Supreme Court - Daily Orders
M/S. Bharat Petroleum Corporation ... vs B.P. Anand Kumar on 14 January, 2019
Bench: Rohinton Fali Nariman, Vineet Saran
ITEM NO.20 COURT NO.6 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
MA NO. 24/2019 IN MA 861/2018 IN SLP (C) No(s). 31414/2017
(Arising out of impugned final judgment and order dated 28-03-2018
in MA No. 861/2018 passed by the Supreme Court Of India)
M/S. BHARAT PETROLEUM CORPORATION LIMITED
REPRESENTED BY ITS POA HOLDER
MR. RAKESH KUMAR SINHA Petitioner(s)
VERSUS
B.P. ANAND KUMAR Respondent(s)
(IA NO. 861/2018-OFFICE REPORT FOR DIRECTION REGARDING EXTENSION OF
TIME
IA NO. 183550/2018-APPROPRIATE ORDERS/DIRECTIONS)
Date : 14-01-2019 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. Dhruv Mehta, Sr.Adv.
Mr. Rajeev Mishra, Adv.
Mr. Sanand Ramakrishnan, AOR
For Respondent(s) Mr. Devashish Bharuka, Adv.
Mr. H.S. Somnath, Adv.
Mr. Ravi Bharuka, Adv.
UPON hearing the counsel the Court made the following
O R D E R
As an absolutely last time, extension is granted for a period of six weeks from today on payment of rent at the rate of Rs. 10 lakhs per month.
Bharat Petroleum Corporation Limited-the petitioner shall vacate and handover the physical possession of the premises in question to the respondent latest by 16.02.2019.
Signature Not Verified Digitally signed by R NATARAJAN Date: 2019.01.1516:47:00 IST The MA is disposed of accordingly.
Reason:(MANAV SHARMA) (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) ASSISTANT REGISTRAR