Punjab-Haryana High Court
Raj Kumar vs Shiromani Gurdwara Parbandhak ... on 29 September, 2014
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.19545 of 2014
Date of Decision.29.09.2014
Raj Kumar ......Petitioner
Versus
SGPC and another ......Respondents
Present: Mr. Hemen Aggarwal, Advocate
for the petitioner.
CORAM:HON'BLE MR. JUSTICE K. KANNAN
1. Whether Reporters of local papers may be allowed to see the judgment ?
2. To be referred to the Reporters or not ?
3. Whether the judgment should be reported in the Digest?
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K. KANNAN J. (ORAL)
1. The petitioner's grievance is that during the pendency of proceedings before the Deputy Commissioner for ejectment sought at the instance of the 1st respondent, he is being threatened to be evicted outside the Court. He says that the shop premises is closed from 15.05.2014. The petitioner shall be protected in his possession on payment of ` 1,66,900/- to the SGPC by demand draft to be drawn within a week and delivered to it. If the amount is declined or refused to be received by SGPC, the petitioner is at liberty to submit proof of rejection and deposit the same with the Deputy Commissioner. This is merely a provisional order of interim protection against eviction and the petitioner may renew the petition for protection of possession till the conclusion of proceedings before the Deputy Commissioner.
2. I dispense with the notice to the respondents in the light of transient character of the order which is passed and dispose of the writ petition.
(K. KANNAN) JUDGE September 29, 2014 Pankaj* PANKAJ KUMAR 2014.10.01 12:12 I attest to the accuracy and authenticity of this document Chandigarh