- (1.) Supplementary affidavit filed today be taken on record.
(2.) Heard Shri Kshitij Shailendra, learned counsel for the petitioners and Shri Ashutosh, learned counsel for respondent no.2 landlord.
(3.) The facts of the case reflect glaring misuse of the legal proceedings by the petitioners, who claim to be in possession of the shop in dispute.;