Supreme Court - Daily Orders
Jodha Ram vs Pramod Kumar Gupta on 14 December, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.3 COURT NO.11 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). 33974/2017
(Arising out of impugned final judgment and order dated 04-09-2017
in WP No. 40569/2017 passed by the High Court Of Judicature At
Allahabad)
JODHA RAM & ANR. Petitioner(s)
VERSUS
PRAMOD KUMAR GUPTA Respondent(s)
(With Interim Relief and IA No.133720/2017-EXEMPTION FROM FILING
O.T.)
Date : 14-12-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Sanjay Parikh,Adv.
Mr. Abhimanue Shrestha, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We do not see any ground to interfere with the impugned order. The special leave petition is accordingly dismissed.
The petitioners are however granted time till 30th June, 2018 to vacate and hand over peaceful possession of the suit premises to the respondent, subject to the petitioners filing individual undertaking in this Court within a period of four weeks from today to the effect that they will pay the rent at the rate fixed by the High Court, clear all arrears and hand over vacant possession, on or before 30th June, 2018, and will not induct any third party in the said premises.
Signature Not Verified Digitally signed by MAHABIR SINGH (MAHABIR SINGH) Date: 2017.12.14 16:55:40 IST (PARVEEN KUMARI PASRICHA) Reason: COURT MASTER COURT MASTER