MEERA PATANKAR Vs. PAVITHRA CONSTRUCTIONS PVT LTD

JUDGEMENT

(1.) After hearing the matter for sometime, submission is made on behalf of the petitioners that if the developers were to undertake not to encumber the owners' share for development of the property, the grievance would be redressed for the present.

(2.) Learned counsel Sri Abhinav Ramanand appearing for respondent No.1 submits that the owners' share would be kept intact for the present.

(3.) In light of the same and in light of the stand of the petitioners, question of passing any order as regards disposal of I.A.No.1/2020 and 2/2020 does not arise.