SUPREME COURT OF INDIA

Before:- Mr. B.N. Agrawal and Mr. P.K. Balasubramanyan, JJ.

Petition(s) for Special Leave to Appeal (Civil) No(s).6831/2005. D/d. 11.4.2005.

Gurmeet Singh - Petitioners

Versus

Dhirendra Kumar - Respondents

For the Petitioners :- Mr. Rajiv Dutta, Sr. Adv., Mr. Syed Ali Ahmad, Mr. Syed Tanveer Ahmad, Mr. S.S. Bandyopadhyay, Mr. Syed Tanveer Akther, Mr. Mohan Pandey, Advocates.

Constitution of India, Article 226 - Special leave petition - Violation of undertaking - Notice be issued to the petitioner to show case as to why he be not punished for violation.

[Para 4]

ORDER

1. Heard learned senior counsel for the petitioner.

2. We do not find any ground, whatsoever, to interfere with the impugned order. The special leave petition is, accordingly, dismissed.

3. Prima facie, we are of the view that the petitioner has violated the undertaking given before this Court by not vacating the premises by 31st March, 2005.

4. Issue notice to the petitioner to show cause as to why he be not punished for violating the undertaking given before this Court.

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