GOPAL SINGH MANRAL Vs. DURGA SINGH RATHORE

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This is tenants' petition under Article 227 of the Constitution against the order dtd. 30/9/2016 passed by learned Prescribed Authority/Civil Judge (Senior Division), Nainital in Rent Control Case No. 5 of 2014. Petitioner has also challenged the order passed by learned Appellate Court on 20/5/2019 in Rent Control Appeal No. 16 of 2016, whereby their appeal against learned trial Court's order was dismissed.

(3.) Learned counsel for the petitioners fairly submits that petitioners are ready to handover the vacant and peaceful possession of the premises in question to the respondent, but a reasonable time be granted to them for the purpose.