Supreme Court - Daily Orders
Atul Anand vs M.M. Bhardwaj on 29 July, 2015
Bench: T.S. Thakur, R. Banumathi
1
ITEM NO.602 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).
21254-21255/2015
(Arising out of impugned final judgment and order dated 22/05/2015
in CMM No. 156/2015,22/05/2015 in CM No. 3478/2015 passed by the
High Court Of Delhi At New Delhi)
ATUL ANAND & ANR. Petitioner(s)
VERSUS
M.M. BHARDWAJ Respondent(s)
(with interim relief)
Date : 29/07/2015 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. Shailesh Madiyal,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. These special leave petitions are dismissed.
We however grant time till 31.03.2016 to the Signature Not Verified petitioners to vacate the suit premises and hand over Digitally signed by Shashi Sareen Date: 2015.07.29 10:18:36 IST peaceful possession of the same to the respondent Reason: subject to the following conditions:
1) The petitioners file an undertaking on usual terms in this Court within four weeks from today.2
2) The petitioners pay compensation for use and occupation of the premises @ Rs. 4,500/- p.m. w.e.f.
01.08.2015 onward till the date of actual vacation of the premises.
Breach of any one of the above conditions shall render the decree executable forthwith against the petitioners.
(Shashi Sareen) (Veena Khera) Court Master Court Master