PURAN SINGH Vs. DURGA PRASAD

JUDGEMENT

(1.) Present writ petition has been filed by the tenant-petitioner being aggrieved against the judgment and order dated 29.11.2011 passed by learned District Judge, Chamoli (at Gopeshwar) in revision no. 05 of 2011, whereby the judgment and decree dated 19.02.2011, passed by learned Judge, Small Cause Court, Chamoli, in S.C.C. Suit no. 02 of 2008, has been affirmed directing the tenantpetitioner to handover the vacant possession of the shop in question to the landlord-respondent.

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(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.