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Syed Ahmed Ali (D) Thr. Lrs Mohd. Hamed ... vs Shaik Mohd. Bin Adbul Bin Ali Ramzan on 3 December, 2014

Bench: T.S. Thakur, Adarsh Kumar Goel, R. Banumathi

                                                          1

         ITEM NO.6                               COURT NO.2                   SECTION XIIA

                                     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)...... of 2014
                                           CC No(s). 19542/2014

         (Arising out of impugned final judgment and order dated 02/06/2014
         in CRP No. 5019/2011 passed by the High Court Of Judicature At
         Hyderabad For The State Of Telangana And The State Of Andhra
         Pradesh)

         SYED AHMED ALI (D) THR. LRS MOHD. HAMED ALI                            Petitioner(s)

                                                          VERSUS

         SHAIK MOHD. BIN ADBUL BIN ALI RAMZAN                                   Respondent(s)

         (with appln. (s) for c/delay in filing slp)

         Date : 03/12/2014 This petition was called on for hearing today.

         CORAM :
                               HON'BLE MR. JUSTICE T.S. THAKUR
                               HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
                               HON'BLE MRS. JUSTICE R. BANUMATHI

         For Petitioner(s)                 Mr. Yashraj Singh Deora,Adv.


         For Respondent(s)

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

Heard.

Delay condoned.

We see no reason to interfere with the impugned order. The special leave petition is accordingly dismissed.

The petitioner-tenant is however granted time till 30 th June, 2015 to vacate and hand over peaceful possession of the suit Signature Not Verified premises to the respondent, subject to the following Digitally signed by conditions:

(1) The petitioner files an undertaking in this Court in usual terms within four weeks from today.

(2) The petitioner deposits with the trial court or pays directly to the respondent, compensation for use/occupation of the premises in question at the rate of Rs.3000/- (Rupees three thousand) per month till the date the premises is actually vacated. Current deposit shall be made/deposited by 10th of every succeeding calender month.

(3) Arrears of rent, if any, at the contracted rate shall also be paid/deposited by the petitioner within six weeks today.

(4) The amount so deposited shall be released in favour of the respondent.

(5) In the event of default or breach of any of the conditions stipulated above, the order of eviction against the petitioner shall become executable forthwith.

(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER