SIKANDER MUKHIA Vs. KARUNA DEVI

JUDGEMENT

(1.) Heard the applicant on application under Sec. 151 of CPC for recalling of the order dtd. 12/1/2024 passed in S.B. Civil First Appeal No. 09/2023.

(2.) The applicant, present-in-person submits that there was no instruction on behalf of the applicant to his counsel to confine his prayer to the extent of granting time to vacate the suit premises. However, his counsel got the first appeal dismissed as withdrawn and agreed for vacation of suit premises by 31/1/2025. In alternative, the applicant, present-in-person submits that he may be granted more time to vacate the suit premises.

(3.) Heard the applicant and perused the material available on record.