MAHESH CHANDRA SHARMA Vs. ANIKIT LEPCHA

JUDGEMENT

(1.) I.A. No.04 of 2026 is an application filed by the Appellant under Sec. 151 of the Code of Civil Procedure, 1908, seeking extension of three years time to vacate the premises from where he has been evicted vide the Judgment of this Court in RFA No.03 of 2024, dtd. 6/11/2025.

(2.) The very submission of Learned Counsel for the Appellant is obnoxious and audacious with scant respect to the directions of this Court and it seeks to denigrate the findings and directions of this Court. The plea is completely unacceptable and is rejected outright.

(3.) In such circumstances, the Appellant is directed to vacate the premises in terms of the Judgment of this Court dtd. 6/11/2025, by 23/4/2026, without fail. Should he fail to comply necessary consequences shall follow.