NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL  NO(S). 9215/2018 (ARISING FROM SLP (C) NO.13779/2018)

M/S ARTISTIC ART FORUM PVT. LTD.                   PETITIONER(S)

                               VERSUS

B. SITA MAHA LAKSHMI                               RESPONDENT(S)

J U D G M E N T KURIAN, J.

Leave granted.

2. The appellant is before this Court against the

interim order passed by the High Court, whereby the

stay on eviction was vacated.

3. The appellant through its counsel undertakes to

surrender  vacant  possession  of  the  premises  in

question on or before 31.03.2019.  The undertaking is

recorded.   The  impugned  order  stands  modified,  as

above.  The appellant shall continue to pay the use

and occupation charges @ Rs.1.50 Lacs per month.

4. However, we make it clear that this arrangement

is without prejudice to the contentions available to

both the parties while the matter of mesne profits is

tried.

5. The  appellant  shall  file  a  usual  undertaking

within two weeks from today.

6. The appeal is, accordingly, disposed of.

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7. Pending  applications,  if  any,  shall  stand

disposed of.

8. There shall be no orders as to costs.

.......................J.               [KURIAN JOSEPH]  

.......................J.               [SANJAY KISHAN KAUL]  

NEW DELHI; SEPTEMBER 10, 2018.

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