NEMI KUMAR JAIN Vs. AMIT KUMAR KOTAWALA

JUDGEMENT

(1.) Learned counsel appearing for the petitioner, on instructions, does not press the writ petition on merits and prays for a reasonable time (ten months) to vacate the premises.

(2.) Learned counsel appearing for the respondent has no objection to the prayer made; however, he submits that the petitioners may be granted time subject to payment of a sum of Rs.28,000.00 per month by way of mesne profit.

(3.) This is not objected by the learned counsel for the petitioners.