Sudhir Agarwal, J. - (1.) This writ petition is directed against the orders dated 10.03.2010 passed by Civil Judge (Senior Division), Muzaffar Nagar in SCC Suit No. 44 of 1998 allowing respondents-landlords application for release of premises in question and dated 09.10.2012 passed by Additional District Judge, Court No. 7, Muzaffar Nagar in SCC Revisions No. 15 of 2010 and 16 of 2010 dismissing petitioners' appeals and confirming Trial Court's order.
(2.) Both the courts below have recorded concurrent findings of facts and learned counsel for the petitioners finding it difficult to assail the same, at the outset stated that petitioners may be allowed a reasonable time to vacate the premise in question.
(3.) Sri Atul Dayal, learned counsel appearing for respondents-landlords stated that the landlords have also suffered sufficiently and though in principle did not object the request of petitioners for granting reasonable time but requested this Court that in ascertaining this time the Court may take into consideration the hardship and difficulties already suffered by respondents in commencing, conducting and pursuing the proceedings in question.;