LAWS(RAJ)-2009-8-114

GAFFAR Vs. MEHMOODA

Decided On August 31, 2009
GAFFAR Appellant
V/S
MEHMOODA Respondents

JUDGEMENT

(1.) THIS is defendants' second appeal against the concurrent judgment and decree of eviction.

(2.) LEARNED counsel for the appellants does not press this appeal on merits and only seeks reasonable time for handing over the vacant possession of the disputed premises to the respondent-landlord.