(1.) Heard learned counsel for the parties.
(2.) Petitioner has prayed for the following relief(s):-
(3.) We notice that the lease in question was only for a period of five years, commencing from 14th of November, 2003, and perhaps, with the passage of time, the issue may have become infructuous, more so in the light of interim order dated 7th of November, 2008 passed by this Court.