Supreme Court - Daily Orders
Sunil Pawar vs The State Government Of Nct Of Delhi on 8 October, 2018
Bench: R. Banumathi, Indira Banerjee
1
ITEM NO.56 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). 25386/2018
(Arising out of impugned final judgment and order dated 10-05-2018
in WP(C) No. 3413/2018 passed by the High Court Of Delhi At New
Delhi)
SUNIL PAWAR Petitioner(s)
VERSUS
THE STATE GOVERNMENT OF NCT OF DELHI & ANR. Respondent(s)
(IA 126294/2018 – Exemption from filing C/c of the impugned
judgment)
Date : 08-10-2018 This matter was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. Jayant K. Sud,Sr.Adv.
Ms. Aishwarya Bhati,Adv.
Mr. Purvish Malkhan,Adv.
Mr. Harendra Singh Rana,Adv.
Mr. Prashant Chaudhary, AOR
Mr. Bhaskar Singh,Adv.
For Respondent(s) Mr. Sachin Sharma,Adv.
Mr. B.V. Balaram Das,Adv.
Mr. Chirag Jamwal,Adv.
Mr. Anurag N. Parashar,Adv.
Mr. Ajay Upadhyay,Adv.
Mr. Rahul Pratap,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We do not find any good ground warranting our interference with the order of eviction passed by the trial court and affirmed Signature Not Verified Digitally signed by MAHABIR SINGH Date: 2018.10.09 by the High Court.
17:46:52 IST Reason:
The special leave petition is accordingly dismissed. In the facts and circumstances of the case and keeping in view 2 the relationship of the parties, the petitioner is granted time till 30th April, 2019 to vacate and hand over peaceful and vacant possession of the suit premises subject to his furnishing usual undertaking before this Court within four weeks from today, stating that the petitioner shall clear all arrears of electricity charges and all other statutory dues and shall not create any third party rights.
We make it clear that in case of failure to hand over the vacant and peaceful possession, the petitioner shall be liable for contempt of this Court apart from the regular execution proceedings.
Pending applications, if any, shall also stand disposed of.
(MAHABIR SINGH) (PARVEEN KUMARI PASRICHA) COURT MASTER BRANCH OFFICER