Supreme Court - Daily Orders
Nisha Rani Das vs Usha Holding Enclave Private Limited on 25 October, 2019
Bench: R. Banumathi, Hrishikesh Roy
1
ITEM NO.27 COURT NO.6 SECTION XVI
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). 25103/2019
(Arising out of impugned final judgment and order dated 24-09-2019
in CO No. 3152/2019 passed by the High Court At Calcutta)
NISHA RANI DAS & ORS. Petitioner(s)
VERSUS
USHA HOLDING ENCLAVE PRIVATE LIMITED & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.161142/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 25-10-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. P.S. Narasimha,Sr.Adv.
Mr. Ajay Choudhary, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We have heard Mr. P.S. Narasimha, learned senior counsel appearing on behalf of the petitioners and perused the impugned judgment and also the materials on record.
Learned senior counsel appearing on behalf of the petitioners has submitted that for the purpose of determining the occupational charges, both the parties were given liberty to adduce evidence. It is also submitted that on 13.08.2019, the day fixed for adducing evidence by the petitioners, the petitioners could not examine the Signature Not Verified Digitally signed by MADHU BALA Date: 2019.10.25 valuer because of his non-availability on that particular date i.e. 17:06:33 IST Reason:
13.08.2019.
Learned senior counsel further submitted that unless the 2 petitioner(s) is given liberty to examine the valuer and adduce evidence, the petitioners would be subjected to great prejudice. Having regard to the above submissions, issue notice. There shall be stay of further proceedings in Misc. Case No. 773 of 2010 in Ejectment Execution Petition No. 47 of 2008 until further orders.
(MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER