As per case facts, the Appellant filed an application seeking a three-year extension to vacate premises from which he had been evicted by a prior judgment of the Court. The ... question arose whether such a request for a prolonged extension, made after a definitive eviction order, should be entertained. Finally, the Court deemed the appellant's submission "obnoxious and audacious" and rejected it completely, directing him to vacate the premises by a certain date without fail and imposing costs for the non-compliance with the previous order.