Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Dharampal (Since Deceased) Now ... vs Shiv Kumar on 7 December, 2021

Bench: Hemant Gupta, V. Ramasubramanian

                                                           1

     ITEM NO.3                                COURT NO.11                          SECTION IV-B

                                   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).       19785/2021

     (Arising out of impugned final judgment and order dated 08-09-2021
     in CR No. 2847/2011 passed by the High Court of Punjab & Haryana at
     Chandigarh)

     DHARAMPAL (SINCE DECEASED) NOW
     REPRESENTED BY HIS LRS                                                        Petitioner(s)

                                                       VERSUS

     SHIV KUMAR & ORS.                                                              Respondent(s)

     (FOR ADMISSION and I.R. and IA No.156302/2021-EXEMPTION FROM FILING
     O.T. and IA No.156301/2021-PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES )

     Date : 07-12-2021 This petition was called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE HEMANT GUPTA
                            HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN

     For Petitioner(s)                  Mr.   Neeraj Kumar Jain, Sr. Adv.
                                        Mr.   Sanjay Singh, Adv.
                                        Mr.   Aniket Jain, Adv.
                                        Mr.   Umang Shankar, AOR

     For Respondent(s)                  Mr.   Nidhesh Gupta, Sr. Adv.
                                        Mr.   Parveen Kumar Aggarwal, Adv.
                                        Mr.   Sanjay Jain, AOR
                                        Ms.   V. Gujral, Adv.
                                        Ms.   Japneet Kaur, Adv.
                                        Ms.   Pallavi Singh, Adv.

                             UPON hearing the counsel the Court made the following
                                                O R D E R

Heard learned senior counsel for the petitioners. We do not find any reason to interfere with the impugned Signature Not Verified order.

Reason: The special leave petition is dismissed.

However, the petitioner is granted time up to 31st March, 2022 subject to filing of an undertaking to handover vacant  2 physical possession of the premises to the landlord on or before 31st March, 2022 and to pay entire arrears of rent including rent for the month of March 2022 within 4 weeks. Such undertaking be filed within two weeks.

Pending applications, if any, also stand disposed of.

(SWETA BALODI)                                 (RENU BALA GAMBHIR)
COURT MASTER (SH)                               COURT MASTER (NSH)