A
B
[2011] 6 S.C.R. 820
AMAR NATH ROY AND ORS.
v.
ARUN KUMAR KEDIA AND ANR.
Contempt Petition (C) No. 139 of 2011
IN
Civil Appeal No. 2663 of 2004
MAY 13, 2011
[MARKANDEY KAT JU AND GYAN SUDHA MISRA, JJ.]
C
Rent control and eviction:
Eviction order - Tenant's appeal dismissed by Supreme
Court - Tenant granted nine months time from the date of
dismissal of appeal to vacate the tenanted premises - Tenant
D did not vacate the tenanted premises even after the period ·I
granted - Contempt petition - Supreme Court disposed of the
contempt petition directing eviction of tenant by police force
- Contempt of Court.
CIVIL APPELLATE JURISDICTION : Contempt Petition
E No. 139 of 2011.
h
Civil Appeal No. 2663 of 2004.
F
From the Judgment & Order dated 12.3.2004 of the High
Court Calcutta in F.A.No. 23 of 2000.
Jaideep Gupta, Sarad Kumar Singhania for the Appellant
G
Ramesh Singh (for O.P. Khaitan & Co) for the
Respondent.
The following Order of the Court was delivered
H
820
AMAR NATH ROY AND ORS. v. ARUN KUMAR
KEDIA AND ANR.
ORDER
Heard learned counsel for the parties.
821
A
In this cas~. the tenant's appeal being Civil Appeal No.
2663 of 2004 was dismissed by this Court by our order dated
November 04, 2009 and we gave the tenant nine months' time
B
from that date to vacate the premises in question. Review
Petition filed by the tenant was also dismissed on March 25,
2010.
We are informed that the tenant has not vacated the c
premises in question. Hence, this contempt petition.
Accordingly, we direct that the tenant-Anderson Wright &
Co. shall be evicted from 7, Red Cross Place, P.S. Hare Street,
Kolkata-700 001 forthwith by police force.
The Contempt Petition is disposed of.
D.G.
Contempt Petition disposed of.
D
I
Lex