RAKESH SRIVASTAVA,J. - (1.) Heard Shri Amrendra Nath Tripathi, learned counsel for the petitioner and Shri Ganga Sagar Mishra, learned counsel appearing for respondent nos.2 to 6.
(2.) The respondents no.2 to 6, who are the owners - landlords, of a building known as 'Pushpi Plaza' situated at Ismmailganj, Lucknow - Barabanki Road, Lucknow instituted a S.C.C. Suit No.29 of 2015 (Vivek Punwani v. M/S Nirvan Hospital Pvt. Ltd.) for recovery of arrears of rent, damages and ejectment against the petitioner. This petition has been filed by M/S Nirvan Hospital Pvt. Ltd. - tenant, challenging the orders dated 26.10.2016, 5.11.2016 and 17.11.2016 passed in the said suit.
(3.) After arguing at some length, Shri Amrendra Nath Tripathi, the learned counsel for the petitioner, states that in case some reasonable time is granted to the petitioner, the petitioner would vacate the suit property. Shri Ganga Sagar Mishra, learned counsel for the respondents no.2 to 6, has no objection to the request made on behalf of the petitioner.;