TEJRAJ BHOJRAJ JOSHI Vs. DUDHKALA BHOJRAJ JOSHI

JUDGEMENT

(1.) Not on board. Taken on board on a praecipe being moved on behalf of the petitioner.

(2.) This Court, on 6/1/2023, had passed the following order:-

(3.) However, it is informed by learned counsel for the petitioner that today the concerned department nonetheless has executed the impugned orders passed by the Senior Citizens Tribunal and has evicted the petitioner, despite this Court having categorically recording a statement on behalf of the petitioner that he would vacate the premises on or before 28/2/2023 and the same was agreed on behalf of the contesting respondent being respondent no.1.