Supreme Court - Daily Orders
Sanjeev Sood vs Ravi Kanta Madhok on 27 July, 2015
Bench: Ranjan Gogoi, N.V. Ramana
1
ITEM NO.27 COURT NO.8 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). 19989/2015
(Arising out of impugned final judgment and order dated 29/04/2015
in RCR No. 205/2015 passed by the High Court Of Delhi At New Delhi)
SANJEEV SOOD AND ORS. Petitioner(s)
VERSUS
RAVI KANTA MADHOK Respondent(s)
(With interim relief and office report)
Date : 27/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Pradeep Kumar Bakshi,Adv.
Mr. Vijay Chawla,Adv.
Ms. Sanya Talwar,Adv.
For Respondent(s) Mr. Mithilesh Kumar Singh,Adv.
Mrs. Manju Singh,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the
petitioners and perused the relevant material.
We do not find any legal and valid
ground for interference. The special leave
petition is dismissed. However, six months' time Signature Not Verified from today is granted to the petitioners to vacate Digitally signed by Madhu Bala Date: 2015.07.28 17:13:08 IST Reason: the suit premises subject to their furnishing the usual undertaking before this Court within two weeks from today, stating that the petitioners 2 will not create any their party rights; will clear all the rent in the meanwhile and will peacefully vacate the premises at the end of six months.
(MADHU BALA) (ASHA SONI) COURT MASTER COURT MASTER