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Judgment
3 paragraphs · 63 wordsThe learned senior counsel appearing for the petitioner states that the petitioner will immediately file an unconditional undertaking to remove himself from the building subject matter of demolition within a period of 15 days from today.
To enable him to file the undertaking, list the matter tomorrow i.e., 25th June, 2024.
In the meanwhile, demolition of the ground floor shall not take place.