Supreme Court - Daily Orders
State Of Punjab vs Arman Singh on 14 July, 2014
¤ ITEM NO.35 COURT NO.5 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). 15554/2014
(Arising out of impugned final judgment and order dated 10/02/2014
in CR No. 2458/2013 passed by the High Court Of Punjab & Haryana
At Chandigarh)
STATE OF PUNJAB & ORS. Petitioner(s)
VERSUS
ARMAN SINGH Respondent(s)
(with appln. (s) for permission to place addl. documents on record
and prayer for interim relief)
Date : 14/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s)
Mr. Sanchar Anand, Adv.
Mr. Piyush Hans, Adv.
Mr. Kuldip Singh ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard. We find no merit in this special l eave petition. The special leave petition is, accordingly, dismissed.
However, on the request of the learned counsel for the petitioners, we allow the petitioners further period upto 31st March, 2015 to vacate the suit premises subject to filing of usual undertaking within four weeks and follo wing conditions:
Signature Not Verified (i) Petitioners shall pay arrears of Digitally signed by Neeta Saprarent within two months, if any, in favour of respondent and deposit Date: 2014.07.16 17:50:17 IST Reason:
the amount in the account of the respondent, number of which may be provided by the respondent or by way of bank draft;-2-
(ii) The petitioners will pay occupancy charges for the month of July, 2014 onwards @ Rs.2,000/-
(Rupees Two Thousand) per month on or before the 7th day of the subsequent month;
(iii) The petitioners shall not create any third party interest on the suit premises.
On failure of any of the condition it will be open to the respondent to move before this Court for initiating contempt proceedings against the petitioners.
(Neeta) (Usha Sharma)
Sr. P.A. Court Master