Sibghat Ullah Khan, J. - (1.) HEARD Shri Zafar Nayer, learned Senior Advocate assisted by Shri Himanshu Mishra, learned counsel for the petitioner and Shri Manas Bhargava, learned counsel for the respondent no. 1. Respondent no. 2 is a formal party. Today a Supplementary affidavit has been filed by the learned counsel for the petitioner and Shri Manas Bhargava, learned counsel for respondent no. 1 has filed typed copy of a judgment dated 16.7.2012 and copy of judgment of the Supreme Court. Order reserved. Put up for delivery of order on 1.2.2013.
(2.) UNTIL 1.2.2013 dis -possession shall not take place.;