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

CIVIL APPEAL NO(S).  3420-3421/2011

VARUN KUMAR GUPTA APPELLANT(S)                                 VERSUS

OM PRAKASH RESPONDENT(S)

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

The  appellant/landlord  is  aggrieved  by  the impugned  order  dated  27.04.2010  in  the  matter  of eviction.  Though several contentions are taken by the parties, on a suggestion made by the Court, it is heartening  to  note  that  the  appellant/landlord  has graciously agreed to provide a reasonable time to the respondent/tenant for surrendering vacant possession. 2. Having regard to the factual matrix of the case, we  are  of  the  view  that  overall  justice  would  be served in case the respondent/tenant is given time to vacate up to 31.12.2020. 3. Accordingly,  these  appeals  are  disposed  of  as follows:

The  respondent/tenant  shall  surrender  vacant possession of the premises on or before 31.12.2020. He shall also file an undertaking to that effect in the Registry of this Court within three months from today.  During the said period the respondent/tenant will  continue  to  remit  Rs.1102/-  per  month,  all inclusive.

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4. Pending  application(s),  if  any,  shall  stand disposed of. 5. There shall be no orders as to costs.

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

.......................J.               [A.M. KHANWILKAR]  

NEW DELHI; FEBRUARY 14, 2017.

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