MOOL CHAND Vs. HARI NARAIN

JUDGEMENT

(1.) LEARNED counsel for the petitioner on instructions from his client states that he does not wish to press the present revision petition in the eventuality of some time being granted to him to vacate the premises. He further states that period of one year from the date of filing of this petition be considered to be an appropriate period to enable him to vacate the premises.

(2.) LEARNED counsel for respondents states that the period specified by the petitioner is on the higher side and should be reduced. After hearing learned counsel for the parties, the petition is dismissed as withdrawn with the following observations :