Supreme Court - Daily Orders
Jasvir Singh vs Curo India P.Ltd . on 28 April, 2014
SLP(C)No.10334/2014 1
ITEM NO.8 COURT NO.12 SECTION IVB
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 (Civil) No(s).10334/2014
(From the judgement and order dated 19/03/2014 in CR No.646/2014
of The HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH)
JASVIR SINGH Petitioner(s)
VERSUS
CURO INDIA P.LTD & ORS. Respondent(s)
(With appln(s) for permission to file lengthy list of dates and
with prayer for interim relief and office report)
Date: 28/04/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr.Neeraj Kumar Jain, Sr.Adv.
Mr.Sanjay Singh, Adv.
Mr.B.D.Sharma, Adv.
Mr. Ugra Shankar Prasad, Adv.
For Respondent(s) Mr.V.K.Bali, Sr.Adv.
Mr.Aditya Soni, Adv.
Mr.Varinder Sharma, Adv.
Mr.Pawan Verma, Adv.
Mr.M.T.George, Adv.
Ms.Kavita K.T., Adv.
UPON hearing counsel the Court made the following
O R D E R
Heard learned counsel for the parties.
There is no dispute on the issue of sale of land by the petitioner before this Court along with his mother to the respondents. The only dispute is whether the respondents are actually in possession and occupation of land which was sold by the SLP(C)No.10334/2014 2 petitioner and his mother. On the instant subject, there are allegations as also counter allegations.
To resolve the present controversy, learned counsel for the parties are agreed that a demarcation should be ordered. The said demarcation should be conduced by the Assistant Collector of the area concerned and that they would accept the demarcation conducted by the Assistant Collector without disputing the same. In the above view of the matter, while disposing of the instant special leave petition, we direct the Assistant Collector of the area concerned to demarcate the land in question. The above demarcation shall be conducted in the presence of representatives of both the parties. Both the parties shall have to appear before the Assistant Collector on 01.05.2014 at 11.00 A.M. Needless to mention, that possession by both the sides will be based on the demarcation made by the Assistant Collector. Either of the parties found in possession of land not in its ownership will have to surrender the same to the other side, to make up its deficiency.
In view of the above determination, learned counsel for the parties are agreed that the main controversy raised by the parties in the suit stands adjudicated upon, and needs no further determination. Accordingly, the suit preferred by the petitioner shall be deemed to be disposed of in terms of the instant agreed order.
(Satish K.Yadav) (Phoolan Wati Arora) Court Master Assistant Registrar