Supreme Court - Daily Orders
Sanjay Sharma @ Pintu vs Anil Dua @ Teetu on 14 December, 2016
Bench: R.K. Agrawal, R. Banumathi
ITEM NO.33 COURT NO.11 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). 35776/2016
(Arising out of impugned final judgment and order dated 23/08/2016
in SCCR No. 269/2016 passed by the High Court of Judicature at
Allahabad)
SANJAY SHARMA @ PINTU Petitioner(s)
VERSUS
ANIL DUA @ TEETU Respondent(s)
(With appln. (s) for exemption from filing O.T. and interim relief
and office report)
Date : 14/12/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Dr. Vinod Kumar Tewari,Adv.
Mr. Satyam Pandey,Adv.
Mr. Vivek Tiwari,Adv.
Mr. D.N. Dubey,Adv.
Mr. Maninder Dubey,Adv.
Mr. Pramod Tiwari,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We do not find any merit in this petition. The special leave petition is, accordingly, dismissed.
Pending application, if any, stands disposed of. However, on the request of the learned counsel for the petitioner, three months' time is granted to hand Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2016.12.15 over vacant possession of the premises in question, 16:55:54 IST Reason: subject to filing usual undertaking in the Registry of 1 this Court within two weeks from today, stating that the petitioner 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 within the stipulated time positively.
(Anita Malhotra) (Chander Bala)
Court Master Court Master
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