Supreme Court - Daily Orders
Suresh Kumar Verma vs The State Of Uttar Pradesh on 27 July, 2020
Bench: A.M. Khanwilkar, Dinesh Maheshwari, Sanjiv Khanna
1
ITEM NO.5 Court 3 (Video Conferencing) SECTION XI
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). 13108/2020
(Arising out of impugned final judgment and order dated 17-03-2020
in MB No. 6163/2020 passed by the High Court Of Judicature At
Allahabad, Lucknow Bench)
SURESH KUMAR VERMA Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.59513/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.59515/2020-EXEMPTION FROM
FILING O.T. and IA No.59520/2020-EXEMPTION FROM FILING AFFIDAVIT
and IA No.59510/2020-PERMISSION TO FILE PETITION (SLP/TP/WP/..) )
Date : 27-07-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Mr. Dinesh K. Garg, Adv.
Mr. Dhananjay Garg, AOR
Mr. Abhishek Garg, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to file special leave petition is granted.
Heard learned counsel for the petitioner. We are not inclined to interfere in this special Signature Not Verified leave petition. The special leave petition is Digitally signed by DEEPAK SINGH Date: 2020.07.27 16:18:20 IST accordingly dismissed. Reason:
However, the dismissal of the special leave petition will not come in the way of the petitioner to 2 make representation/application to the Bank for return of the excess amount if any, from the amount deposited by the petitioner from time to time pursuant to the direction given by the Court in that behalf. That representation, if filed, be considered by the Bank, expeditiously, on its own merits in accordance with law.
However, by way of indulgence, three months’ time is granted to the petitioner to vacate the suit premises subject to furnishing usual undertaking before this Court within one week from today through e- mail/on-line.
The petitioner through counsel undertakes to handover vacant and peaceful possession of the premises within the time period specified by the Court.
We make it clear that the pendency of representation/application before the Bank will be of no avail to the petitioner to comply with the order of handing over vacant and peaceful possession of the premises within the time specified hereinabove.
In view of the above, pending application(s) shall stand disposed of.
(NEETU KHAJURIA) (VIDYA NEGI)
COURT MASTER COURT MASTER