Supreme Court - Daily Orders
Shekhar Narayan Shetty vs Madhavlal Narayanlal Pittie . on 13 July, 2015
Bench: Vikramajit Sen, Shiva Kirti Singh
ITEM NO.33 COURT NO.11 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). 17162/2015
(Arising out of impugned final judgment and order dated 15/04/2015
in CRA No. 1028/2014 passed by the High Court of Bombay)
SHEKHAR NARAYAN SHETTY Petitioner(s)
VERSUS
MADHAVLAL NARAYANLAL PITTIE AND ORS. Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment)
Date : 13/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Gaurav Agrawal,Adv.
For Respondent(s) Mr. V. Shekhar, Sr.Adv.
Ms. Dhun Chhapgar, Adv.
Mr. Praveen Kumar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard Learned Counsel appearing for the Parties.
We find no ground to interfere. The Special Leave Petition is dismissed. However, if the Petitioner files an Undertaking that he will peacefully and voluntarily vacate the premises in question on or before 31 st January, 2016, the Undertaking shall be deemed to have been accepted by the Court and the time for vacation of premises shall stand extended up to 31st January, 2016. The said Undertaking to be filed within two weeks from today.
(USHA BHARDWAJ) Signature Not Verified (SAROJ SAINI) AR-CUM-PS Digitally signed by Usha Rani Bhardwaj Date: 2015.07.13 COURT MASTER 17:30:34 IST Reason: