Supreme Court - Daily Orders
Ashok Kumar Singh vs Vijay Bahadur Singh on 5 January, 2015
Bench: T.S. Thakur, Adarsh Kumar Goel
1
ITEM NO.23 COURT NO.2 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(s). 35371/2014
(Arising out of impugned final judgment and order dated 23/09/2014
in WA No. 50914/2014 passed by the High Court Of Judicature at
Allahabad)
ASHOK KUMAR SINGH Petitioner(s)
VERSUS
VIJAY BAHADUR SINGH AND ORS Respondent(s)
(with appln. (s) for exemption from filing O.T. and interim
relief)
Date : 05/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Divyesh Pratap Singh, Adv.
Mr. Sudhansu Palo,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We see no reason to interfere with the Signature Not Verified impugned order. The special leave petition is Digitally signed by Shashi Sareen Date: 2015.01.05 10:40:40 ALMT dismissed.
Reason:We however grant time till 30.06.2015 to the petitioner to vacate the suit premises and hand over peaceful possession of the same to the respondents 2 subject to the following conditions:
1) The petitioner files an undertaking on usual terms in this Court within four weeks from today.
2) The petitioner pays to the landlord/deposit with the Trial Court compensation for use and occupation of the premises at the rate of Rs. 5,000/- p.m. by the 10th of every succeeding calender month.
Breach of any one of the above conditions shall render the decree executable forthwith against the petitioner forthwith.
(Shashi Sareen) (Veena Khera)
Court Master Court Master