Supreme Court - Daily Orders
M/S A.R. Ventures vs M/S Roop Square Pvt. Ltd. on 29 September, 2021
Bench: Ajay Rastogi, Abhay S. Oka
1
ITEM NO.3 Court 14 (Video Conferencing) 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) Nos. 14838-14839/2021
(Arising out of impugned final judgment and orders dated 12-08-2021
in CR Nos. 7265 & 7266 of 2019(O&M) passed by the High Court Of
Punjab & Haryana At Chandigarh)
M/S A.R. VENTURES & ANR. Petitioner(s)
VERSUS
M/S ROOP SQUARE PVT. LTD. & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.119487/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
WITH
SLP(C) No. 15284-15285/2021 (IV-B)
(FOR ADMISSION and I.R. and IA No.122327/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 29-09-2021 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MR. JUSTICE ABHAY S. OKA
For Petitioner(s) Mr. Rajive Bhalla, Adv.
Mr. Yajur Bhalla, Adv.
Mr. Sumeir Ahuja, Adv.
Mr. Deepak Samota, Adv.
Mr. Siddharth Srivastava, Adv.
Mr. Ashish Vajpayee, Adv.
Mr. Shubham Bhalla, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners, on instructions, has Signature Not Verified submitted that the petitioners have no objection in handing over Digitally signed by NEETU KHAJURIA Date: 2021.09.30 18:23:29 IST Reason: physical possession of the demise property in question. He is only aggrieved by the operative part of the judgment of the High Court 2 impugned i.e. clause(b), in particular. Learned counsel submits that without there being any calculation regarding computation of lease rent payable by the petitioners, order has been passed by the Courts below and affirmed by the High Court. At least, to this extent, the order passed by the High Court impugned deserves to be considered by this Court.
The petitioners shall hand over physical possession of the demise property in question as well as the keys of the same to the Rent Controller, Ludhiana within a period of two weeks from today. For this limited purpose, issue notice, returnable in four weeks.
Dasti service, in addition, is permitted.
List immediately after service is complete.
(NIRMALA NEGI) (BEENA JOLLY) COURT MASTER (SH) COURT MASTER (NSH)