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Sitaram Sonar @ Verma vs Mustt. Jinnatara Begum on 10 July, 2015

Bench: T.S. Thakur, R. Banumathi

                                                      1

         ITEM NO.28                           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)               No(s).   17220/2015

         (Arising out of impugned final judgment and order dated 19/03/2015
         in CRP No. 342/2007 passed by the High Court Of Gauhati)

         SITARAM SONAR @ VERMA                                            Petitioner(s)

                                                     VERSUS

         MUSTT. JINNATARA BEGUM                                           Respondent(s)

         (with appln. (s) for exemption from filing O.T. and permission to
         place addl. documents on record and interim relief)

         Date : 10/07/2015 This petition was called on for hearing today.

         CORAM :
                             HON'BLE MR. JUSTICE T.S. THAKUR
                             HON'BLE MRS. JUSTICE R. BANUMATHI

         For Petitioner(s)             Mr.   Rajiv Ranjan Dwivedi,Adv.
                                       Mr.   Amit Trivedi,Adv.
                                       Mr.   Sanjay Kumar Dubey,Adv.
                                       Mr.   Rakesh Kumar Tewari,Adv.

         For Respondent(s)

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

Heard.

We see no reason to interfere with the impugned order. The special leave petition is accordingly dismissed.

The petitioner-tenant is however granted time till 30th June, 2016 to vacate and hand over peaceful possession of the suit premises to the respondent, subject to the following conditions:

usual terms in this Court within four weeks from Date: 2015.07.10 17:32:30 IST Reason: today.

(2) The petitioner deposits with the trial court or pays directly to the respondent, compensation for use and occupation of the  2 premises in question at the rate of Rs.3500/-(Rupees three thousand five hundred) per month w.e.f. 1st July, 2015 till the date the premises is actually vacated. Current deposit shall be made by the 10th of every succeeding calendar month.

(3) Arrears of rent, if any, at the contracted rate shall also be cleared by the petitioner within six weeks from today.

(4) The amount so deposited shall be released in favour of the respondent.

(5) In the event of default or breach of any of the conditions stipulated above the eviction order shall become executable forthwith.

(MAHABIR SINGH)                                 (VEENA KHERA)
 COURT MASTER                                    COURT MASTER