Supreme Court - Daily Orders
Virendra Laxmikant Dubey vs Nandashram Lodge on 27 November, 2018
Bench: Arun Mishra, Vineet Saran
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS.11413-11414 OF 2018
(Arising out of SLP(C)Nos.23651-23652/2018)
VIRENDRA LAXMIKANT DUBEY ... APPELLANT(S)
VS.
NANDASHRAM LODGE & ANR. ... RESPONDENT(S)
O R D E R
1. Heard learned counsel for the parties.
2. Leave granted.
3. Aggrieved by the interim order not staying the execution of the decree with respect to shop No.34, this appeal has been preferred. However, it transpires that the rent has not been deposited even at the agreed rate which was Rs.600/- per month.
4. In the facts and circumstances of the case, after hearing learned counsel for the parties, as there is an order of eviction and arrears of rent comes to Rs.1,07,400/- (Rupees One Lakh Seven Thousand Four Signature Not Verified Hundred), we direct that some more amount be deposited to Digitally signed by SARITA PUROHIT Date: 2018.11.29 17:18:35 IST Reason: meet mesne profit to be finally adjudicated by High Court. Let a sum of Rs.2,00,000/- (Rupees Two Lakhs) be deposited 2 within one month from today, subject to which, eviction part with respect to shop No.34 shall remain stayed. We request the High Court to decide the pending matter as expeditiously as possible, preferably within six months. The impugned order is set aside with the aforesaid condition.
5. The appeals and pending applications are disposed of accordingly.
...........................J. [ARUN MISHRA] ...........................J. [VINEET SARAN] New Delhi;
27th November, 2018.
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ITEM NO.27 COURT NO.7 SECTION III
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).23651-23652/2018 (Arising out of impugned final judgment and order dated 14.03.2018 in WP Nos.1657 & 1658 of 2016 passed by the High Court Of Judicature at Bombay) VIRENDRA LAXMIKANT DUBEY Appellant(s) VERSUS NANDASHRAM LODGE & ANR. Respondent(s) Date : 27-11-2018 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE VINEET SARAN For Appellant(s) Mr. Rupesh Kumar,AOR Ms. Pankhuri Shrivastava,Adv. Mr. Pravesh bahuguna,Adv. Mr. Karuppaiah Meyyappan,Adv.
For Respondent(s) Mr. Rohit Rahti,Adv.
For Mr. Apoorv Kurup,AOR UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeals are disposed of in terms of the signed order.
(Jagdish Chander) (Sarita Purohit)
Branch Officer AR-cum-PS
(Signed order is placed on the file)