Supreme Court - Daily Orders
Raj Kumar Agarwal vs Mukesh Chand on 10 May, 2019
Bench: Ashok Bhushan, K.M. Joseph
ITEM NO.18 COURT NO.12 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL)...... Diary No(s).15514/2019
(Arising out of impugned final judgment and order dated 27-09-2018
in MUA No.5701/2015 passed by the High Court Of Judicature At
Allahabad)
RAJ KUMAR AGARWAL Petitioner(s)
VERSUS
MUKESH CHAND Respondent(s)
(FOR ADMISSION and I.R. and IA No.75096/2019-CONDONATION OF DELAY
IN FILING and IA No.75098/2019-EXEMPTION FROM FILING O.T.)
Date : 10-05-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s)
Mr. Nitin Jain, Adv.
Mr. Aneesh Mittal, AOR
Ms. Shreya Sharma, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We do not find any ground to interfere with the impugned order passed by the High Court. The special leave petition is, accordingly, dismissed.
However, we grant time till 31.12.2019 to the petitioner to Signature Not Verified vacate and hand over the peaceful possession of the premises in Digitally signed by ARJUN BISHT Date: 2019.05.10 18:00:29 IST Reason: question to the respondent on filing of usual undertaking within 1 four weeks.
Pending application(s), if any, stands disposed of.
(ARJUN BISHT) (RENU KAPOOR)
COURT MASTER (SH) BRANCH OFFICER
2