Supreme Court - Daily Orders
Ashok Kumar Gupta vs Pradeep Kumar Gupta . on 13 May, 2016
Bench: J. Chelameswar, Abhay Manohar Sapre, Uday Umesh Lalit
ITEM NO.37 COURT NO.5 SECTION IVA
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). 13804/2016
(Arising out of impugned final judgment and order dated 02/03/2016
in SA No. 188/2014 passed by the High Court of M.P. at Gwalior)
ASHOK KUMAR GUPTA Petitioner(s)
VERSUS
PRADEEP KUMAR GUPTA AND ORS. Respondent(s)
(With appln. (s) for exemption from filing O.T. and interim relief
and office report)
Date : 13/05/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Sushil Kumar Jain, Sr. Adv.
Mr. Puneet Jain, Adv.
Mr. Abhinav Gupta, Adv.
Mr. Manu Maheshwari, Adv.
Ms. Ankita Gupta, Adv.
Ms. Priya Jain, Adv.
Ms. Pratibha Jain,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed. However, petitioner is granted three months time to vacate the premises subject to filing of a usual undertaking within four weeks from today.
Interlocutory application(s), if any, stand disposed of.
Signature Not Verified(SWETA DHYANI) (RAJINDER KAUR) Digitally signed by SWETA DHYANI Date: 2016.05.14 SR.P.A. COURT MASTER 10:04:16 IST Reason: