- (1.) THIS is defendants' second appeal against the concurrent judgment and decree of eviction.
(2.) LEARNED counsel for the appellant does not press this appeal on merits and only seeks reasonable time for handing over the vacant possession of the suit shop to the respondent-landlord.
(3.) DURING the course of arguments, counsel for the respondent-landlord has agreed for granting time to the appellant-defendant upto 31/3/2010.;