ABDUL RAHIM Vs. MOHAMMAD HARUN

JUDGEMENT

(1.) The petitioner-non-applicant has preferred these two writ petitions being aggrieved by the impugned judgment and decree dtd. 6/11/2019 passed by the Appellate Rent Tribunal, Bhilwara in Rent Appeal Nos. 175/2013 and 176/2013, whereby the appeals of the petitioner as well as of the respondent have been dismissed and the judgment dtd. 18/7/2013 passed by the Rent Tribunal, Bhilwara has been affirmed. By the judgment dtd. 18/7/2013, the Rent Tribunal, Bhilwara has allowed the original application filed by the respondent for eviction and recovery of rent against the petitioner on the ground of reasonable and bonafide necessity only.

(2.) Learned counsel for the petitioner upon instructions submits that the petitioner do not want to press these writ petitions on merits, however, prays that reasonable time may be granted to him to handover the vacant and peaceful possession of the suit premises.

(3.) Learned counsel for the respondent agrees that he has no objection if reasonable time is given to the petitioner to handover the vacant and peaceful possession of the suit premises.