Supreme Court - Daily Orders
Diwakar S/O Mahadeo Barapatre vs Sou. Pushpa W/O Mahadeo Parate on 1 July, 2015
Bench: T.S. Thakur, R. Banumathi
1
ITEM NO.28 COURT NO.2 SECTION IX
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). 14681/2015
(Arising out of impugned final judgment and order dated 21/01/2015
in WP No. 5134/2013 passed by the High Court Of Bombay At Nagpur)
DIWAKAR S/O MAHADEO BARAPATRE Petitioner(s)
VERSUS
SOU. PUSHPA W/O MAHADEO PARATE Respondent(s)
(with interim relief and office report)
Date : 01/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Satyajit A. Desai,Adv.
Ms. Anagha S. Desai,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. The special leave petition is dismissed.
We however grant time till 30.06.2016 to the petitioner to vacate the suit premises and hand over peaceful possession of the same to the respondent Signature Not Verified Digitally signed by Shashi Sareen subject to the following conditions:
Date: 2015.07.02 10:46:52 IST Reason:1) The petitioner files an undertaking on usual terms in this Court within six weeks from today.2
2) The petitioner deposits/pays to the landlord the entire arrears of rent @ Rs. 600/- p.m. within six weeks.
3) The petitioner pays compensation for use and occupation of the premises @ Rs.1,000/- p.m. w.e.f.
01.07.2015 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 petitioner.
(SHASHI SAREEN) (VEENA KHERA) COURT MASTER COURT MASTER