Supreme Court - Daily Orders
Amrit Prasad Singhal Alias Banshi Wale vs Bal Kishan Gupta on 18 January, 2017
Bench: A.K. Sikri, R.K. Agrawal
ITEM NO.3 COURT NO.8 SECTION XI
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. 912/2017
(Arising out of impugned final judgment and order dated 10/11/2016
in SCCR No. 386/2016 passed by the High Court of Judicature at
Allahabad)
AMRIT PRASAD SINGHAL ALIAS BANSHI WALE Petitioner(s)
VERSUS
BAL KISHAN GUPTA Respondent(s)
(With appln. (s) for exemption from filing O.T. and interim relief)
Date : 18/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s)
Mr. Rajesh Tandon, Sr. Adv.
Ms. Praveena Gautam, Adv.
Mr. Deepak Tyagi, Adv.
Ms. Pussp Gupta, 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 in exercise of our powers under Article 136 of the Constitution. The special leave petition is dismissed.
However, the petitioner is granted three months' time to vacate the premises subject to filing of usual undertaking with the Registry of this Court within two weeks.
Signature Not Verified Digitally signed by NIDHI AHUJA Date: 2017.01.18 17:20:07 IST Reason: (Nidhi Ahuja) (Mala Kumari Sharma)
Court Master Court Master