Tata Mills (A unit of the National Textile Corporation Limited) Versus Tata Housing Development Co. Ltd.

J U D G M E N T

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

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