Full Judgment Text
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
Signature Not Verified
within two weeks from today.
Digitally signed by
NARENDRA PRASAD
Date: 2018.09.13
13:04:56 IST
Reason:
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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