Supreme Court - Daily Orders
Puran Chand Aggarwal vs Lekhraj on 4 August, 2014
R ITEM NO.34 COURT NO.5 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). 17811/2014
(Arising out of impugned final judgment and order dated 16/04/2014
in RCR No. 291/2012 passed by the High Court of Delhi at N. Delhi)
PURAN CHAND AGGARWAL Petitioner(s)
VERSUS
LEKHRAJ Respondent(s)
Date : 04/08/2014 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. ADN Rao, Adv.
Mr. Abhishek Agarwal ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
The special leave petition is dismissed. However, on the request of the learned counsel for the petitioner, we allow the petitioner further period upto 31st March, 2015 to vacate the suit premises subject to filing of usual undertaking within four weeks and following conditions:
(i) The petitioner shall pay arrears of rent, if any, within two months in favour of respondent, number of Signature Not Verified which shall be provided by the respondent or by way Digitally signed by Rajni Mukhi Date: 2014.08.05 of bank draft;
16:49:48 IST Reason:
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(ii) The petitioner shall pay occupancy charge for the month of August, 2014 onwards @ Rs.3,000/- (Rupees three thousand only) per month on or before the 7 th day of the subsequent month;
(iii) The petitioner shall not create any third party interest on the suit premises including that of his sons and relatives.
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 petitioner.
[RAJNI MUKHI] [USHA SHARMA]
SR. P.A. COURT MASTER