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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 6908 OF 2008

VED PRAKASH ARYA @ RAMJEE & ANR.           Appellant(s)                                 VERSUS

PANNA LAL & ORS.                           Respondent(s)

J U D G M E N T

KURIAN, J. 1. The  appellants,  who  are  the  tenants  under  the respondents, unsuccessful before the High Court, have filed this appeal. 2. On 12.03.2004, notice was issued on the following terms :-

“Issue notice to the respondents to show

cause as to why all the proceedings be

not  set  aside  in  view  of  the  Uttar

Pradesh  Urban  Buildings  (Regulation  of

Letting, Rent & Eviction) Act No. 13 of

1972  being  not  applicable  to  trust

property.   

Issue notice on interim relief.

The possession of the petitioners over

the suit property shall remain protected

until further orders.”

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3.  Having extensively heard the learned counsel for the  parties,  we  do  not  find  that  in  the  peculiar facts of this case, the above question needs to be gone into.

4. Faced with such a situation, the learned counsel for  the appellants  sought some  time to  vacate the premises.   The  civil  appeal  is,  hence,  dismissed, however, subject to the following :- i) The appellants are granted time upto 30.06.2018 to surrender vacant and peaceful possession of the premises in question to the respondents. ii) The  appellants  shall  file  a  usual  undertaking before this Court within four weeks from today. iii) Towards  use  and  occupation  charges,  the appellants shall continue to remit the amount that is being remitted now.

It is made clear that in case the undertaking is violated, apart from any other steps, the appellants shall be liable for proceedings for contempt before this Court.    

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

.......................J.               [ R. BANUMATHI ]  

New Delhi; March 22, 2017.