SUPREME COURT OF INDIA

Before:- M.M. Punchhi CJI, S. Saghir Ahmad and K.T. Thomas, JJ.

SLP (C).... of 1998 (cc.2100 of 1998) (From the judgment and order dated 19.11.1996 in W.P. 17188 of 1995 of the High Court of Punjab and Haryana at Chandigarh with SLP (C) No. 4076 of98). D/d. 18.2.1998.

Teri Oat Estates (P) Ltd. - Petitioner

Versus

U.T. Chandigarh and ors. - Respondents

Capital of Punjab Development and Regulation Act, 1972 - Non-payment of dues - Resumption - Stay of resumption of the property and also other consequential directions - Estate Officer and the Chief Administrator would be bound to render assistance in the preparation of accounts and accept payment but subject to the result of these petitions.

[Para 3]

JUDGMENT

1. Issue notice on the condonation of delay application in SLP(C)....../98 (cc. 2100/98).

2. Issue notice on both the special leave petitions.

3. There shall be an ad- interim stay of resumption of the property. The petitioners, in the meantime, are directed to approach the Estate Officer and have their account prepared of all the dues as due uptil 31st March, 1998 and make payment thereof before that date. The Estate Officer and the Chief Administrator would be bound to render assistance in the preparation of accounts and accept payment but subject to the result of these petitions.

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