- (1.)ON THE CUSTODY OF PETITIONER NOs. 2 and 3: Petitioner no. 2 -Anirudh Kailash Sharma and petitioner no. 3 -Hemanda Kailash Sharma have been produced before us in continuation of the order passed by Lata Kailash Sharma - petitioner no. 1 is present in court in person. She states that the key of the lock affixed on the room vacated by the petitioners was at her asking handed over to Shri Rakesh Singh (a neighbour of the petitioners). Lata Kailash Sharma further states that the above -mentioned Rakesh Singh has handed over the keys of the premises to the learned counsel representing respondent no. 1 -M/s. Aditi Constructions.
(2.)As a matter of the confirmation of the aforesaid facts, learned counsel for the petitioners has handed over to us in court today a letter dated 3.11.2014. The same is taken on record and marked as Annexure 'B'.
(3.)Learned counsel representing respondent no.1 -M/s. Aditi Constructions acknowledges the above factual position inasmuch as he confirms that the key of the lock affixed on the room of the premises in question has since been handed over to respondent no. 1.