Supreme Court - Daily Orders
Ramakant vs Om Prakash on 29 February, 2016
Bench: A.K. Sikri, R.K. Agrawal
ITEM NO.39 COURT NO.12 SECTION XI
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(s). 5478/2016
(Arising out of impugned final judgment and order dated 16/10/2015
in WA No. 20024/2013 passed by the High Court Of Judicature at
Allahabad)
RAMAKANT Petitioner(s)
VERSUS
OM PRAKASH Respondent(s)
(with appln. (s) for exemption from filing O.T. and interim relief
and office report)
Date : 29/02/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Ansar Ahmad Chaudhary,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed.
However, time till 30th September, 2016 is granted to the petitioner to vacate the suit premises on usual undertaking to be filed within four weeks from today.
(Ashwani Thakur) (Tapan Kr. Chakraborty)
Signature Not Verified
COURT MASTER COURT MASTER
Digitally signed by
ASHWANI KUMAR
Date: 2016.03.01
15:48:30 IST
Reason: