- (1.) THE appellants -tenant have preferred this appeal against the order dated 24.02.2014 passed in CWP No.890/2014 whereby the learned Single Judge has dismissed the writ petition against the judgment and order dated 22.11.2013 passed by the Appellate Rent Tribunal, Bikaner in Appeal No.156/2009, affirming the judgment and order dated 13.07.2009 passed by the Rent Tribunal, Bikaner in Case No.138/2005 whereby the petition for eviction filed by the respondent -landlord was allowed.
(2.) TODAY , the learned counsel for the appellants frankly submits that the appellants are not pressing on this appeal on merits but are seeking some extra time to vacate the premises on reasonable terms and conditions. It is submitted that the appellants shall require some time to make alternative arrangements and, therefore, they may be granted some extra time to vacate. The learned counsel for the appellants submits that the appellants shall be ready to make payment of the enhanced amount towards mesne profits particularly during the period they would be retaining the premises in question upon granting indulgence by this Court; and in regard to these submissions, an application with affidavit of the appellant No.1 has been filed stating that the appellants would vacate the premises by 30th June 2015 and will pay enhanced monthly rent of Rs.350/ - from 01st March 2014 to the landlord.
(3.) THE learned counsel for the respondent -landlord, in all fairness, has not put much opposition to the prayer of the appellants for granting some extra time to vacate on usual terms with enhanced amount towards mesne profits.;