Supreme Court - Daily Orders
Ram Pyari (D) Through Lrs vs Sheikh Mohd. Arif . on 1 August, 2014
ð ITEM NO.601 COURT NO.4 SECTION XI
V
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). 20041/2014
(Arising out of impugned final judgment and order dated 23/05/2014
in CM No.21369/2012 in CR No. 618/2012 passed by the High Court Of
Delhi At N. Delhi)
RAM PYARI (D) THROUGH LRS & ORS. Petitioner(
s)
VERSUS
SHEIKH MOHD. ARIF & ORS. Respondent(
s)
Date : 01/08/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE VIKRAMAJIT SEN
For Petitioner(s) Mr. Vijay Hansaria,Sr.adv.
Mr. N.M. Popli,Adv.
Mr. Anurag,Adv.
Mrs. B. Sunita Rao,Adv.(Not present)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Taken on board.
We do not see any reason to interfere with th e impugned order. However, we direct that the petitioner shall deposit the amount payable by way of mesne profit with the High Court and the High Court will finall y decide as to what should be the appropriate amount.
Time to deposit the second instalment is extended by two weeks.
The Special Leave Petition is disposed o f accordingly.
Signature Not Verified Digitally signed by Sarita Purohit Date: 2014.08.04 16:35:53 IST(Sarita Purohit) (Sneh Bala Mehra) Reason:
Court Master Assistant Registrar