Supreme Court - Daily Orders
Ramkiritrai Dhobi @ Rajat (D)Th.Lrs vs Gulabchand Shivlal Ashiwal(D) Th.Lrs on 16 April, 2014
˜ITEM NO.601 COURT NO.11 SECTION IX
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 (Civil) No(s).10245/2014
(From the judgement and order dated 21/01/2014 in CRA
No.884/2013 of The HIGH COURT OF BOMBAY)
RAMKIRITRAI DHOBI @ RAJAT (D)TH.LRS Petitioner(s)
VERSUS
GULABCHAND SHIVLAL ASHIWAL(D) TH.LRS Respondent(s)
(With appln(s) for exemption from filing c/c of the impugned
Judgment and prayer for interim relief)
Date: 16/04/2014 This Petition was called on for hearing today.
CORAM : HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE VIKRAMAJIT SEN
For Petitioner(s) Mr. Kunal Cheema, Adv.
for Ms. Manju Jetley, Adv. (N.P.)
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioners. We do not find any reason to interfere with the impugned order passed by the High Court. However, looking at the facts of the case, we grant the time upto 31st December, 2014 for vacating the premises, subject to filing the usual undertaking in this Court within four weeks from today, and on a condition that the petitioners shall pay a total sum of Rs. 18,000/- upto December, 2014 (Rs. 2000/-per month X 9) by way of mense profits to Respondent No. 1 within a week.
Upon payment of the sum as stated hereinabove, the petitioners shall vacate and hand over peaceful possession of the property to the respondents by 31st December, 2014.
With the above observations and directions, the Special Leave Petition is disposed of.
(Jayant Kumar Arora) (Sneh Bala Mehra)
Sr. P.A. Assistant Registrar