Supreme Court - Daily Orders
Vinod Kumar Sharma vs Suresh Kumar on 4 July, 2019
Bench: Rohinton Fali Nariman, Surya Kant
ITEM NO.38 COURT NO.5 SECTION IV-B
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). 13778/2019
(Arising out of impugned final judgment and order dated 21-05-2019
in CR No. 365/2016 passed by the High Court Of Punjab & Haryana At
Chandigarh)
VINOD KUMAR SHARMA Petitioner(s)
VERSUS
SURESH KUMAR & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.89473/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 04-07-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE SURYA KANT
For Petitioner(s) Mr. Narender Sharma, Adv.
Mr. Himanshu Thakur, Adv.
Mr. Pranav Kumar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned Counsel appearing for the petitioner. We see no reason to interfere with the impugned order passed by the High Court.
Accordingly, the Special Leave Petition is dismissed. However, on filing the usual undertaking before the Registry of this Court within a period of four weeks from today, the petitioner is granted time till 31.12.2019 to vacate the premises.
Pending application stands disposed of.
Signature Not Verified (R. NATARAJAN) Digitally signed by R NATARAJAN Date: 2019.07.04 (RENU DIWAN) COURT MASTER (SH) 16:02:06 IST Reason: ASSISTANT REGISTRAR