PRAKASH GUPTA,J. - (1.) The instant Civil Second Appeal under Section 100 CPC has been filed by the defendants-appellants aggrieved by the judgment and decree dated 19th July, 2017 passed by the learned Additional District & Session Judge No.2, Ajmer whereby the learned court below has dismissed the appeal filed by the defendants-appellants against the judgment and decree dated 23rd May, 2006 passed by the Civil Judge (J.D.) West Ajmer in Civil Suit No.383/1983.
(2.) Learned counsel for the appellant Shri B L Agarwal after arguing the matter at some length, on instruction of his clients, has not pressed this appeal on merits. The only prayer made by him is that time of one and a half year may kindly be granted to the appellants to vacate the tenanted premises.
(3.) Learned counsel appearing for the respondents Shri Rahul Agarwal on instructions of his clients, has no objection in granting the time as prayed for by the appellants for vacating the tenanted premises.;