SAKHARAM GANESH AARAVANDEKAR Vs. MAHADEO VINAYAK MATHKAR

JUDGEMENT

(1.) Taken on board. Heard learned counsel for the petitioners. We do not find any ground to interfere with the impugned order. The special leave petition is, accordingly, dismissed.

(2.) The petitioners are, however, granted time till 30.11.2008 to vacate the premises in question upon filing undertaking to this effect in this Court within four weeks from today.

(3.) It is needless to say that in case the respondents feel aggrieved by this order, it would be open to them to move this Court for its recall.