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NON-REPORTABLE

IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO(s). 8201 OF 2010 (arising out of SLP(C)No.6556/2009)

MUMBAI INTERNATIONAL AIRPORT PVT. LTD.  ...Appellant (s)

                VERSUS

M/S GOLDEN CHARIOT AIRPORT  AND ANOTHER                 ...Respondent(s)

WITH  Civil Appeal NO. 8200 of 2010 (arising out of SLP(C)No.11663/2009)

O R D E R

Judgment in these appeals was pronounced on 22nd  

September, 2010.

Today, Shri Shyam Divan, learned senior counsel  

who appeared for respondent no.1 - M/s. Golden Chariot Airport,  

made a request that his client may be allowed two months' time  

to vacate the site and hand over possession thereof to the  

Mumbai International Airport Pvt. Ltd.

We have heard learned counsel for the parties on  

the prayer of Shri Divan and are of the view that it will in  

the interest of justice if time is allowed to respondent no.1 -  

M/s. Golden Chariot Airport till 31st October, 2010 to vacate

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the site and hand over possession to the concerned authority of  

Mumbai International Airport Pvt. Ltd.   Ordered accordingly.  

This  will  be  subject  to  the  filing  of  an  undertaking  by  

respondent no.1 in this Court within a period of seven days  

from today.

Shri  C.A.  Sundaram,  learned  counsel  appearing  

for Mumbai International Airport Pvt. Ltd. says that engineers  

of  his  client  may  be  permitted  to  inspect  the  site  where  

respondent no.1 is running the restaurant.  Shri Shyam Divan  

says that his client will have no objection to this.

........................J. (G.S. SINGHVI)             

........................J. (ASOK KUMAR GANGULY)       

NEW DELHI, SEPTEMBER 23, 2010.