Sudhir Agarwal, J. - (1.) This writ petition is directed against the order dated 20.07.2002 passed by respondent no. 1 dismissing petitioners restoration application for setting aside the ex parte judgment and order dated 19.05.2000 passed by respondent no. 1 in Rent Control Revision No. 11 of 1989.
(2.) The court below has recorded concurrent findings of facts and learned counsel for the petitioner finding it difficult to assail the same, at the outset stated that petitioner may be allowed a reasonable time to vacate the premise in question.
(3.) Considering the above facts and circumstances and also with the consent of learned counsel for the parties I find it appropriate that petitioner may be allowed six months time to vacate the premise in question. Sri B.D. Mandhyan, Advocate appearing for petitioner also stated that petitioner undertakes to vacate the premise within aforesaid period.;