Supreme Court - Daily Orders
Greater Mohali Area Development ... vs Priyanka Nayyar on 26 April, 2017
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.601 COURT NO.5 SECTION XVII
(Mentioning)
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 13578/2017
(Arising out of impugned final judgment and order dated 22/12/2016
in FA No. 1456/2016 passed by the National Consumer Disputes
Redressal Commission, New Delhi)
GREATER MOHALI AREA DEVELOPMENT AUTHORITY AND ANR Petitioner(s)
VERSUS
PRIYANKA NAYYAR Respondent(s)
(With Interim Relief)
Date : 26/04/2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mrs. Rachana Joshi Issar, AOR
Ms. Vandana Mishra, Adv.
Mr. Syed Asif Iqbal, Adv.
Mr. Srujana Suman Mund, Adv.
For Respondent(s) Mr. Sandeep Bajaj,Adv.
Mr. Rabin Majumder, AOR
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed. However, we make it clear that since the respondent has already received most of the amounts, no recovery be made from any officer of the petitioners.
(Meenakshi Kohli) (Sanjay Kumar-I)
Court Master (SH) AR-cum-PS
Signature Not Verified
Digitally signed by
MEENAKSHI KOHLI
Date: 2017.04.26
17:00:30 IST
Reason: