Supreme Court - Daily Orders
Govind Bhayaram Bamaniya vs M Eknath Alias Joseph Dominic Koli on 4 October, 2018
Bench: R. Banumathi, Indira Banerjee
ITEM NO.2 COURT NO.10 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). 26242/2018
(Arising out of impugned final judgment and order dated 18-07-2018
in CRA No. 215/2018 passed by the High Court Of Judicature At
Bombay)
GOVIND BHAYARAM BAMANIYA & ORS. Petitioner(s)
VERSUS
M. EKNATH ALIAS JOSEPH DOMINIC KOLI & ORS. Respondent(s)
(FOR ADMISSION and Interim Relief)
Date : 04-10-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. Sunil Fernandes, AOR
Ms. Nupur Kumar,Adv.
Ms. Priyansha Indra Sharma,Adv.
Mr. Darpan Sachdeva,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel for the parties and perused the relevant materials.
We do not find any legal and good ground for interference. The special leave petition is dismissed.
However, the petitioners are granted three months’ time to vacate and hand over peaceful possession of the suit premises subject to their furnishing usual undertaking before this Court within four weeks from today, stating that the petitioners shall not create any third party rights, shall clear all the rent/arrear, if any, in the meanwhile and shall peacefully vacate the premises concerned within three months.
Signature Not Verified Digitally signed by MAHABIR SINGH Date: 2018.10.04 16:51:20 IST Reason: (MAHABIR SINGH) (PARVEEN KUMARI PASRICHA) COURT MASTER BRANCH OFFICER