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Supreme Court - Daily Orders

Pramod Kumar vs Raghu Raj Sinha on 2 September, 2019

Bench: Navin Sinha, B.R. Gavai

                                                     1

     ITEM NO.52                              COURT NO.11                  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).   23219/2017

     (Arising out of impugned final judgment and order dated 30-09-2016
     in CR No. 209/2013 passed by the High Court of Judicature at Patna)

     PRAMOD KUMAR                                                         Petitioner(s)

                                                    VERSUS

     RAGHU RAJ SINHA                                                      Respondent(s)

     Date : 02-09-2019 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE NAVIN SINHA
                             HON'BLE MR. JUSTICE B.R. GAVAI

     For Petitioner(s)
                                        Mr. Ranjan Mukherjee, AOR

     For Respondent(s)
                                       Mr. Shravan Kumar, Sr. Adv.
                                       Mr. Amit Kumar Singh, AOR
                                       Mrs. K. Enatoli Sema, Adv.
                                       Mr. Amith J., Adv.
                                       Mr. Gaurav Prakash, Adv.


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

We find no reason to interfere with the impugned order. The Special Leave Petition is dismissed.

Pending application(s), if any, shall stand disposed of. However, the petitioner is granted two months’ time from today to vacate the first floor of the tenanted premises. Within eight months’ from today, he shall vacate the ground floor premises also. Signature Not Verified Digitally signed by MANISH SETHI Date: 2019.09.03 17:11:12 IST Reason: All arrears of rent till date shall be deposited in the bank account of the respondent within a period of ten days from today.

Learned counsel for the respondent shall furnish the necessary 2 bank details to the learned counsel for the petitioner for the above purpose. The petitioner shall pay rent at the approximate market value of Rs. 4,500 per month from today till the date of vacating the premises. The rent must be deposited by the 10 th day of every month.

The petitioner shall file an affidavit as undertaking to the aforesaid effect within two weeks from today. Any breach of any one of the conditions enumerated above shall render the petitioner liable for eviction immediately by police force.

(MANISH SETHI)                                  (SAROJ KUMARI GAUR)
COURT MASTER (SH)                                  BRANCH OFFICER