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Ramesh Kumar Singla vs Rajesh Kumar Goel on 6 December, 2018

Bench: Abhay Manohar Sapre, Indu Malhotra

     ITEM NO.2+11                      COURT NO.8                  SECTION IV-B
                    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).30980/2018
     (Arising out of impugned final judgment and order dated 20-09-2018
     in CR No.6967/2014 passed by the High Court of Punjab & Haryana at
     Chandigarh)

     RAMESH KUMAR SINGLA                                             PETITIONER(S)

                                                VERSUS

     RAJESH KUMAR GOEL                                               RESPONDENT(S)
     (FOR ADMISSION and I.R. and IA No.169308/2018-PERMISSION TO FILE
     ADDITIONAL DOCUMENTS/FACTS)
     WITH
     SLP (C) No.31519 of 2018
     (FOR ADMISSION and IR and IA No.169311/2018-PERMISSION                  TO   FILE
     ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
     Date : 06-12-2018 These petitions were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
                         HON'BLE MS. JUSTICE INDU MALHOTRA

     For Petitioner(s)
                                   Mr.Raktim Gogoi, Adv.
                                   Mr.Kartikeya Singh, Adv.
                                   Mr.Sarwaswa Chhagar, Adv.
                                   Mr.Anupam Lal Das, Adv.
     For Respondent(s)

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

Heard.

The special leave petitions are dismissed.

However, the petitioners are granted three months’ time from today to vacate the suit premises subject to filing an usual undertaking to this effect before the Registry of this Court within four weeks and payment of entire arrears of rent till date, if any, as also payment of further rent of three months in advance by way of demand drafts, for use and occupation to the respondent within three weeks.

Pending applications, if any, also stand disposed of.

                         (Ashok Raj Singh)               (Chander Bala)
                           Court Master                    Court Master