Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Shiv Narayan Bhardwaj vs M/S Raman Educational And Welfare ... on 25 February, 2022

Bench: Sanjay Kishan Kaul, M.M. Sundresh

     ITEM NO.36                      Court 6 (Video Conferencing)                  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.17085/2017

     (Arising out of impugned final judgment and order dated 01-02-2017
     in Civil Misc. (Main) No. 1137/2015 passed by the High Court of
     Delhi at New Delhi)

     SHIV NARAYAN BHARDWAJ & ANR.                                               Petitioner(s)

                                                      VERSUS

     M/S RAMAN EDUCATIONAL AND WELFARE SOCIETY & ANR.                           Respondent(s)


     Date : 25-02-2022 This petition was called on for hearing today.

     CORAM :                    HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
                                HON'BLE MR. JUSTICE M.M. SUNDRESH

     For Petitioner(s)                     Mr. Lohit Ganguly, Adv.
                                           Mr. Rameshwar Prasad Goyal, AOR

     For Respondent(s)                     Mr. Mukul Kumar, AOR


                                UPON hearing the counsel the Court made the following
                                                    O R D E R

On hearing learned counsel for the parties and taking into consideration the submission of the learned counsel for the respondent(s) that the school is lying closed and the building unutilized, and in view of his offering to hand over possession of the property in suit, we direct that the possession be handed over by the respondent(s) to the petitioner(s) on or before 15th March, 2022.

Insofar as the claim for rent of the petitioner(s) and the claim on part of the respondent(s) for cost of structure constructed on the land are concerned, they will be decided in the suit.

Reason: Pending application(s), if any, also stands disposed of.

     (RASHMI DHYANI)                                                        (POONAM VAID)
      COURT MASTER                                                           COURT MASTER