Supreme Court - Daily Orders
Dr. Bhupendra Kumar Dua vs Prakash Chandra Verma on 17 August, 2017
Bench: J. Chelameswar, S. Abdul Nazeer
ITEM NO.8 COURT NO.3 SECTION XI
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). 19957/2017
(Arising out of impugned final judgment and order dated 28-06-2017
in NO. No. 8585/2016 passed by the High Court Of Judicature at
Allahabad)
DR. BHUPENDRA KUMAR DUA Petitioner(s)
VERSUS
PRAKASH CHANDRA VERMA Respondent(s)
(With appln(s) for exemption from filing O.T.)
Date : 17-08-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. Pankaj Bhatia, Adv.
Mr. Nipun Goel, Adv.
Mr. Dhruv Surana, Adv.
Mr. Ashish Choudhury, Adv.
Ms. Bharti Tyagi, AOR
For Respondent(s) Ms. Charu Ambwani, Adv.
Ms. Manisha Ambwani, AOR
UPON hearing the counsel the Court made the following
O R D E R
We do not see any ground to interfere with the impugned order. The special leave petition is accordingly dismissed.
However, three months' time is granted to the petitioner to vacate the premises subject to filing of a usual undertaking in the Registry within a period of four weeks from today.
Pending applications, if any, shall also stand disposed of. Signature Not Verified Digitally signed by DEEPAK MANSUKHANI Date: 2017.08.18 17:20:05 IST Reason:
(DEEPAK MANSUKHANI) (SUMAN JAIN)
AR-cum-PS Court Master