- (1.) AFTER attempting to make submissions for sometime on the appeal, learned counsel for the appellants submits that the appellants may be granted extra time for vacating the suit premises.
(2.) HEARD learned counsel for the parties regarding grant of extra time to vacate the suit premises. Learned counsel for the appellants submits that the appellants are running a Bank in the suit premises and it may be granted time till December, 2014 for vacating the suit premises.
(3.) LEARNED counsel for the respondent opposed the prayer for grant of time. It was submitted that the suit was filed in the year 2009 and the lease had already come to an end in the year 2008. It was submitted that a meager rent of Rs.4,500/ - per month is being paid as rent and the same was also in arrears. It was submitted that in case time is granted, then reasonable amount of mesne profit may be directed to be paid.;