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M/S Chakreshwari Construction Pvt. ... vs Manohar Lal on 20 February, 2015

Bench: Pinaki Chandra Ghose, S.A. Bobde

                                                     REVISED
  ITEM NO.49                                    IN COURT NO.5                       SECTION XV

                                    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).
  4677-4678/2015

  (Arising out of impugned final judgment and order dated 08/01/2015
  in SBCWP No. 4088/2014 and 08/01/2015 in SBCWP No. 4089/2014
  passed by the High Court of Rajasthan at Jaipur)

  M/S CHAKRESHWARI CONSTRUCTION PVT. LTD.                                       Petitioner(s)

                                                        VERSUS

  MANOHAR LAL                                                                   Respondent(s)

  (With appln.(s) for exemption from filing O.T.)

  Date: 20/02/2015 These petitions were called on for hearing today.

  CORAM :
                           HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
                           HON'BLE MR. JUSTICE S.A. BOBDE

  For Petitioner(s)
                                            Ms. Shobha,Adv.
                                            Mr. Raghu Pandey, Adv.

  For Respondent(s)

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

Issue notice subject to payment of costs of Rs.50000/- (Rupees Fifty Thousand only) with the Supreme Court Employees Mutual Welfare Fund within a period of one week from today.

However, there shall be stay of further proceedings in the eviction petition being Main Application No.990/2006 (741 of 2005) pending before the Rent Tribunal, Jaipur City, Jaipur with immediate effect.

costs in question by learned counsel appearing for the petitioner, Vishal Anand Date: 2015.02.23 17:02:20 IST Reason: the stay order shall stand vacated.

                      (VISHAL ANAND)                                  (SNEH LATA SHARMA)
                       COURT MASTER                                      COURT MASTER
ITEM NO.49                    IN COURT NO.5                      SECTION XV

                    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).
4677-4678/2015

(Arising out of impugned final judgment and order dated 08/01/2015 in SBCWP No. 4088/2014 and 08/01/2015 in SBCWP No. 4089/2014 passed by the High Court of Rajasthan at Jaipur) M/S CHAKRESHWARI CONSTRUCTION PVT. LTD. Petitioner(s) VERSUS MANOHAR LAL Respondent(s) (With appln.(s) for exemption from filing O.T.) Date: 20/02/2015 These petitions were called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE HON'BLE MR. JUSTICE S.A. BOBDE For Petitioner(s) Ms. Shobha,Adv.

Mr. Raghu Pandey, Adv.

For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Issue notice subject to payment of costs of Rs.50000/- (Rupees Fifty Thousand only) with the Supreme Court Employees Mutual Welfare Fund within a period of one week from today. However, there shall be stay of final order in the eviction petition being Main Application No.990/2006 (741 of 2005) pending before the Rent Tribunal, Jaipur City, Jaipur with immediate effect.

However, we make it clear that in default of depositing the costs in question by learned counsel appearing for the petitioner, the stay order shall stand vacated.

    (VISHAL ANAND)                                   (SNEH LATA SHARMA)
     COURT MASTER                                       COURT MASTER