BAND BOX PRIVATE LIMITED Vs. ESTATE OFFICER, PUNJAB AND SIND BANK AND ANR.
LAWS(SC)-2014-2-117
SUPREME COURT OF INDIA
Decided on
February 25,2014
BAND BOX PRIVATE LIMITED
Appellant
VERSUS
Estate Officer, Punjab And Sind Bank And Anr.
Respondents
Referred Judgements :-
JAIN INK MANUFACTURING COMPANY VS. LIFE INSURANCE CORPORATION OF INDIA [REFERRED TO]ASHOKA MARKETING LIMITED SAHU JAIN SERVICES LIMITED K B PARSAI BENNETT COLEMAN AND COMPANY LIMITED VS. PUNJAB NATIONAL BANK:PUNJAB NATIONAL BANK:UNION OF INDIA:LIFE INSURANCE CORPORATION OF INDIA [REFERRED TO]
KAISER I HIND PRIVATE LIMITED VS. NATIONAL TEXTILE CORPORATION MAHARASHTRA NORTH LIMITED [REFERRED TO]
SUHAS H. POPHALE VS. ORIENTAL INSURANCE CO. LTD. [REFERRED TO]
JUDGEMENT
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(1.)Leave granted.
(2.)We have heard Mr. Harin P. Raval, learned senior counsel in support of this appeal and Mr. Vikas Singh, learned senior counsel appearing for the respondents.
(3.)This appeal seeks to challenge the judgment and order dated 13.07.2012 passed by a Division Bench of the Delhi High Court in L.P.A. No.250/2012, whereby the Division Bench confirmed the order passed by the learned Single Judge as well as the orders passed by the District Judge and the Estate Officer. The appellant has been directed to be evicted under these orders from the concerned premises situated at 18/90, Connaught Circus,New Delhi-110001.
(2.)We have heard Mr. Harin P. Raval, learned senior counsel in support of this appeal and Mr. Vikas Singh, learned senior counsel appearing for the respondents.
(3.)This appeal seeks to challenge the judgment and order dated 13.07.2012 passed by a Division Bench of the Delhi High Court in L.P.A. No.250/2012, whereby the Division Bench confirmed the order passed by the learned Single Judge as well as the orders passed by the District Judge and the Estate Officer. The appellant has been directed to be evicted under these orders from the concerned premises situated at 18/90, Connaught Circus,New Delhi-110001.
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