Supreme Court - Daily Orders
Sushil Kumar Jain vs Pilani Properties Ltd. on 7 February, 2018
Bench: N.V. Ramana, S. Abdul Nazeer
ITEM NO.4 COURT NO.9 SECTION XVI
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). 2750/2018
(Arising out of impugned final judgment and order dated 29-11-2017
in SAT No. 276/2017 passed by the High Court at Calcutta)
SUSHIL KUMAR JAIN & ORS. Petitioner(s)
VERSUS
PILANI PROPERTIES LTD. Respondent(s)
(FOR ADMISSION and I.R.)
Date : 07-02-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s)
Mr. Anubhav Kumar, Adv.
Mr. Anil Kumar Chand, Adv.
for M/S. Manoj Swarup And Co., AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We see no reason to interfere with the impugned order passed by the High Court at Calcutta.
The Special Leave Petition is, accordingly, dismissed. However, as prayed for, one month's time is granted to vacate the suit premises subject to filing usual undertaking in the Registry of this Court within two weeks from today, stating that the petitioners shall not create any third party rights, will clear all the rent/dues/occupational charges in the meanwhile and will peacefully vacate the suit premises concerned at the end of one month positively.
Signature Not Verified Digitally signed by VISHAL ANAND Date: 2018.02.07 16:39:43 IST Reason: (VISHAL ANAND) (RENUKA SADANA)
COURT MASTER (SH) ASST.REGISTRAR