Supreme Court - Daily Orders
Jawahar Singh vs Lt. Governor Govt Of Nct Of Delhi on 14 December, 2018
Bench: Ashok Bhushan, Ajay Rastogi
ITEM NO.61 COURT NO.11 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL)……. Diary No(s). 46082/2018
(Arising out of impugned final judgment and order dated 22-11-2018
in CM No. 5755/2017 22-11-2018 in CM No. 21248/2016 07-12-2018 in
CM No. 51544/2018 passed by the High Court Of Delhi At New Delhi)
JAWAHAR SINGH Petitioner(s)
VERSUS
LT. GOVERNOR GOVT OF NCT OF DELHI & ORS. Respondent(s)
(IA 179934/2018,180002/2018,180003/2018)
Date : 14-12-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s)
Mr. Raju Ramachandran, Sr. Adv.
Mr. Gagan Gupta, Adv.
Mr. Mohit Gupta, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned senior counsel for the petitioner. We find no reason to entertain this special leave petition which is, accordingly, dismissed.
However, we grant time upto 31st January, 2019 to the petitioner to vacate and hand over the peaceful possession of the premises in question to the respondents on filing of usual undertaking before this Court within a period of four weeks from today.
Pending application(s), if any, stands disposed of.
Signature Not Verified Digitally signed by RAJNI MUKHI Date: 2018.12.17 13:15:21 IST Reason: (ARJUN BISHT) (RENU KAPOOR)
COURT MASTER (SH) COURT MASTER (NSH)