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Supreme Court - Daily Orders

Sardar Harbhajan Singh vs Leela Rai on 23 January, 2017

Bench: Ranjan Gogoi, Ashok Bhushan

                                                   1

                                                REVISED
     ITEM NO.54                            COURT NO.4                SECTION XVI

                               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).                1398/2017

     (Arising out of impugned final judgment and order dated                26/08/2016
     in SA No. 83/2016 passed by the High Court of Patna)

     SARDAR HARBHAJAN SINGH AND ANR                                   Petitioner(s)

                                                  VERSUS
     LEELA RAI AND ANR                                                Respondent(s)

     (With appln. (s) for exemption from filing O.T.,permission to file
     additional documents, interim relief and office report)

     Date : 23/01/2017 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE RANJAN GOGOI
                         HON'BLE MR. JUSTICE ASHOK BHUSHAN

     For Petitioner(s)              Mr.   Dinesh Dwivedi, Sr. Adv.
                                    Mr.   Saad Shervani, Adv.
                                    Mr.   Kamal Mohan Gupta,Adv.
                                    Mr.   Sanjeev Kumar, Adv.
                                    Ms.   Ritu Bala Puri, Adv.
                                    Ms.   K. S. Chauhan, Adv.
                                    Mr.   Abhishek Singh, adv.

     For Respondent(s)              Mr. Triloki Nath Maitin, Sr. Adv.
                                    Mr. Binod Krishna, Adv.
                                    Mr. Jay Kishor Singh,Adv.

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

Heard the learned counsel for the parties and perused the relevant material.

Permission to file additional documents is Signature Not Verified granted. Digitally signed by NEETU KHAJURIA Date: 2017.01.25 16:20:45 IST Reason: Application for exemption from filing official translation is allowed.

Special leave petition is dismissed. 2 However, we make it clear that the findings recorded in the rent suit and the proceedings arising therefrom will not come in the way of adjudication of the proceedings arising from the suit filed by the petitioners for specific performance. We also make it clear that in the event the said suit is to be decreed, the petitioners may seek restitution and such other reliefs as may be open to them in law.

The petitioners are granted four months' time to vacate the premises subject to furnishing of an undertaking containing the usual conditions before this Court within a period of two weeks' time from today.

 (Neetu Khajuria)                                          (Asha Soni)
   Court Master                                            Court Master