PRAKASH GUPTA,J. - (1.) The instant Civil Second Appeal under section 100 CPC has been filed by the defendant-appellant aggrieved by the judgment and decree dated 15th September, 2017 passed by the learned Additional District Judge No. 3, Ajmer whereby the learned court below has dismissed the appeal filed by the defendant appellant against the judgment and decree dated 17th April, 2004 passed by the Civil Judge (J.D.), South, Ajmer in Civil Suit No. 38/1989.
(2.) Learned counsel for the appellant Shri Alok Chaturvedi after arguing the matter at some length, on instruction of his client, 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 appellant to vacate the tenanted premises.
(3.) Learned counsel appearing for the respondent Shri R.N. Vijay on instructions of his clients has no objection in granting the time as prayed for by the appellant for vacating the tenanted premises.;