JAWAHAR LAL Vs. CHANDRA MUKHI DEVI

JUDGEMENT

(1.) This writ petition is directed against the judgment and order dated 07.08.2012 passed by Additional District Judge, Court No. 14, Agra passed in SCC Revision No. 15 of 2011.

(2.) The Revisional Court has recorded findings of facts and learned counsel for the petitioner finding it difficult to assail the same, at the outset stated that petitioner may be allowed a reasonable time to vacate the premise in question.

(3.) Considering the above facts and circumstances and also with the consent of learned counsel for the parties I find it appropriate that petitioner may be allowed six months' time to vacate the premise in question. Sri M.M. Jain, Advocate appearing for petitioner also stated that petitioner undertake to vacate the premise within aforesaid period.