JITENDRA P PARIKH Vs. DISTRICT REGISTRAR

JUDGEMENT

(1.) LEARNED counsel seeks permission to withdraw this petition. Permission as prayed for is granted. Petition stands disposed of as withdrawn. Rule is discharged. Ad-interim relief granted earlier shall stand vacated. No costs.

(2.) HOWEVER, it is clarified that it will be open for the respondent No.2 to apply before the concerned authority for extension of time for the delay caused in completing the construction because of the stay and pendency of the petition. If such an application is made, the concerned authority will extent the time.