Krishna Murari, J. - (1.) THIS is an application seeking extension of time by a further period of four months to vacate the premises which the applicant is under an obligation to vacate by 31st July, 2010 under the judgment dated 9.3.2010.
(2.) HEARD Sri K. N. Tripathi, learned Senior Advocate, assisted by Mrs. Tulika Prakash for the applicant and Sri Rakesh Dwivedi, learned Senior Advocate, assisted by Sri V. S. Mishra for the respondents. This Court vide judgment dated 9.3.2010 while dismissing the revision allowed the applicant to retain possession of the premises till 31st July, 2010 subject to the condition of filing an undertaking before the executing court that it shall hand over peaceful and vacant possession of the premises to the respondent on or before 31st July, 2010 and to pay a sum of Rs. 60.00 lacs per month with effect from February, 2010 for use and occupation.
(3.) IT has been contended on behalf of the applicant that though they have been able to complete civil construction work for the broadcasting center but due to reasons beyond their control, the shifting of the news telecast channel which is a highly technical process involving clearance from various Government and non Government Agencies cannot be completed till the dead line given by this Court.;