RAMKISHAN BALARAM DIVAKAR Vs. RAMSING JITUBHA GOHIL

JUDGEMENT

(1.) SHRI Padia, learned counsel appearing for the applicants under the instructions from his clients submit that the court may be pleased to grant some time for vacating the premises in question. He submits that because of the hardship the applicants need at least 18 months time for vacating the premises. He submits that the applicants shall abide by the usual terms and conditions for availing of gesture of permitting to occupy the premises for 18 months.

(2.) SHRI Shah, learned counsel appearing for respondent submits that on usual terms and conditions if time is granted, there shall be no objection and the matter be disposed of accordingly.

(3.) IN view of this, the applicants hereinabove are granted time to vacate the premises in question. The applicants shall vacate the premises on expiry of 18 months from today and hand over the peaceful possession of the premises to respondent. The applicants shall individually file separate undertaking to this Court with a copy to the other side that they would vacate the premises in question and hand over the peaceful possession thereof within a period of 18 months and shall keep on paying the rent regularly on or before 10th day of each English calender month. In view of this, the Civil Revision Application is rejected as withdrawn. Rule discharged. Office is directed to send copy of this order, which is in common parlance known as 'Yadi' to the concerned trial court.