BHAWNA ADHIKARI Vs. ANIL KUMAR

JUDGEMENT

(1.) Short counter affidavit is taken on record.

(2.) Present writ petition has been filed by the tenant-petitioner being aggrieved against the judgment and order dated 12.02.2016 passed by learned II Addl. District Judge, Nainital, in rent control appeal no. 04 of 2013, whereby the judgment and order dated 01.03.2013, passed by learned Prescribed Authority [Civil Judge (Sr. Div.), Ramnagar, District Nainital], in rent control case no. 03 of 2011, has been affirmed directing the tenant-petitioner to handover the vacant possession of the shop in question to the landlord-respondent within a period of one month and 15 days.

(3.) Learned counsel for the tenant-petitioner fairly submitted that the petitioner is ready to handover the vacant and peaceful possession of the premises in question to the landlord-respondent, but a reasonable time be granted to the petitioner to do the same.