Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2]

Supreme Court - Daily Orders

Secretary Madras Race Club vs Saraswathi Kailasam on 30 August, 2017

Bench: A.K. Sikri, Ashok Bhushan

     ITEM NO.7                           COURT NO.6               SECTION XII

                              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). 21491/2017
     (Arising out of the final impugned judgment and order dated
     05.07.2017 passed by the Hon'ble High Court of Judicature at Madras
     in CRP (NPD) No. 310 of 2011)

     THE SECRETARY MADRAS RACE CLUB                                   Petitioner(s)

                                                 VERSUS

     SARASWATHI KAILASAM & ORS.                         Respondent(s)
     (FOR ADMISSION and I.R. and IA No.79204/2017-PERMISSION TO FILE
     ADDITIONAL DOCUMENTS)

     WITH
     SLP(C) No. 22079/2017
     (FOR ADMISSION and I.R.)

     Date : 30-08-2017 These petitions were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE A.K. SIKRI
                         HON'BLE MR. JUSTICE ASHOK BHUSHAN


     For Petitioner(s)             Mr.   R. Anand Padmanabhan, Adv.
                                   Mr.   Romil Pathak, Adv.
                                   Mr.   Ananya Mukherjee, Adv.
                                   Mr.   Shashi Bhushan Kumar, AOR

     For Respondent(s)

                         UPON hearing the counsel the Court made the following
                                            O R D E R
In SLP(C) No. 21491 of 2017

The High Court, vide impugned judgment, has directed the petitioner to deposit the arrears of rent in respect of the suit premises, which are to the tune of Rs. 30,37,957/- for the period from May, 1984 to July, 2010 as well as rent for the subsequent Signature Not Verified period till December, 2010 at the rate of Rs. 11,666/- per month on Digitally signed by POOJA SEHGAL Date: 2017.09.07 11:29:30 IST Reason: or before 31.01.2011. We do not find any infirmity in the order passed by the High Court directing the petitioner to pay this amount in as much as petitioner is the tenant in respect of the suit premises and the aforesaid rent is determined in the judicial proceedings. This Special Leave Petition is, accordingly, dismissed. The petitioner, however, is granted two weeks' time to deposit the entire arrears of rent before the Rent Control Appellate Court.

In SLP(C) No. 22079 of 2017

As prayed for, learned counsel for the petitioners is granted one week's time to file additional documents.

     (POOJA SEHGAL)                                     (MADHU NARULA)
SENIOR PERSONAL ASSISTANT                                COURT MASTER