- (1.) After arguing for some time, learned Counsel for the Petitioner submits that he does not press this revision petition on merits. However, he prays for time to vacate the demised premises which is in her possession since 2001, in order to find out an alternate accommodation.
(2.) Notice of motion to the Respondents.
(3.) At this stage, Mr. S.P. Garg, Advocate, appears and accepts notice on behalf of the Respondents. He submits that some reasonable time may be granted to the Petitioner to vacate the demised premises.;