LAWS(MPH)-2012-9-337

CHAGANLAL PARMAR Vs. DAYA RAM CHOUHAN

Decided On September 07, 2012
Chaganlal Parmar Appellant
V/S
Daya Ram Chouhan Respondents

JUDGEMENT

(1.) THIS petition has been filed for review of the judgment dated 17.7.2012 passed by this Court in Second Appeal No. 449/2000 Learned Counsel for the petitioner submitted that the petitioner is in possession of the suit house and therefore, reasonable time be granted to the petitioner to vacate the same.

(2.) LEARNED Counsel for the respondent submits that he has no objection in granting reasonable time to the petitioner for vacating the premises in question.

(3.) ACCORDINGLY , the review petition is disposed of. Certified copy as per rules.