ARUN BHANSALI,J. - (1.) After attempting to make submissions for sometime on the first appeal, learned counsel for the appellant submits that the appellant may be granted extra time for vacating the subject premises.
(2.) Heard learned counsel for the parties regarding grant of extra time to vacate the subject premises.
(3.) Learned counsel for the appellant submitted that the premises are commercial premises and the appellant is running a shop since long and may be granted time till December 2019 for vacating the premises.;