Supreme Court - Daily Orders
Subhash vs Rajbala . on 5 September, 2014
Bench: H.L. Dattu, S.A. Bobde
1
ITEM NO.22 COURT NO.2 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petitions for Special Leave to Appeal (C) Nos. 22679-22680/2014
(Arising out of impugned final judgment and order dated
04/08/2014 in FA No. 84/2012, WP No. 3729/2009 passed by the
High Court Of Bombay At Aurangabad)
SUBHASH Petitioner(s)
VERSUS
RAJBALA AND ORS. Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and exemption from filing O.T.)
Date : 05/09/2014 These petitions were called on
for hearing today.
CORAM :
HON'BLE MR. JUSTICE H.L. DATTU
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Nishant Ramakantrao Katneshwarkar,Adv.
For Respondent(s) Mr. Sudhanshu S. Choudhari,Adv.
Mr. Vatsalya, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Dismissed.
However, we grant time till 31.03.2015 to the petitioner/tenant to quit and deliver vacant possession of the suit scheduled premises to the respondent(s)/landlord(s).
Signature Not Verified
An appropriate undertaking in this behalf be Digitally signed by Charanjeet Kaur Date: 2014.09.05 16:52:54 IST filed by the petitioner/tenant before this Court Reason: within two weeks' time from today.
2We direct the petitioner/tenant not to alienate the suit premises and not to create any third party rights. He shall pay the arrears, if any, within three weeks' time from today. He shall continue to pay rentals to the respondent(s)/landlord(s) positively on or before 3rd of each month.
We clarify that if for any reason the petitioner/tenant fails to comply with the order and directions issued by us,the respondent(s)/landlord(s) is at liberty to take the assistance of the police authorities to get the possession of the premises in question from the petitioner/tenant.
[ Charanjeet Kaur ] [ Vinod Kulvi ] Court Master Asstt. Registrar