LUCKY SALOON & HAMAMKHANA Vs. NASIR FAZAL SHAIKH

JUDGEMENT

(1.) In terms of the ofce note dated 15th April 2020 and as a precautionary measure in view of COVID-19 the hearing of this matter was conducted by a video conferencing.

(2.) Heard learned counsel for the petitioners.

(3.) By this Petition the petitioners have challenged the order dated 3rd October 2019 passed below Exhibit - 35 in Regular Civil Suit No. 679 of 2019 by the trial Court. It is now pointed out that due to the Nisarg Cyclone there was substantial damage to the structure which is already in dilapidated condition and therefore to avoid any further problem it is necessary to urgently remove the upper structure of the suit premises. The petitioners are the tenants in respect of the suit premises.