ROOPLAL DHARAMCHAND Vs. LAXMINARAIN MANDIR TRUST

JUDGEMENT

(1.) After attempting to make submissions for sometime on the writ petition, learned counsel for the petitioner submits that the petitioner may be granted extra time for vacating the subject premises.

(2.) Heard learned counsel for the parties regarding grant of extra time to vacate the subject premises.

(3.) Learned counsel for the petitioner submitted that the premises is commercial premises and the petitioner is running a shop since long and may be granted time till December 2023 for vacating the premises.