ROSHAN LAL Vs. RAMENDRA PRAKASH SINGHAL

JUDGEMENT

(1.) This is tenant's petition under Article 227 of the Constitution against the order dtd. 15/9/2021 passed by learned Judge, Small Causes Court/ Civil Judge (Senior Division), Kashipur, Udham Singh Nagar in S.C.C. Suit No. 1 of 2016. Petitioner has also challenged the judgment passed by learned Ist Additional District Judge, Kashipur, District Udham Singh Nagar on 16/4/2022 in Small Causes Court Revision No. 01 of 2021.

(2.) Learned counsel for the petitioner, on instruction from his client, made a statement that petitioner is ready to handover peaceful possession of the shop in question to the respondent, but a reasonable time be granted to him for the purpose.

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