Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
CONTEMPT PETITION (C) NO.128/2011 IN SLP(C) NO.27703/2010
DAVINDER KUMAR & ORS. Petitioner(s)
VERSUS
JAGDISH SINGH Respondent(s)
O R D E R
We have heard the learned counsel for the
parties.
The contemnor is present in Court. He
undertakes to vacate the premises and hand over the
vacant and peaceful possession of the same to the
landlord within 48 hours. In case, the possession is
not handed over within 48 hours, non-bailable
warrant shall be issued against the contemnor. We
further direct the contemnor to pay the agreed rent
for 8 months, within 48 hours, if it has not been
already paid till date.
: 2 :
The contempt petition is disposed of
accordingly.
.....................J
(DALVEER BHANDARI)
.....................J
(V.S. SIRPURKAR)
.....................J
(DEEPAK VERMA)
New Delhi;
May 12, 2011.