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Supreme Court - Daily Orders

Chander Prakash vs Sushila Rani on 31 October, 2022

Bench: Sanjay Kishan Kaul, Abhay S. Oka

                                                      1


     ITEM NO.24                              COURT NO.3                  SECTION XIV

                                  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.     17954-17955/2022

     (Arising out of impugned final judgment and order dated 26-07-2022
     in RCREV No. 162/2022 and RCREV No. 164/2022 passed by the High
     Court Of Delhi At New Delhi)

     CHANDER PRAKASH ETC.                                                       Petitioner(s)

                                                     VERSUS

     SUSHILA RANI & ANR. ETC.                                               Respondent(s)

     (FOR ADMISSION and I.R. and IA No.152383/2022-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT )

     Date : 31-10-2022 These petitions were called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
                            HON'BLE MR. JUSTICE ABHAY S. OKA


     For Petitioner(s)                Syed Tamjeed Ahmad, Adv.
                                      Mr.Advait Ghosh, Adv.
                                      Mr. Anil Kumar, AOR

     For Respondent(s)


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

We have heard learned counsel for the petitioner. We have cautioned him in the beginning that the impugned judgment is against the consent order to vacate the premises. Having availed of that Signature Not Verified benefit the special leave petition has been filed Digitally signed by BALA PARVATHI Date: 2022.10.31 16:58:10 IST Reason: which is gross abuse of process of Court.

We would like to send a signal that such kind of matters must be dealt with a heavy hand and thus we 2 consider it appropriate to impose costs for wastage of judicial time of Rs.25,000/- to be deposited with Supreme Court Advocates-on-Record Welfare Fund, to be used for the welfare of the Library within two weeks and prepone date of the vacation from 31.07.2023 to 31.12.2022 for the mis-adventure of the petitioner.

The executing Court will ensure that the premises is vacated and handed over by 31.12.2022.

The special leave petitions are dismissed. A copy of the order to be sent to the executing Court and the respondents.

Pending application stands disposed of accordingly.

[CHARANJEET KAUR]                            [POONAM VAID]
ASTT. REGISTRAR-cum-PS                  COURT MASTER (NSH)