Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 2111 OF 2018
GOPAL RAI Appellant(s)
VERSUS
MEERA BAI Respondent(s)
J U D G M E N T
KURIAN, J.
1. We do not find any reason to entertain this
appeal, which is, accordingly, dismissed.
2. However, in the peculiar facts of this case, we
st
grant time upto 31 October, 2018 for vacating the
premises, subject to filing the usual undertaking in
this Court within a period of two weeks from today.
3. Towards use and occupation charges, the
petitioner shall continue to pay Rs. 2000/- (Rupees
Two Thousand) to the respondent.
.......................J.
[ KURIAN JOSEPH ]
.......................J.
[ MOHAN M. SHANTANAGOUDAR ]
Signature Not Verified
Digitally signed by
MAHABIR SINGH
Date: 2018.02.22
10:58:33 IST
Reason:
New Delhi;
February 19, 2018.
ITEM NO.62 COURT NO.5 SECTION
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 2111/2018
GOPAL RAI Appellant(s)
VERSUS
MEERA BAI Respondent(s)
Date : 19-02-2018 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Appellant(s) Mr. Nikhil Nayyaar, Adv.
Mr. Divyanshu Rai, Adv.
Mr. T. V. S. Raghavendra Sreyas, AOR
Mrs. Gayatri Gulati Sreyas, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The appeal is dismissed in terms of the signed non-reportable
Judgment.
Pending Interlocutory Applications, if any, stand disposed of.
(JAYANT KUMAR ARORA) (RENU DIWAN)
COURT MASTER ASSISTANT REGISTRAR
(Signed non-reportable Judgment is placed on the file)