- (1.) After attempting to make submissions for sometime on the appeal, learned counsel for the appellants submit 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.
(3.) 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 June, 2016 for vacating the suit premises.;