Supreme Court - Daily Orders
Devendra Kumar Sharma vs Ajit Kumar Jain on 12 May, 2015
Bench: Ranjan Gogoi, N.V. Ramana
1
ITEM NO.10 COURT NO.8 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). 13699/2015
(Arising out of impugned final judgment and order dated 07/04/2015
in CR No. 458/2013 passed by the High Court Of Judicature at
Allahabad)
DEVENDRA KUMAR SHARMA Petitioner(s)
VERSUS
AJIT KUMAR JAIN Respondent(s)
(With appln. (s) for exemption from filing O.T.)
Date : 12/05/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Dushyant Parashar,Adv.
Mr. P. K. Jain,Adv.
Ms. Nikita Shrivastava,Adv.
For Respondent(s) Mr. Arjun Singhal,Adv.
Mr. Avijit Bhushan,Adv.
Ms. Mridula Ray Bharadwaj,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsels for the parties and perused the relevant material.
We do not find any legal and valid ground for interference. The special leave petition is dismissed.
However, time is extended by another two Signature Not Verified months to vacate the premises i.e. upto 15th Digitally signed by Madhu Bala Date: 2015.05.12 17:49:01 IST September, 2015 subject to furnish usual Reason: undertaking before this Court within two weeks from today, stating that the petitioner will not create any third party rights, will clear all the 2 rent in the meanwhile and will peacefully vacate the premises concerned at the end of two months i.e. 15th September, 2015.
(MADHU BALA) (ASHA SONI) COURT MASTER COURT MASTER