Supreme Court - Daily Orders
Ram Chandra Joshi (D) Thr. Lrs vs Harish Kumar Etc. on 4 December, 2015
Bench: M.Y. Eqbal, C. Nagappan
1
ITEM NO.19 COURT NO.9 SECTION XV
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.28493-28494/2015
(Arising out of impugned final judgment and order dated 23/04/2015
in SBCSA No. 42/2002,23/04/2015 in SBCSA No. 41/2002 passed by the
High Court Of Rajasthan At Jodhpur)
RAM CHANDRA JOSHI (D) THR. LR'S Petitioner(s)
VERSUS
HARISH KUMAR & ORS. ETC. Respondent(s)
(With appln. (s) for exemption from filing O.T. and interim relief
and office report)
Date : 04/12/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. S.K. Keshote, Sr. Adv.
Mr. H.D. Thanvi, Adv.
Mr. Rishi Matoliya,Adv.
For Respondent(s) Mr. Pallav Shishodia, Sr. Adv.
Mr. Rishabh Sancheti, Adv.
Mr. Manu Chaturvedi, Adv.
For Mr. T. Mahipal,Adv.
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned Senior Counsel appearing for the parties and perused the record.
This special leave petition shall confine to the question as to whether the direction given in paragraph (18) of the impugned order passed the High Court with regard to the strip of land, needs Signature Not Verified Digitally signed by Sanjay Kumar Date: 2015.12.04 to be examined.
15:19:29 IST Reason:
Issue notice limited to the aforesaid question. 2 So far as the decree of eviction and payment of rents are concerned, we do not find any reason to interfere with the impugned order passed by the High Court.
The petitioners shall vacate the premises in question within the time granted by the High Court.
Put up after four weeks.
(Sanjay Kumar-II) (Indu Pokhriyal)
Court Master Court Master