IN THE SUPREME COURT OF INDIA

CIVIL  ORIGINAL JURISDICTION  

CONTEMPT PETITION (C) NO.128/2011 IN SLP(C) NO.27703/2010

DAVINDER KUMAR & ORS.                             Petitioner(s)

                VERSUS

JAGDISH SINGH                                     Respondent(s)

O R D E R

We  have  heard  the  learned  counsel  for  the  

parties.  

The  contemnor  is  present  in  Court.  He  

undertakes to vacate the premises and hand over the  

vacant and peaceful possession of the same to the  

landlord within 48 hours. In case, the possession is  

not  handed  over  within  48  hours,  non-bailable  

warrant shall be issued against the contemnor.  We  

further direct the contemnor to pay the agreed rent  

for 8 months, within 48 hours, if it has not been  

already paid till date.

: 2 :

The  contempt  petition  is  disposed  of  

accordingly.

.....................J (DALVEER BHANDARI)

.....................J (V.S. SIRPURKAR)

.....................J (DEEPAK VERMA)

New Delhi; May 12, 2011.