VIDYA WATI Vs. GURCHARAN SINGH PUNIAH

JUDGEMENT

(1.) MR. Suneet Goel, learned counsel for the petitioners submits that in case the petitioners are 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 No. 1 to 6 fairly submits that the petitioners/tenants shall not be evicted till the building plans are duly approved in accordance with law.