Supreme Court - Daily Orders
Rajesh Kumar Agrawal vs Savita Mukharjee on 30 November, 2018
Bench: R. Banumathi, Indira Banerjee
ITEM NO.29 COURT NO.9 SECTION IV-A
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). 30432/2018
(Arising out of impugned final judgment and order dated 19-09-2018
in SA No. 135/2004 passed by the High Court Of Chhatisgarh At
Bilaspur)
RAJESH KUMAR AGRAWAL Petitioner(s)
VERSUS
SAVITA MUKHARJEE & ORS. Respondent(s)
(FOR ADMISSION and Interim Relief and
IA No.165689/2018-EXEMPTION FROM FILING O.T. )
Date : 30-11-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Dr. Rajesh Pandey,Adv.
Mr. Diganta Gogoi,Adv.
Mr. B.K. Singh,Adv.
Mr. M.P. Dharmendra Yadav,Adv.
Mr. Afzal Ansari,Adv.
Ms. Aswathi M.k., AOR
For Respondent(s) Ms. Rajshree Dubey,Adv.
Mr. Ashuthosh Dubey,Adv.
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel appearing for the petitioner and perused the relevant materials.
We do not find any legal and good ground for interference. The special leave petition is dismissed.
However, the petitioner is granted six months time to vacate and hand over the suit premises to the respondents subject to his furnishing usual undertaking before this Court within four weeks from today, stating that the petitioner will not create any third party rights, will clear all the rent/arrear, if any, in the meanwhile and will peacefully vacate the premises concerned by 31st May, 2019.
Pending applications, if any, shall also stand disposed of.
Signature Not Verified Digitally signed by MAHABIR SINGH Date: 2018.12.01 (MAHABIR SINGH) 12:19:58 IST Reason: (PARVEEN KUMARI PASRICHA) COURT MASTER BRANCH OFFICER