JASJIT SINGH Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) On 21.1.2013, this Court passed the following order:-

(2.) Learned counsel for respondents no.1 and 2 very fairly states that the petitioner would not be dispossessed from the premises in dispute, except in due process of law.

(3.) Learned counsel for the petitioner submits that pursuant to the above order, the petitioner has filed an application for protection and for advancing the date of hearing, but the matter could not be taken up as the Presiding Officer was not holding the Court as he was deputed for training.