Supreme Court - Daily Orders
Sh. Jasbir Singh vs Sh. Kishan Lal on 26 September, 2014
Bench: T.S. Thakur, S.A. Bobde, R. Banumathi
1
ITEM NO.37 COURT NO.2 SECTION XIV
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). 24074/2012
(Arising out of impugned final judgment and order dated 01/05/2012
in RCREV No. 194/2012 passed by the High Court Of Delhi At N.
Delhi)
SH. JASBIR SINGH Petitioner(s)
VERSUS
SH. KISHAN LAL Respondent(s)
(with interim relief and office report)
Date : 26/09/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. J.M.Sharma, Sr. Adv.
Mr.Sanchit, Adv.
Mr. Pahlad Singh Sharma,Adv.
For Respondent(s) Mr. Guru Krishna Kumar, Sr. Adv.
Mr. Abhay Kumar,Adv.
Ms.Tarunika Sharma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We see no reason to interfere with the impugned order. The special leave petition is accordingly dismissed.
Signature Not Verified Digitally signed by The petitioner is, however, granted time till 30th Shashi Sareen Date: 2014.09.27 06:35:11 ALMTReason: September, 2015 to vacate and hand over peaceful possession of the suit premises to the respondent, subject to the following conditions:
(1) The petitioner files an undertaking in this Court 2 on usual terms within four weeks from today. (2) The petitioner deposits with the trial court entire arrears of rent @ Rs. 500/- p.m. up to 30.09.2014.
Deposit to be made with the Trial Court within four weeks from today.
(3) The petitioner pays/deposits with the Trial Court compensation for use and occupation of the premises in his occupation @ Rs. 10,000/- p.m. w.e.f. 01.10.2014. The deposit shall be made by the 10 th of every succeeding calender month. (4) In the event of breach of any one of the above conditions, the eviction shall become executable forthwith.
(Shashi Sareen) (Veena Khera)
Court Master Court Master