Supreme Court - Daily Orders
Rajhans Realtors Pvt. Ltd. vs Rajinder Kumar Goyal on 18 July, 2016
Bench: Shiva Kirti Singh, R. Banumathi
1
ITEM NO.20 COURT NO.14 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). 15998/2016
(Arising out of impugned final judgment and order dated 09/05/2016
in RCREV No. 318/2015 passed by the High Court Of Delhi At New
Delhi)
RAJHANS REALTORS PVT. LTD. Petitioner(s)
VERSUS
RAJINDER KUMAR GOYAL AND ANR. Respondent(s)
Date : 18/07/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Parag P. Tripathi,Sr.Adv.
Mr. Mohit Paul,Adv.
Mr. Sanjay Dua,Adv.
Ms. Diksha Jhingan,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
On hearing Mr. Parag P. Tripathi, learned senior counsel appearing on behalf of the petitioner, we find no good ground to interfere with the impugned order of the High Court by which only leave has been granted to the respondents-tenants to contest petitioner’s claim for eviction. It is open to the petitioner to prove his case before the Trial Court which shall not be influenced by Signature Not Verified any of the discussions made in the impugned order. Digitally signed by MADHU BALA Date: 2016.07.19 15:14:33 IST Reason: In the facts of the case, we leave it open to the petitioner to request the Courts below to dispose of the matter expeditiously and if such a request is made, we 2 are hopeful that the Courts below shall expedite the disposal of the matter preferably within a period of six months from today.
The special leave petition is accordingly disposed of.
(Madhu Bala) (Madhu Narula) Court Master Court Master