Arun Bhansali, J. - (1.) By order dated 04.08.2014 notice to the respondents to the limited extent regarding grant of extra time to the appellants was issued. While notices of respondent No. 1, 6, 7 & 8 have been served, though notices of respondent No.2 to 5 and 9 to 13 have been accepted by their brothers, in the facts and circumstances of the case, the service is treated as complete.
(2.) Heard Mr. Suresh Kumar, appellant No.1 and the power of attorney holder of other appellants and Mr. Suresh Mohta, son of the respondent No.6 regarding grant of extra time to vacate the suit premises.
(3.) The appellant/power of attorney holder of the appellants submits that the appellants are running a Furniture Shop in the suit premises since 1969 and they may be granted extra time for vacating the suit premises.;