Supreme Court - Daily Orders
Arti Sitaram Naik @ Sunita Sudarshan ... vs Sociadade Verlekar on 13 January, 2017
Bench: Dipak Misra, R. Banumathi
ITEM NO.69 COURT NO.2 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) Nos.25230-25231/2016
(Arising out of impugned final judgment and order dated 10/08/2016
in CA No. 26/2016 18/07/2016 in WP No. 408/2009 10/08/2016 in WP
No. 408/2009 passed by the High Court of Bombay at Goa)
ARTI SITARAM NAIK @ SUNITA SUDARSHAN Petitioner(s)
SHENOY AND ORS.
VERSUS
SOCIADADE VERLEKAR Respondent(s)
(With interim relief and office report)
Date : 13/01/2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Santosh Paul, Adv.
Mr. Sriharsh Bundela, Adv.
Ms. Swati Singh, Adv.
Mr. Ranjan Kumar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. Santosh Paul, learned counsel for the petitioners.
Though we are not inclined to interfere with the order impugned in the special leave petitions, yet we are inclined to direct the tenant-petitioners to vacate the premises and hand over the vacant possession to the respondent by end of February, 2018, failing which the petitioners shall be liable for contempt of this Court.
The special leave petitions are disposed of Signature Not Verified accordingly.
Digitally signed by CHETAN KUMAR Date: 2017.01.13 17:21:18 IST Reason: (Chetan Kumar) (H.S. Parasher)
Court Master Court Master