Supreme Court - Daily Orders
Devender Kumar & Anr. Etc Etc vs Mange Ram Gupta & Ors. Etc Etc on 19 November, 2014
Bench: T.S. Thakur, Adarsh Kumar Goel, R. Banumathi
1
ITEM NO.601 COURT NO.2 SECTION XIV
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)...... of 2014
CC No(s). 18674/2014
(Arising out of impugned final judgment and order dated 27/08/2014
in RP No. 389/2014,25/07/2014 in RCR No. 73/2014 passed by the
High Court Of Delhi At N. Delhi)
DEVENDER KUMAR & ANR. ETC ETC Petitioner(s)
VERSUS
MANGE RAM GUPTA & ORS. ETC ETC Respondent(s)
(With appln.(s) for C/delay in filing SLP)
Date: 19/11/2014 This petition was called on for mentioning today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Rakesh Khanna,Sr.Adv.
Mr. Shalabh Gupta,Adv.
Mr. S. Gowthaman,Adv.
For Respondent(s) Mr. Ashok Kumar,Adv.
Mr. Birendra Kumar Srivastava,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
We see no reason to interfere with the impugned order. The special leave petition is accordingly dismissed.
We however extend the time, granted by the High Court to Signature Not Verified the petitioners to vacate and hand over peaceful possession of Digitally signed by Mahabir Singh Date: 2014.11.20 the suit premises to the respondents, by another seven months 10:17:31 IST Reason:
that is upto 31st July, 2016, subject to the following conditions:2
(1) The petitioners file in this Court individual undertakings on usual terms within four weeks from today.
(2) The petitioners deposit with the trial court or pay directly to the respondents, compensation for use/occupation of the premises in question, at the rate of Rs.5,000/- (Rupees five thousand) per month commencing from 1st January, 2016 till the date the premises is actually vacated. Current deposit shall be made/deposited by 10th of every succeeding calender month.
(3) The rent for use and occupation of the premises at the contracted rate shall also be deposited/paid to the respondents-landlord by 31st December, 2015.
(4) The amount so deposited shall be released in favour of the respondents.
(5) In the event of default or breach of any of the conditions stipulated above, the order of eviction against the petitioners shall become executable forthwith.
(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER