Supreme Court - Daily Orders
Vijay Pal Singh vs Bharat Bhushan Gulati on 15 December, 2016
Bench: R.K. Agrawal, R. Banumathi
ITEM NO.601 COURT NO.11 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). 36394/2016
(Arising out of impugned final judgment and order dated 18/11/2016
in RSA No. 343/2016 passed by the High Court of Delhi at New Delhi)
VIJAY PAL SINGH Petitioner(s)
VERSUS
BHARAT BHUSHAN GULATI Respondent(s)
(With appln. (s) for permission to place addl. documents on record
and interim relief)
Date : 15/12/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. P.K.Dey,Adv.
Mr. Shreyas Chakrabarty,Adv.
Mr. P.D. Pathak,Adv.
Mr. Vijay Pal Singh,Adv.
Ms. Reena Rai,Adv.
Mr. Yogesh Sikri,Adv.
Mr. Ansar Ahmad Chaudhary,Adv.
For Respondent(s) Mr. Arvind Kumar Gupta,Adv.
UPON hearing the counsel the Court made the following
O R D E R
We have heard the learned counsel for the parties. We are not inclined to interfere in the impugned order passed by the High Court. The special leave petition is, accordingly, dismissed.
Signature Not VerifiedDigitally signed by ANITA MALHOTRA Date: 2016.12.16
Pending application, if any, stands disposed of. 17:02:13 IST Reason: 1 However, on the request of the learned counsel for the petitioner, six months' time from today is granted to hand over vacant possession of the premises in question, subject to filing usual undertaking in the Registry of this Court within two weeks from today, stating that the petitioner shall not create any third party rights, will clear all the rent/dues/occupational charges in the meanwhile and will peacefully vacate the suit premises concerned within the stipulated time positively.
(Anita Malhotra) (Chander Bala)
Court Master Court Master
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