Supreme Court - Daily Orders
Hira Lal Das vs Loknath Newatia on 29 August, 2014
Bench: V. Gopala Gowda, Adarsh Kumar Goel
ITEM NO.23 COURT NO.14 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). 17971/2014
(Arising out of impugned final judgment and order dated 06/05/2014
in CR No. 83/2012 passed by the High Court Of Patna)
HIRA LAL DAS AND ANR. Petitioner(s)
VERSUS
LOKNATH NEWATIA Respondent(s)
(with appln. (s) for permission to file additional documents)
Date : 29/08/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Gaurav Agrawal,Adv.
Mr. Abhinav Rao, Adv.
For Respondent(s) Mr. A.K. Vali, Adv.
Mr. A.K. Srivastava, Adv.
Mr. Bhaskar V., Adv.
Mr. Neeraj Shekhar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed. However, time till 30.06.2015 is granted to the petitioners (tenants) to vacate the premises in question on filing the usual undertaking within two weeks from today.
(S.K. RAKHEJA) Signature Not Verified (SAROJ SAINI) COURT MASTER Digitally signed by Sushil Kumar Rakheja Date: 2014.09.02 COURT MASTER 10:50:11 IST Reason: