Supreme Court - Daily Orders
Surinder Singh Sautha vs Raja Yogindra Chandra on 10 July, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
ITEM NO.52 COURT NO.13 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No. 15907/2015
(Arising out of impugned final judgment and order dated 29/05/2014
in SA No. 115/2014 passed by the High Court Of Himachal Pradesh At
Shimla)
SURINDER SINGH SAUTHA Petitioner(s)
VERSUS
RAJA YOGINDRA CHANDRA Respondent(s)
(With interim relief and office report)
Date : 10/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s)
Mr. Alok Bhachawat, Adv.
Ms. Swati Ghildiyal, Adv.
Ms. K. V. Bharathi Upadhyaya, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed. Time to vacate the suit premises is extended till 30 th June, 2016, subject to usual undertaking to be filed with the Registry of this Court within four weeks.
(Nidhi Ahuja) (Suman Jain)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Meenakshi Kohli
Date: 2015.07.13
16:58:17 IST
Reason: