Supreme Court - Daily Orders
Ashok Kumar vs Mahesh Kalia on 25 April, 2014
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ITEM NO.19 COURT NO.8 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 (Civil) No(s).10096/2014
(From the judgement and order dated 12/02/2014 in Civil Revision
No.748/2014 of The HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH)
ASHOK KUMAR & ORS Petitioner(s)
VERSUS
MAHESH KALIA & ANR Respondent(s)
(With prayer for interim relief)
Date: 25/04/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE CHANDRAMAULI KR. PRASAD
HON’BLE MR. JUSTICE PINAKI CHANDRA GHOSE
For Petitioner(s) Mr. A. Singh, Adv.
Mr. Yadav Narender Singh,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
The special leave petition is dismissed. However, six months’ time is granted to the petitioners (tenants) to vacate the premises in question on filing the usual undertaking within four weeks from today.
(S.K. Rakheja) (Indu Satija)
Court Master Assistant Registrar