SATPAL SINGH Vs CHUNNI LAL(D) TR.LRS.
Bench: TARUN CHATTERJEE,H.L. DATTU, , ,
Case number: C.A. No.-003542-003542 / 2009
Diary number: 17538 / 2008
Advocates: PRATIBHA JAIN Vs
B. D. SHARMA
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
SPECIAL LEAVE PETITION © NO. 15587 OF 2008
Satpal Singh …Petitioner
VERSUS
Chunni Lal (D) through LRs. ..Respondents
O R D E R
1. On 14th of July, 2008, this Court entertained the
special leave petition and passed the following order :
“Issue notice on the special leave petition as also on the prayer for interim relief.”
2. On notice being served, the respondents are now
represented by their learned counsel. The learned counsel
for the respondents has drawn our attention to the
undertaking filed by the petitioner in the High Court
showing that he shall vacate the premises in question, a
copy of the said undertaking has also been brought on
record. Since the petitioner has filed the undertaking before
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the High Court and thereafter filed the special leave
petition, we do not think, in the exercise of our
discretionary power, to grant any interim order to the
petitioner. Mr.Sushil Kumar Jain, learned counsel
appearing for the petitioner however, has drawn our
attention to the two decisions of this Court in the cases of
P.R.Deshpande vs. Maruti Balaram Haibatti [1998 (6)
SCC 507] and A.V.G.P.Chettiar & Sons and Ors. vs.
T.Palanisamy Gounder [2002 (5) SCC 337]. Relying on the
aforesaid two decisions, Mr.Jain submitted that in spite of
the fact that an undertaking has been filed by the petitioner
to vacate the premises in question, even then the petitioner
is entitled to an interim order of stay of dispossession. We
are not inclined to go into this question as grant of stay of
dispossession during the pendency of a Special Leave
Petition is a discretion of the court. In view of the conduct
of the petitioner that the petitioner has suppressed the fact
of filing of an undertaking in the Court, we are of the view
that no interim order should be granted in this matter.
Since we have already issued notice on the Special Leave
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Petition and also on the prayer for interim stay and the
respondent has already entered appearance and filed reply
to the petition, let the matter be listed for final disposal on
any miscellaneous day in the first week of May, 2009.
Rejoinder, if there be any, be filed within three weeks from
this date.
…………………….J. [Tarun Chatterjee]
New Delhi; ………… ……….J.
February 13, 2009. [H.L.Dattu]
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