Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Metal Box India Ltd. vs T.K. Sehgal And Sons Huf Thr. Pankaj K. ... on 30 November, 2017

Bench: Kurian Joseph, Amitava Roy

     ITEM NO.4                               COURT NO.5                 SECTION XIV

                                   S U P R E M E C O U R T O F       I N D I A
                                           RECORD OF PROCEEDINGS

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 37465/2017

     (Arising out of impugned final judgment and order dated 26-05-2016
     in CMA No.30021/2015 in RFA No. 97/2012 12-10-2017 in RP No.
     305/2016 passed by the High Court Of Delhi At New Delhi)

     METAL BOX INDIA LTD.                                                    Petitioner(s)

                                                     VERSUS

     T.K. SEHGAL AND SONS HUF THR. PANKAJ K. SEHGAL & ORS. Respondent(s)

     (WITH IA No.126642/2017-CONDONATION OF DELAY IN FILING and IA
     No.126942/2017-CONDONATION OF DELAY IN FILING)


     Date : 30-11-2017 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE KURIAN JOSEPH
                             HON'BLE MR. JUSTICE AMITAVA ROY


     For Petitioner(s)                 Mr.   Mukul Rohatgi,Sr.Adv.
                                       Mr.   Basant R.,Sr.Adv.
                                       Mr.   Saurabh Kirpal,Adv.
                                       Ms.   Malvika Trivedi,Adv.
                                       Mr.   Nikhil Rohatgi,Adv.
                                       Mr.   Sameer Rohatgi,Adv.
                                       Ms.   Sonia Dube,Adv.
                                       Mr.   S. Chakraborty,Adv.
                                       Mr.   Vidit Gupta,Adv.
                                       Mr.   Namit Suri,Adv.
                                       Mr.   Anurag Singh,Adv.
                                       Mr.   ShashankKhurana,Adv.
                                       For   M/s. Legal Options
     For Respondent(s)

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

Delay condoned.

We find no reason to entertain the Special Leave Petition(s), which is/are, accordingly, dismissed.

However, the petitioner is granted time up to 31.03.2018 to surrender vacant possession of the premises in question, on the 1 condition that the person who is in actual use and occupation of the premises shall file an affidavit before this Court, within two weeks, and that person should have the due authority to represent the petitioner company.

Mr. Mukul Rohatgi, learned senior counsel appearing for the petitioner, submits that the petitioner has been depositing rent at the rate of Rs.2,00,000/- (Rupees Two Lacs) per month before the High Court. Such deposit shall continue till 31.03.2018 and the amount thus deposited can be withdrawn by the respondents. Pending application(s), if any, shall stand disposed of.

(NARENDRA PRASAD)                               (RENU DIWAN)
  COURT MASTER                                 ASST. REGISTRAR




                                 2