(1.) THE Courts below have held that the petitioner was put in possession of the suit premises under leave and licence agreement which expired on 31st May 2012. The Court, therefore, directed the petitioner to hand over the possession of the suit premises to the respondent.
(2.) THIS Court passed following order on 4th March 2013 :
(3.) IN response to the notice, learned advocate Ms. Sangita Athavle has appeared for the respondent.