Supreme Court - Daily Orders
Puda(Now Glada) vs Narinder Singh Nanda on 20 February, 2014
ÚW
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Civil Appeal No(s). 8314-8315 of 2010
PUDA(NOW GLADA) Appellant (s)
VERSUS
NARINDER SINGH NANDA Respondent(s)
WITH
Civil Appeal NO. 6087 of 2013
Civil Appeal NO. 8903 of 2011
Civil Appeal NO. 8904 of 2011
Civil Appeal NO. 8905 of 2011
Civil Appeal NO. 5718 of 2008
Civil Appeal NO. 5682 of 2008
Civil Appeal NO. 5700-5701 of 2009
Civil Appeal NO. 5702-5703 of 2009
Civil Appeal NO. 5706-5707 of 2009
Civil Appeal NO. 5710-5711 of 2009
Civil Appeal NO. 5713-5714 of 2009
Civil Appeal NO. 2641-2642 of 2014
(Arising out of SLP(C) NO. 24001-24002 of 2009
O R D E R
Civil Appeal Nos. 8314-8315 of 2010; Civil Appeal No. 6087 of 2013;
Civil Appeal No. 8903 of 2011;
Civil Appeal No. 8904 of 2011;
Civil Appeal No. 8905 of 2011None present for the respondent in Civil Appeal No. 8903 of 2011 and the respondent have not entered appearance in Civil Appeal No. 8904 of 2011.
All these appeals are disposed of in terms of the order passed by this Court in HUDA Vs. Sunita 2005(2) SCC 479 with the liberty to the respondents to approach the appropriate forum.
The appeals succeed.
The judgment and order of the National Consumer Disputes Redressal Commission is set aside.
-2- Civil Appeal No. 5718 of 2008After arguing for some time, Mr. Sanjai Kumar Pathak, learned counsel for the respondent prays and is permitted to withdraw the civil writ petition no. 8965 of 2003 filed before the High Court. He further undertakes not to claim any refund of the extension fee already paid. The writ petition before the High Court is dismissed as withdrawn accordingly.
In view of the above, the judgment and order impugned herein is set aside.
The appeal is disposed of.
Civil Appeal No. 5682 of 2008After arguing for some time, Mr. Seeraj Bagga, learned counsel for the respondent prays and is permitted to withdraw the civil writ petition no. 12817 of 2004 filed before the High Court. He further undertakes not to claim any refund of the extension fee already paid. The writ petition before the High Court is dismissed as withdrawn accordingly.
In view of the above, the judgment and order impugned herein is set aside.
The appeal is disposed of.
Civil Appeal Nos. 5700-5701 of 2009 After arguing for some time, Mr. N.S. Dalal, learned counsel for the respondent prays and is permitted to withdraw the civil writ petition no. 18984 of 2007 filed before the High Court. He further undertakes not to claim any refund of the extension fee already paid. The writ petition before the High Court is dismissed as withdrawn accordingly.
-3-In view of the above, the judgment and order impugned herein is set aside.
The appeals are disposed of.
Civil Appeal Nos. 5702-5703 of 2009 After arguing for some time, Mr. N.S. Dalal, learned counsel for the respondent prays and is permitted to withdraw the civil writ petition no. 11788 of 2008 filed before the High Court. He further undertakes not to claim any refund of the extension fee already paid. The writ petition before the High Court is dismissed as withdrawn accordingly.
The impugned judgment is hereby set aside.
The appeals are disposed of.
Civil Appeal Nos. 5706-5707 of 2009 After arguing for some time, Mr. N.S. Dalal, learned counsel for the respondent prays and is permitted to withdraw the civil writ petition no. 19449 of 2007 filed before the High Court. He further undertakes not to claim any refund of the extension fee already paid. The writ petition before the High Court is dismissed as withdrawn accordingly.
The impugned judgment is hereby set aside.
The appeals are disposed of.
Civil Appeal Nos. 5710-5711 of 2009 After arguing for some time, Mr. N.S. Dalal, learned counsel for the respondent prays and is permitted to withdraw the civil writ petition no. 15617 of 2008 filed before the High Court. He further undertakes not to claim any refund of the extension -4- fee already paid. The writ petition before the High Court is dismissed as withdrawn accordingly.
The impugned judgment is hereby set aside.
The appeals are disposed of.
Civil Appeal No. 5713-5714 of 2009 After arguing for some time, Mr. N.S. Dalal, learned counsel for the respondent prays and is permitted to withdraw the civil writ petition no. 11789 of 2008 filed before the High Court. He further undertakes not to claim any refund of the extension fee already paid. The writ petition before the High Court is dismissed as withdrawn accordingly.
The impugned judgment is hereby set aside.
The appeals are disposed of.
Civil Appeal Nos. @ SLP(C) Nos. 24001-24002 of 2009 Leave granted.
After arguing for some time, Mr. N.S. Dalal, learned counsel for the respondent prays and is permitted to withdraw the civil writ petition no. 11785 of 2008 filed before the High Court. He further undertakes not to claim any refund of the extension fee already paid. The writ petition before the High Court is dismissed as withdrawn accordingly.
-5-The impugned judgment is hereby set aside.
The appeals are disposed of.
....................J. (Dr. B.S. CHAUHAN) ....................J. (M.Y. EQBAL) NEW DELHI FEBRUARY 20, 2014.
ITEM NO.102 Court No.4 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL NO(s). 8314-8315 OF 2010 PUDA(NOW GLADA) Appellant (s) VERSUS NARINDER SINGH NANDA Respondent(s) (With office report) Civil Appeal NO. 6087 of 2013 Civil Appeal NO. 8903 of 2011 Civil Appeal NO. 8904 of 2011 Civil Appeal NO. 8905 of 2011 Civil Appeal NO. 5718 of 2008 Civil Appeal NO. 5682 of 2008 (With prayer for interim relief and office report) Civil Appeal NO. 5698-5699 of 2009 Civil Appeal NO. 5700-5701 of 2009 Civil Appeal NO. 5702-5703 of 2009 Civil Appeal NO. 5706-5707 of 2009 Civil Appeal NO. 5710-5711 of 2009 Civil Appeal NO. 5713-5714 of 2009 SLP(C) NO. 24001-24002 of 2009 (With office report) Civil Appeal NO. 5704-5705 of 2009 Civil Appeal NO. 5708-5709 of 2009 Civil Appeal NO. 7673-7674 of 2009 (With office report) Date: 20/02/2014 These matters were called on for hearing today.
CORAM :
HON’BLE DR. JUSTICE B.S. CHAUHAN HON’BLE MR. JUSTICE M.Y. EQBAL -2- For Appellant(s) Mrs.Rachana Joshi Issar,Adv. Ms. Ambreen Rasool, Adv.
For Respondent(s) Mr. Devashish Bharuka, Adv. Mr. Ravi Bharuka, Adv.
Mr. N.S. Dalal, Adv.
Mr. Pankaj Gupta, Adv.
Mr. R.C. Kaushik, Adv.
Mr. Seeraj Bagga, Adv.
Mr. Rajinder Mathur, Adv.
Mr. Sudhir Walia, Adv.
Dr. Abhishek Atrey, Adv.
Mr. Sanjai Kumar Pathak, Adv.
Ms. V.S. Lakshmi, Adv.
Mr. A.Venayagam Balan,Adv.
Mr. K.G. Bhagat, Adv.
Mr. Anil Khetarpal, Adv. Mr. Vineet Bhagat, Adv.
Mr. Gaurav Agrawal, Adv.
UPON hearing counsel the Court made the following O R D E R Civil Appeal NO. 5698-5699 OF 2009 Arguments concluded.
Judgment reserved.
Civil Appeal NO. 5704-5705 of 2009 Civil Appeal NO. 5708-5709 of 2009 Civil Appeal NO. 7673-7674 of 2009 These matters are adjourned.
Civil Appeal Nos. 8314-8315 of 2010 Civil Appeal NO. 6087 of 2013 Civil Appeal NO. 8903 of 2011 Civil Appeal NO. 8904 of 2011 Civil Appeal NO. 8905 of 2011 Civil Appeal NO. 5718 of 2008 Civil Appeal NO. 5682 of 2008 (With prayer for interim relief and office report) Civil Appeal NO. 5700-5701 of 2009 Civil Appeal NO. 5702-5703 of 2009 Civil Appeal NO. 5706-5707 of 2009 Civil Appeal NO. 5710-5711 of 2009 -3- Civil Appeal NO. 5713-5714 of 2009 SLP(C) NO. 24001-24002 of 2009 (With office report) Leave granted in SLP(C) No. 24001-24002 of 2009.
The appeals stand disposed of in terms of the signed order.
| (DEEPAK MANSUKHANI) |(SHARDA KAPOOR) | | Court Master | Court Master |
(The signed order is placed on the file)