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Mukesh Bansal vs Madhu Gupta on 25 April, 2016

Bench: Fakkir Mohamed Ibrahim Kalifulla, S.A. Bobde

     ITEM NO.24                                 COURT NO.6                SECTION XIV

                                   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)......CC                     No(s).
     7489/2016

     (Arising out of impugned final judgment and order dated 19/10/2015
     in RC. Rev. No. 370/2015 passed by the High Court of Delhi at New
     Delhi)

     MUKESH BANSAL                                                         Petitioner(s)

                                                       VERSUS

     MADHU GUPTA                                                           Respondent(s)

     (with appln. (s) for c/delay in filing SLP)

     Date : 25/04/2016 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
                             HON'BLE MR. JUSTICE S.A. BOBDE


     For Petitioner(s)                  Ms.   Rekha Palli, Sr. Adv.
                                        Mr.   Pratap Shanker, Adv.
                                        Ms.   A. Shivari, Adv.
                                        Mr.   Swetank Shantanu,Adv.

     For Respondent(s)

                          UPON hearing the counsel the Court made the following
                                                  O R D E R

Delay condoned.

We do not find any scope to entertain this special leave petition, inasmuch as the High Court has granted leave to defend to the respondent. The special leave petition is dismissed.

However, we only state that the learned Rent Controller shall decide the application for eviction expeditiously, preferably within six months, uninfluenced by whatever stated in the impugned order.

            (NARENDRA PRASAD)                                      (SHARDA KAPOOR)
              COURT MASTER                                          COURT MASTER