LRS OF NISAR MOHAMMAD Vs. CHANDRA PRAKASH

JUDGEMENT

(1.) - Mr. Boob, learned counsel has put in appearance on behalf of the respondent. A limited notice was issued by this Court on the prayer of the petitioners for granting extra time on reasonable terms and conditions for vacating the premises in question.

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

(3.) Learned counsel for the petitioners prays for grant of one year's time for vacating the suit premises on the ground that the suit shop is in possession of the petitioner for last many years and they have settled business and therefore, would require atleast one year for the purpose of shifting their business from the suit shop to some reasonable accommodation.