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Kanta Devi vs Prabhu Dayal on 1 April, 2015

Bench: Kurian Joseph, Amitava Roy

     ITEM NO.35                                   COURT NO.12                  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 for Special Leave to Appeal (C)......CC No. 5613/2015
     (Arising out of impugned final judgment and order dated 27/11/2014
     in RCREV No. 384/2011 passed by the High Court of Delhi at New
     Delhi)

     KANTA DEVI & ORS.                                                         Petitioner(s)

                                                         VERSUS

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

     Date : 01/04/2015 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE KURIAN JOSEPH
                             HON'BLE MR. JUSTICE AMITAVA ROY

     For Petitioner(s)                    Mr. Chava Badri N.Babu, Adv.
                                          Mr. Parminder Singh, Adv.
                                          Mr. Rameshwar Prasad Goyal,Adv.
     For Respondent(s)


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

Delay condoned.

The special leave petition is dismissed. However, the Petitioners are granted time till 31.12.2015 to vacate the suit premises subject to the condition that the petitioners pay occupational charges at the rate of Rs.3,000/- per month. All arrears of rent, if any, and occupational charges shall be paid within one month from today. Future occupational charges shall be paid on or before the 10th day of every month.

If there is any violation of these terms and in case the petitioners fail to file usual undertaking before this Court Signature Not Verified within three weeks, the petitioners shall not be Rajni Mukhi Date: 2015.04.08 entitled to the benefit of this order.

                         (Rajni Mukhi)                                  (Renu Diwan)
                           Sr. P.A.                                      Court Master