridwar in S.C.C. Suit No. 14 of 2012. Petitioner has also challenged the order passed by learned IVth Additional District Judge, Haridwar on 15/12/2021 in S.C.C.R. No. 02 of 2018.

(2.) Learned counsel for the petitioner, on instructions from his client, submits that petitioner is ready to handover peaceful possession of the premises in question to the respondent, but a reasonable time be granted to her for the purpose.

(3.) Learned counsel for respondent no. 3 submits that he has no objection, if some reasonable time is given to the petitioner for vacating the premises in question.