Kurian, J. - (1.) Heard the learned counsel for the parties on both the sides.
(2.) Having argued the case for quite some time and having realized the fact that there are two concurrent findings against the appellants, one by the Appellate Court and the other by the High Court, operating against the appellants and having regard to other factual findings, learned counsel for the appellant sought for some reasonable time to vacate the premises, since the hotel conducted at the premises is the only source of livelihood and since they have been in the business for quite some time.
(3.) Learned counsel for the respondents, however, submits that he has been waiting to get the premises vacated for more than three decades, particularly since he is an ex-serviceman and the premises is badly required for him to start a business of his own.;