GOPAL RAI Vs MEERA BAI
Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: C.A. No.-002111 / 2018
Diary number: 5811 / 2018
Advocates: T. V. S. RAGHAVENDRA SREYAS Vs
NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 2111 OF 2018 GOPAL RAI Appellant(s)
VERSUS MEERA BAI Respondent(s)
J U D G M E N T
KURIAN, J. 1. We do not find any reason to entertain this appeal, which is, accordingly, dismissed.
2. However, in the peculiar facts of this case, we grant time upto 31st October, 2018 for vacating the premises, subject to filing the usual undertaking in this Court within a period of two weeks from today.
3. Towards use and occupation charges, the petitioner shall continue to pay Rs. 2000/- (Rupees Two Thousand) to the respondent.
.......................J. [ KURIAN JOSEPH ]
.......................J. [ MOHAN M. SHANTANAGOUDAR ] New Delhi; February 19, 2018.
ITEM NO.62 COURT NO.5 SECTION S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
Civil Appeal No(s). 2111/2018 GOPAL RAI Appellant(s) VERSUS MEERA BAI Respondent(s) Date : 19-02-2018 This appeal was called on for hearing today. CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR For Appellant(s) Mr. Nikhil Nayyaar, Adv.
Mr. Divyanshu Rai, Adv. Mr. T. V. S. Raghavendra Sreyas, AOR
Mrs. Gayatri Gulati Sreyas, Adv. For Respondent(s) UPON hearing the counsel the Court made the following O R D E R
The appeal is dismissed in terms of the signed non-reportable Judgment.
Pending Interlocutory Applications, if any, stand disposed of.
(JAYANT KUMAR ARORA) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR
(Signed non-reportable Judgment is placed on the file)