- (1.) AFTER attempting to make submissions for sometime on the appeal, learned counsel for the appellants submits that the appellant may be granted some time for vacating the suit premises.
(2.) HEARD learned counsel for the parties regarding grant of time to vacate the suit premises. Learned counsel for the appellants submitted that the premises are commercial premises and the appellants are running a shop for last many years and 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 appellants are not entitled to remain in possession and even if some time is granted, then reasonable amount of mesne profit be directed to be paid.;