DHARAM PAL PUN Vs. GURCHARAN SINGH PUNIAH

JUDGEMENT

(1.) MR. K.D. Sood, learned counsel for the petitioner submits that in case the petitioner is permitted to retain the demised premises till the building plans are duly sanctioned, he has instructions not to press this petition.

(2.) MR. Satyen Vaidya, learned counsel for respondents fairly submits that the petitioner/tenant shall not be evicted till the building plans are duly approved in accordance with law.