Supreme Court - Daily Orders
Renuka Kansal vs Devender Singh on 12 May, 2015
Bench: T.S. Thakur, R.K. Agrawal, R. Banumathi
1
ITEM NO.6 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)......CC No(s).
8475/2015
(Arising out of impugned final judgment and order dated 19/09/2014
in RCREV No. 593/2012 passed by the High Court Of Delhi At New
Delhi)
RENUKA KANSAL Petitioner(s)
VERSUS
DEVENDER SINGH AND ANR. Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 12/05/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Rakesh Khanna, Sr. Adv.
Mr. S. S. Nehra,Adv.
Mr. Sandeep Garg, Adv.
MS. Lavika Gupta, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
We see no reason to interfere with the Signature Not Verified impugned order. The special leave petition is Digitally signed by Shashi Sareen Date: 2015.05.14 dismissed.
08:43:52 IST Reason:
We however grant time till 31.12.2016 to the petitioner to vacate the suit premises and hand over peaceful possession of the same to the respondent 2 subject to the following conditions:
1) The petitioner files an undertaking on usual terms in this Court within six weeks from today.
2) The petitioner deposits the entire arrears of rent @ Rs. 2,000/- p.m. up to 30.04.2015 within six weeks.
3) The petitioner deposits/pays compensation for use and occupation of the premises @ Rs. 4,000/-
p.m. w.e.f. 01.05.2015 onwards till the date of actual vacation of the premises. Future deposits shall be made by the 10th of every succeeding calender month. Breach of any one of the above conditions shall render the decree executable forthwith against the petitioner.
(Shashi Sareen) (Veena Khera) Court Master Court Master