Supreme Court - Daily Orders
Rajinder Kumar Arora vs Rajni Gupta on 17 November, 2014
Bench: Jagdish Singh Khehar, Arun Mishra
ITEM NO.25 COURT NO.5 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).29311/2014
(Arising out of impugned final judgment and order dated 01/10/2014
in RC No. 608/2012 passed by the High Court of Delhi at N. Delhi)
RAJINDER KUMAR ARORA Petitioner(s)
VERSUS
RAJNI GUPTA Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and office report)
Date : 17/11/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Pradeep Kumar Bakshi, Adv.
Ms.Sanya Talwar, Adv.
For Respondent(s) Mr.Pawan K.Rawal, Adv.
Mr. Ashwani Kumar, Adv.
Upon hearing the counsel the Court made the following
O R D E R
Learned counsel for the parties state that they have entered into a settlement whereby the petitioner has agreed to hand over vacant possession of the premises to the respondent by 31.08.2015. In view of the above, the instant petition is disposed of recording the statement of the rival parties. Needless to mention that the petitioner shall hand over vacant possession of the premises in question to the respondent on or before 31.08.2015. He shall also not create any third party rights in the premises in question.
Signature Not VerifiedDigitally signed by Satish Kumar Yadav Date: 2014.11.18 17:05:47 IST Reason:
(SATISH KUMAR YADAV) (PHOOLAN WATI ARORA)
COURT MASTER ASSISTANT REGISTRAR