SUGAN CHAND Vs. SHIV SHANKAR

JUDGEMENT

(1.) After arguing for some time, learned counsel for the petitioner seeks permission to withdraw this petition with prayer that petitioner be allowed reasonable time for vacating and handing over the possession of the demised premises to the respondent-landlord. The petitioner is carrying on his business in the demised premises for the last more than 32 years and require some time to search for alternate accommodation to carry on his business.

(2.) In view of request of learned counsel for the petitioner, this petition is dismissed as withdrawn. In view of the request of learned counsel for petitioner, the revision petitioner is allowed period upto 31st December, 2018 to vacate and hand over the vacant possession of the demised premises to the respondent-landlord, subject to the following terms:-

(3.) In case of default in compliance of any of the above terms, the respondent-landlord will be entitled to execute the order of ejectment forthwith.