Supreme Court - Daily Orders
Tmt. Manju Purohit vs State Of Tamil Nadu on 27 September, 2024
Bench: J.K. Maheshwari, Rajesh Bindal
ITEM NO.17 COURT NO.8 SECTION XII
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) Nos. 22844-22846/2024
(Arising out of impugned final judgment and order dated 23-04-2024
in WP No. 21347/2021 23-04-2024 in WP No. 21340/2021 23-04-2024 in
WP No. 1595/2022 passed by the High Court of Judicature at Madras)
TMT. MANJU PUROHIT & ORS. Petitioner(s)
VERSUS
STATE OF TAMIL NADU & ORS. Respondent(s)
(FOR ADMISSION and IA No.217499/2024-APPLICATION FOR SUBSTITUTION
and IA No.217502/2024-SETTING ASIDE AN ABATEMENT and IA
No.217493/2024-PERMISSION TO FILE PETITION (SLP/TP/WP/..) and IA
No.217504/2024-CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS)
WITH
SLP(C) No. 22847-22848/2024 (XII)
(FOR ADMISSION and I.R. and IA No.217383/2024-PERMISSION TO FILE
PETITION (SLP/TP/WP/..) and IA No.217385/2024-CONDONATION OF DELAY
IN REFILING / CURING THE DEFECTS)
Date : 27-09-2024 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J.K. MAHESHWARI
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s)
Mr. Nikhil Goel, Sr. Adv.
Ms. Nina R. Nariman, Adv.
Mr. S. Gowthaman, Adv.
Mr. Sanjay Rajpurohit, Adv.
Mr. Selvam P., Adv.
Ms. Naveen Goel, Adv.
Ms. Siddhi Gupta, Adv.
Mr. Samarth Suri, Adv.
Ms. M. Venmani , AOR
Signature Not Verified
For Respondent(s)
Digitally signed by
Nidhi Ahuja
Date: 2024.10.17
16:48:15 IST
Reason:
UPON hearing the counsel the Court made the following
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SLP (C) Nos. 22844-22846/2024 etc.
O R D E R
1) Delay condoned, abatement stands set aside. Application for substitution to bring on record the legal representatives of deceased petitioner (Nainmal Sagarmal Kankaria) is allowed.
2) Permission to file special leave petitions is granted.
3) Delay in refiling is condoned.
4) We see no reason and ground to interfere with the
impugned judgment passed by the High Court. At this stage, learned counsel for the petitioners persuaded us that due to decree of ejectment execution is pending, however, some time to vacate the premises may be allowed.
5) Considering his submissions, we direct, on filing the affidavit by the petitioners before the Registrar (Judicial) of the Madras High Court within one month for clearing all the arrears within a month and payment of regular rent on month tomonth basis, time to vacate the suit premises till 31.03.2025 is granted.
6) It is directed that the petitioners shall hand over the 2 SLP (C) Nos. 22844-22846/2024 etc. peaceful vacant possession of the premises to the respondents on or before 31.03.2025 and shall not part with or create third party rights in the subject property.
7) Necessary compliance be made by the petitioners, defiance, if any, may be treated as noncompliance or otherwise the respondents are at liberty to get executed the decrees.
8) This order has been passed without issuing notice to the other side, however, if respondentslandlords feel aggrieved by the order granting time, they are at liberty to apply before this Court.
9) The Special Leave Petitions are, accordingly, dismissed with above observation. Pending application(s), if any, shall stand disposed of.
10) Ordered accordingly.
(NIDHI AHUJA) (NAND KISHOR)
AR-cum-PS COURT MASTER (NSH)
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