- (1.) AFTER attempting to make submissions for sometime on the appeal, learned counsel for the appellant submits that the appellant 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 appellant submitted that the premises are commercial premises and the appellant is 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 suit was filed in the year 1996 and a meagre rent of Rs.1,501/ - only was being paid and that also is in arrears. As such, the appellant is not entitled to get any time.;