Supreme Court - Daily Orders
K. Hassan Koya vs James George on 10 January, 2020
Bench: Navin Sinha, Krishna Murari
ITEM NO.2 COURT NO.15 SECTION XI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL)..... Diary No(s).45890/2019
(Arising out of impugned final judgment and order dated 02-09-2019
in RCR No.71/2018 passed by the High Court Of Kerala At Ernakulam)
K. HASSAN KOYA Petitioner(s)
VERSUS
JAMES GEORGE & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.1024/2020-CONDONATION OF DELAY IN
FILING)
Date : 10-01-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s)
Mr. V. Chitembaresh, Sr. Adv.
Mr. K. Rajeev, Adv.
Mr. Shinoj K. Narayanan, Adv.
Mr. K. Rajeev, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed. However, we grant six months' time from today to the petitioner to vacate and hand over peaceful possession of the premises in question to the respondents subject to filing of usual Signature Not Verified undertaking within two weeks and payment of advance rent by the 7th Digitally signed by ARJUN BISHT Date: 2020.01.11 13:19:50 IST Reason: day of each month. In the event of breach of either of the two 1 conditions the petitioner shall be liable for eviction immediately by use of police force.
Pending application(s), if any, stands disposed of.
(ARJUN BISHT) (DIPTI KHURANA)
COURT MASTER (SH) BRANCH OFFICER
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