MANOJ KUMAR Vs. HEMLATA BANSAL

JUDGEMENT

(1.) The instant Civil First Appeal under Section 96 CPC has been filed by the defendant-appellant aggrieved by the judgment and decree dated 14.05.2019 passed by the learned Additional District Judge No. 2, Kotputli, District Jaipur.

(2.) Learned cousnel appearing for the appellant Sh. Balkishan Saini, after arguing the matter at some length, has not pressed this appeal on merits. The only prayer made by him is that time of one and a half year may kindly be granted to the appellant to vacate the tenanted premises.

(3.) Learned senior counsel appearing for the respondent No. 1/Plaintiff Shri J.P. Goyal on instructions of his client has no objection in granting the time as prayed for by the appellant for vacating the tenanted premises.