Supreme Court - Daily Orders
Kathal Sab vs Ponnappa . on 22 January, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.34 COURT NO.6 SECTION IVA
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.1118/2015
(Arising out of impugned final judgment and order dated 29/10/2014
in RFA No. 100696/2014 passed by the High Court of Karnataka
Circuit Bench at Dharwad)
KATHAL SAB Petitioner(s)
VERSUS
PONNAPPA AND ORS. Respondent(s)
(With interim relief)
Date : 22/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Md. Shahid Anwar, AOR
Mr. Aamir Nasim, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Having heard learned counsel for the petitioner, while declining to interfere with the order impugned in the special leave petition, we permit him to vacate the suit premises by the end of June, 2015, failing which he shall be liable for contempt of this Court. We also further direct that he shall pay the arrears within four weeks hence and go on paying the occupation charges till 30th June, 2015.
The special leave petition is, accordingly, disposed of.
Signature Not Verified Digitally signed by Chetan Kumar Date: 2015.01.22 16:28:48 IST Reason: (Chetan Kumar) (H.S. Parasher)
Court Master Court Master