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Judgment
4 paragraphs · 130 wordsC.Jayachandran, J
This Original Petition is preferred challenging Ext.P6 order, wherein an application preferred by the judgment debtor seeking three months time to vacate the schedule premises, was negated by granting only two weeks time.
Having heard the learned counsel for the petitioner, this Court is of the opinion that the petitioner can be granted time till 15.01.2024 to vacate the premises in all respects and to hand over key to the respondents. It is clarified that the period stipulated above will not be extended under any circumstance and that, in case, the petitioner fails to surrender possession as on the date stipulated above, the execution court will straight away proceed to evict the petitioner immediately as per law.
This Original Petition will stand disposed of, as above.