Supreme Court - Daily Orders
Krishna Kumar Gupta vs Manoj Kumar Sahu on 14 November, 2022
Bench: S. Abdul Nazeer, V. Ramasubramanian
ITEM NO.19 COURT NO.3 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). 20017/2022
(Arising out of impugned final judgment and order dated 06-08-2022
in SCCR No. 144/2018 passed by the High Court of Judicature at
Allahabad)
KRISHNA KUMAR GUPTA Petitioner(s)
VERSUS
MANOJ KUMAR SAHU Respondent(s)
(IA No.154788/2022-EXEMPTION FROM FILING O.T. )
Date : 14-11-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. Praveen Chaturvedi, AOR
For Respondent(s) Mr. Abhishek Misra, Adv.
Ms. Deepika Mishra, Adv.
Mrs. Rachna Gupta, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We find no merit in this Special Leave Petition, which is accordingly dismissed.
However on the request of the learned counsel for the Petitioner, Petitioner is granted time upto 28 th February, 2023 to vacate the suit premises, subject to filing of undertaking(s) in the Registry of this court within a period of four weeks from today, stating that the Petitioner will not create any third party rights, will clear all rent/dues, if any, in the meanwhile and will peacefully vacate the suit premises within stipulated time.
Signature Not Verified Digitally signed by Neelam Gulati Date: 2022.11.16Pending applications, if any, also stand disposed of.
12:54:41 IST Reason: (NEELAM GULATI) (KAMLESH RAWAT)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)