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The State Of Maharashtra vs M/S. Kukreja Construction Co. on 30 November, 2018

Bench: Ashok Bhushan, Ajay Rastogi

     ITEM NO.27                                   COURT NO.14                     SECTION IX

                                   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).29548/2018

     (Arising out of impugned final judgment and order dated 03-09-2018
     in CRA No. 19340/2018 passed by the High Court Of Judicature At
     Bombay)

     THE STATE OF MAHARASHTRA & ANR.                                              Petitioner(s)

                                                         VERSUS
     M/S. KUKREJA CONSTRUCTION CO.                                                Respondent(s)

     WITH
     SLP(C) No.29360/2018 (IX)

     Date : 30-11-2018 These matters were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE ASHOK BHUSHAN
                             HON'BLE MR. JUSTICE AJAY RASTOGI

     For Petitioner(s)                    Mr. Nishant Ramakantrao Katneshwarkar, AOR

     For Respondent(s)                    Mr.    Kavin Gulati,Sr.Adv.
                                          Mr.    Mahesh Agarwal,Adv.
                                          Mr.    Anshuman Srivastava,Adv.
                                          Mr.    E.C.Agrawala, AOR

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

We are not inclined to interfere in the impugned order. The special leave petition is, accordingly, dismissed. Pending application, if any, shall stand disposed of.

However, the petitioners are granted six months' time to vacate the premises in question, subject to his furnishing the usual undertaking in this Court, within four weeks. He shall also clear the arrears of rent as directed by the High Court, within a period of four weeks.

                         (B.Parvathi)                                      (Renu Kapoor)
                         Court Master                                     Branch Officer