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CASE NO.: Appeal (civil)  3193 of 2008

PETITIONER: M/S. NEW KRISHNA TENT STORE

RESPONDENT: BHAJAN KAUR

DATE OF JUDGMENT: 29/04/2008

BENCH: TARUN CHATTERJEE & HARJIT SINGH BEDI

JUDGMENT: JUDGMENT O  R  D  E  R

  CIVIL APPEAL NO.3193 OF 2008  (Arising out of SLP(C)No.4876 of 2007)        

       Leave granted.         This is an appeal at the instance of the tenant-appellant against the concurrent ord ers  passed on an application for eviction which was filed on the ground that the respondent-land lady  required the suit premises for her bona fide use to start business in the same.  The High Co urt as  well as the courts below held that in fact, the respondent required the suit premises for he r use to  start business in the same.  Nothing could be shown by the learned senior counsel appearing  for  the appellant to satisfy us for the purpose of setting aside such concurrent findings of fac t.   Accordingly, there is no merit in this appeal.  The appeal is thus dismissed.         However, the appellant is granted nine months’ time i.e. till 31st of January, 2009  to vacate  the premises in question subject to filing a usual undertaking in this Court within four wee ks  from this date.