RITU RAJ AWASTHI,J. - (1.) Heard Mr. Radha Kamal Singh, learned counsel for petitioner as well as Mr. Abul Fazal Jaffery, learned counsel for opposite party no. 3.
(2.) This writ petition has been filed challenging the judgment and order dated 29.10.2009 passed in P.A. Case No. 27 of 2006 as well as the judgment and order dated 20.02.2017 passed in Rent Appeal No. 31 of 2009 whereby the application for release of the premises in question i.e., House No. 178/219, Golaganj, P.S. Wazirganj, Lucknow filed by the opposite party no. 3, landlord, was allowed and the rent appeal preferred by the petitioner has been dismissed on merit.
(3.) Vide order dated 03.04.2017, after arguing the matter at some length learned counsel for petitioner had sought time to seek instructions from his client with respect to time he needs to vacate the premise in question.;