Supreme Court - Daily Orders
R. Charles vs R. Chellammal (D) Thru Lrs. on 22 August, 2014
x SLP(C)Nos.22233-22237/2014
1
ITEM NO.801 COURT NO.1 SECTION XII
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). 22233-22237/2014
(Arising out of impugned final judgment and order dated 17/12/2013
in CRP (NPD)(MD) Nos. 1834/2003 and 1835/2003, CRP (NPD)(MD) No.
2358/2012 and CRP (NPD)(MD) Nos. 1336/2012 and 1337/2012 passed by
the High Court Of Madras, Madurai Bench)
R. CHARLES Petitioner(s)
VERSUS
R. CHELLAMMAL (D) THRU LR. Respondent(s)
(with appln.(s) for exemption from filing O.T. and c/delay in
refiling SLP)
Date : 22/08/2014 These petitions were mentioned today.
CORAM : HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE KURIAN JOSEPH
HON’BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. A. Lakshmi Narayan, Adv.
Mr. V. Ramasubramanian ,Adv.
For Respondent(s) Mr. K.V. Vijayakumar, Adv.
Mr. T.R.B. Sivakumar, Adv.
UPON being mentioned the Court made the following
O R D E R
Taken on board.
Heard learned counsel for the petitioner. Special leave petitions are dismissed. Signature Not Verified Digitally signed by Rajesh Dham Date: 2014.08.22 16:06:01 IST However, the petitioner is permitted to Reason: vacate the subject premises by October 31, 2014 on his furnishing undertaking to the satisfaction of the SLP(C)Nos.22233-22237/2014 2 executing court within two weeks that he will hand over peaceful and vacant possession of the subject premises to the respondent latest by October 31, 2014 and also on the condition that petitioner pays/deposits the entire rent/compensation for use and occupation at the rate of monthly rent upto October 31, 2014 within two weeks along with the undertaking.
(RAJESH DHAM) (RENU DIWAN)
COURT MASTER COURT MASTER