- (1.) I.A. No. 2470 in I.A. No. 2187, 2204: 1. Learned Counsel appearing for the applicant makes a statement that presently the ground floor and above which were being used for running a fitness center shall not be used for the said purpose as it is not legally permissible.
(2.) A usual undertaking to that effect shall be filed by the applicant with the Monitoring Committee within a week. Needless to say, after filing of the usual undertaking, the premises shall be de-sealed.
(3.) IA No. 2470 stands disposed of accordingly. I.A. Nos. 2456-2457 in I.A. No. 22:;