Supreme Court - Daily Orders
Urmi Developers Pvt Ltd vs M/S Kanoria Brothers on 8 May, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
1
ITEM NO.28 + 34 COURT NO.13 SECTION IX
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). 14448/2017
(Arising out of impugned final judgment and order dated 30/03/2017
in CRA No. 345/2014 passed by the High Court of Bombay)
URMI DEVELOPERS PVT LTD Petitioner(s)
VERSUS
M/S KANORIA BROTHERS AND ORS Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
WITH
SLP(C) No.14873/2017
(With appln.(s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
Date : 08/05/2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Shyam Divan, Sr. Adv.
Mr. Gaurav Agrawal,Adv.
Mr. Mrigank Prabhakar, Adv.
For Respondent(s) Mr. Shekhar Naphde, Sr. Adv.
Mr. P.H. Parekh, Sr. Adv.
Mr. Sumit Goel, Adv.
Mr. Kshatrshal Raj, Adv.
Mr. Ishan Nagar, Adv.
for M/s. Parekh & Co.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Heard.
Digitally signed by SWETA DHYANI Date: 2017.05.08 16:53:31 IST Reason:We do not find any ground to interfere with the impugned order.
The petitioners are however granted one year time from 2 today to vacate and hand over peaceful possession of the suit premises to the decree-holders, subject to the petitioners filing an undertaking in this Court within a period of four weeks from today to the effect that they will hand over vacant possession as above, on or before 8th May, 2018, pay the rent as due and will not induct any third party in the said premises.
The special leave petitions are disposed of in above terms.
Pending applications, if any, are also stand disposed of.
(SWETA DHYANI) (MADHU NARULA) SR.P.A COURT MASTER