SUPREME COURT OF INDIA

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

Special Leave to Appeal (C) No. (s). 11110-11112 of 2005. D/d. 24.5.2005.

Kallu and Ors. - Petitioners

Versus

Rent Control and Eviction Officer and Ors. - Respondents

For the Petitioners :- Sunil Gupta, Sr. Adv. Vinay Garg, Vivek Vishnoi, Prantap Kalra and Deepam Garg, Advocates.

For the Respondents :- G.K. Banerjee, Sr. Adv. Saurav Aggarwal, S. Harsha Rao, S. Momo Singh and Ruby Singh Ahuja, Advocates.

Special Leave Petition - No ground to interfere - Time granted to vacate.

[Para 2]

JUDGMENT

B.N. Agrawal and P.K. Balasubramanyan, JJ. - Heard learned counsel for the parties.

2. We do not find any ground to interfere with the impugned order. Accordingly, the special leave petitions are dismissed. The petitioners are allowed time till 30th November, 2005 to vacate the premises in question upon filing usual undertaking within eight weeks from today.

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