Supreme Court - Daily Orders
Deepak Boot House vs Piyare Lal Sood on 9 February, 2015
Bench: Pinaki Chandra Ghose, R.K. Agrawal
ITEM NO.56 COURT NO.12 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). 5832/2014
(Arising out of impugned final judgment and order dated 31/12/2013
in CR No. 4038/2013 passed by the High Court Of Himachal Pradesh
At Shimla)
DEEPAK BOOT HOUSE & ANR Petitioner(s)
VERSUS
PIYARE LAL SOOD Respondent(s)
(with appln. (s) for permission to place addl. documents on record
and interim relief and office report)
Date : 09/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Anil Nag, Adv.
For Respondent(s) Mr. Nidesh Gupta, Sr. Adv.
Mr. Tarun Gupta, Adv.
Mr. Avijeet, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel for the parties.
We are not inclined to interfere with the order passed by the High Court. However, we only want to keep it on record that the agreement, so to be entered into between the parties, after the construction is done by the landlord, the tenants will have the option of re-entry on the new terms of tenancy on the basis of the mutual agreement which should be reasonable to both the parties.
The special leave petition is disposed of accordingly.
Signature Not Verified Digitally signed by Ramana Venkata Ganti Date: 2015.02.12 18:30:58 IST Reason: (R.NATARAJAN) (SNEH LATA SHARMA)
Court Master Court Master