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Satish Kumar And Others vs Som Parkash Rishi on 15 May, 2015

Bench: T.S. Thakur, R. Banumathi

                                                          1


     ITEM NO.40                                  COURT NO.2                   SECTION IVB

                                      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).
     14589-14590/2015

     (Arising out of impugned final judgment and order dated 30/04/2015
     in RACR No. 97/2015,30/04/2015 in CR No. 5872/2006,06/04/2015 in CR
     No. 5872/2006 passed by the High Court Of Punjab & Haryana At
     Chandigarh)

     SATISH KUMAR AND OTHERS                                                   Petitioner(s)

                                                         VERSUS

     SOM PARKASH RISHI                                                         Respondent(s)

     (with appln. (s) for deletion of the name of petitioner and
     permission to place addl. documents on record and interim relief)


     Date : 15/05/2015 These petitions were called on for hearing today.

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

     For Petitioner(s)                    Mr.   Neeraj Kumar Jain, Sr. Adv.
                                          Mr.   Sanjay Singh, Adv.
                                          Mr.   Pratham Kant, Adv.
                                          Mr.   Ravneet S.Joshi, Adv.
                                          Mr.   Aniket Jain, Adv.
                                          Mr.   Ugra Shankar Prasad,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 Shashi Sareen Date: 2015.05.16 06:28:06 IST Reason: impugned order. The special leave petitions are dismissed.

We however grant time till 31.03.2016 to the  2 petitioners to vacate the suit premises and hand over peaceful possession of the same to the respondent subject to the following conditions:

1) The petitioners file an undertaking on usual terms in this Court within six weeks from today.

2) The petitioners pay the entire arrears of rent for use and occupation within six weeks.

3) The petitioners pay compensation for use and occupation of the premises @ Rs.7,000/- p.m. w.e.f.

01.05.2015 onward till the date of actual vacation of the premises. Future deposits shall be made by the 10 th of every succeeding calender month.

Breach of any one of the above conditions shall render the decree executable forthwith against the petitioner.

(Shashi Sareen)                                               (Veena Khera)
 Court Master                                                  Court Master