RAM PRAKASH SHARMA Vs. BABULAL BIRLA
LAWS(SC)-2011-5-4
SUPREME COURT OF INDIA
Decided on May 12,2011

RAM PRAKASH SHARMA Appellant
VERSUS
BABULAL BIRLA Respondents

JUDGEMENT

- (1.) Taken on Board.
(2.) Heard learned counsel for the parties.
(3.) In the facts and circumstances of the case, time to vacate the premises in question is extended till 31st August, 2011 and if the tenants do not vacate on or before the said date, they will be evicted by police force.;


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