Supreme Court - Daily Orders
Meenakshi Shankaran vs Jairam Gopal Shetty &Amp Anr. on 26 June, 2014
1
ITEM NO.3 COURT NO.4 SECTION I
X
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 (Ci
vil)
No.14801-14803/2014
(Arising out of impugned final judgment and order dated 10/03/2014
in CRA NOS.35-36 of 2013 and 108 of 2014 passed by the High Court
Of Bombay)
MEENAKSHI SHANKARAN Petitioner(s)
VERSUS
JAIRAM GOPAL SHETTY & ANR. Respondents(s)
(With prayer for interim relief and office report)
Date : 26/06/2014 These petitions were called on for hea
ring
today.
CORAM :
HON’BLE MR. JUSTICE VIKRAMAJIT SEN
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
(Vacation Bench)
For Petitioner(s) Mr. P.H. Paresh, Sr. Adv.
Mr. Vishal Prasad, Adv.
Mr. M.M. Kashyap,Adv.
For Respondent(s) Mr. Manoj Swarup, Adv.
Mr. Dilip Annasaheb Taur, Adv.
Mr. Amol V. Deshmukh, Adv.
Mr. Anil Kumar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
We find no merit in these special leave petitions. They are Signature Not Verified dimissed accordingly.
Digitally signed bySanjay Kumar Date: 2014.06.26 17:09:17 IST Reason:
However, in the interest of justice, the petitioner is granted time upto 30.09.2014 to vacate the suit premises subject to her filing usual undertaking within two weeks from today in this Court 2 to this effect and also undertaking to pay monthly rent/damages at the rate of Rs.15,000/- per month for the months of July, August, and September, 2014 and clear any arrears of rent that may be due.
(SANJAY KUMAR) (INDU POKHRIYAL) COURT MASTER COURT MASTER