Supreme Court - Daily Orders
Raj Singh And Ors. Etc. Etc. vs State Of Haryana And Ors. Etc. Etc. on 18 November, 2016
Bench: Chief Justice, Anil R. Dave
1
ITEM NO.16 COURT NO.1 SECTION XII
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) 26947/2016
(Arising out of impugned final judgment and order dated 15/03/2016
in CRP No. 4253/2013 passed by the High Court Of Madras)
KARUPPAIAH AND ANR. Petitioner(s)
VERSUS
R. PALANIVEL Respondent(s)
(with appln. (s) for exemption from filing O.T.)
Date : 18/11/2016 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ANIL R. DAVE
For Petitioner(s) Mr. P. Ramesh,Adv.
For Respondent(s) Mr. Senthil Jagadeesan,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We see no reason to interfere with the impugned order.
The special leave petition is accordingly dismissed.
The petitioners/-tenant is however granted six months' time to vacate the premises subject to the following conditions:
1) The petitioners files an individual undertaking on usual terms in this Court within a period of six Signature Not Verified weeks from today.Digitally signed by SHASHI SAREEN Date: 2016.11.18
2) The petitioners shall deposit with the Trial Court 16:51:41 IST Reason:
or pays directly to the respondent entire arrears of rent up to 30.11.2016 within four weeks.2
3) The petitioners shall pay compensation for use and occupation of the premises @ Rs. 6,000/- w.e.f.
1st December, 2016 till the date of actual vacation of the premises.
4) In the event of default or breach of any one of the conditions stipulated above, the eviction order against the petitioners shall become executable forthwith.
(Shashi Sareen) (Veena Khera) AR-cum-PS Court Master