Tata Mills (A unit of the National Textile Corporation Limited) Vs. Tata Housing Development Co. Ltd.
Dr. B. S. CHAUHAN, J.
In view of our judgment pronounced today in Civil Appeal No. 7448 of 2011 (The National Textile Corporation Ltd. v. Nareshkumar Badrikumar Jagad & Ors.), these appeals also stand dismissed. However, appellant is given time upto 31.12.2011 to vacate the premises. Appellant shall file a usual undertaking within four weeks from today to hand over peaceful and vacant possession to the respondent.
...........................J. (P. SATHASIVAM)
...........................J. (Dr. B.S. CHAUHAN)
New Delhi,
September 5, 2011
