Supreme Court - Daily Orders
Suresh Kumar Chauhan vs Puneesh Rohtagi on 15 February, 2021
Bench: Sanjay Kishan Kaul, Hrishikesh Roy
ITEM NO.27 Court 9 (Video Conferencing) 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). 2546/2021
(Arising out of impugned final judgment and order dated 26-02-2020
in CM(M) No. 1592/2018 passed by the High Court Of Delhi At New
Delhi)
SURESH KUMAR CHAUHAN Petitioner(s)
VERSUS
PUNEESH ROHTAGI Respondent(s)
(FOR ADMISSION and I.R. )
Date : 15-02-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. Ritesh Kumar Chowdhary, AOR
Mr. Mrinmoi Chatterjee, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned order. The Special Leave Petition is dismissed.
However, at the request of learned counsel for the petitioner, time is granted till 30th June, 2021 to hand over peaceful and vacant possession of the premises in question subject to filing of usual undertaking in this Court within four weeks.
Pending application, if any, stands disposed of.
(ASHA SUNDRIYAL) (POONAM VAID)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
ASHA SUNDRIYAL
Date: 2021.02.16
18:00:54 IST
Reason: