Arun Bhansali, J. - (1.) An application has been filed by the petitioners seeking modification/clarification of the order dated 24.04.2015 passed by this Court.
(2.) The petitioners had filed S.B. Civil Writ Petition No.5901/2014 against judgment and recovery certificate dated 03.08.2013 passed by the Rent Tribunal, Bikaner and judgment and recovery certificate dated 16.07.2014 passed by the Appellate Rent Tribunal, Bikaner. After hearing the parties, the writ petition was dismissed by this Court vide order dated 24.04.2015.
(3.) In the present misc. application, the petitioners based on provisions of Section 15(8) of the Rent Control Act, 2001 ('the Act') has submitted that in view of the provisions while dismissing the petition, the Court was required to grant six months' time to the petitioners for vacating the suit premises and as no time has been granted while dismissing the writ petition, the respondents were seeking to execute the recovery certificate and, therefore, a reasonable time may be granted to the petitioners to vacate the suit premises and/or at least six months period may be granted.;