Page 1

IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 7111 OF 2013 (@ SPECIAL LEAVE PETITION(C) NO.26865 OF 2009)

GOPAL KRISHAN MITTAL ... APPELLANT(S)

VERSUS

M/S.BOMBAY MOTORS & ORS. ... RESPONDENT(S)

O R D E R

1. Leave granted.

2. Heard learned counsel for the parties to the lis.

3. Taking into consideration the fact that the respondents-tenants  

are occupying the premises from the last five decades, we are of the  

view that they should be given sufficient time to quit and deliver  

vacant  possession  of  the  premises  in  question  to  the  appellant-

landlord.

4. Accordingly,  we  grant  five  years'  time  from  today  to  the  

tenants-respondents to quit and deliver vacant possession of the  

premises  to  the  landlord-appellant.  We  make  it  clear  that  the  

respondents shall not commit any default in payment of rentals to  

the landlord-appellant and also shall not let out the premises to  

any other party.

5. The respondents-tenants shall file an appropriate undertaking  

before the Registry of this Court within four weeks' from today to  

this effect.

Page 2

: 2 :

6. If, for any reason, the respondents commit any default of the  

aforesaid conditions, the landlord-appellant is at liberty to take  

the  assistance  of  the  jurisdictional  police  authorities  to  take  

possession of the premises in question.

7. In view of the above, we set aside the orders passed by the  

High Court and restore the orders passed by the Rent Controller  

which is affirmed by the First Appellate Authority.

8. The Civil Appeal is disposed of accordingly.

...........................J. (H. L. DATTU)

...........................J. (SUDHANSU JYOTI MUKHOPADHAYA)

NEW DELHI; AUGUST 22, 2013