Supreme Court - Daily Orders
Prakash Babulal Sheth vs Shashikalal Mayur Sheth on 27 February, 2023
Author: Krishna Murari
Bench: Krishna Murari
1
ITEM NO.34 COURT NO.13 SECTION III
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). 3675/2023
(Arising out of impugned final judgment and order dated 09-12-2022
in FA No. 1076/2019 passed by the High Court Of Gujarat At
Ahmedabad)
PRAKASH BABULAL SHETH & ORS. Petitioner(s)
VERSUS
SHASHIKALAL MAYUR SHETH & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.36052/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.36051/2023-EXEMPTION FROM
FILING O.T. )
Date : 27-02-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KRISHNA MURARI
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
For Petitioner(s)
Mr. Shamik Shirishbhai Sanjanwala, AOR
Mr. Siddharth Sanjanwala, Adv.
Ms. Manya Sharma, Adv.
For Respondent(s) Mr. Guru Krishna Kumar, Sr. Adv.
Mr. Vimlesh Kumar Shukla, Sr. Adv.
Mr. Anoop Prakash Awasthi, AOR
Ms. Parthvi Ahuja, Adv.
Ms. Prapti Singh, Adv.
Mr. Vivek Kumar Tiwari, Adv.
Mrs. Divya Dwivedi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Having heard learned counsel for the parties, we are not inclined to interfere with the impugned judgment and order passed Signature Not Verified by the High Court. Accordingly, the Special Leave Petition is Digitally signed by GEETA AHUJA Date: 2023.02.28 17:54:25 IST Reason: dismissed.
However, considering the facts and circumstances, we 2 allow six months time to the petitioners to vacate and handover the peaceful possession of the property in question to respondent no. 1 subject to petitioners filing an undertaking in this behalf before this Court on an affidavit within three weeks.
Pending application(s), if any, shall stand disposed of.
(SONIA GULATI) (BEENA JOLLY) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)