Supreme Court - Daily Orders
Deepti @ Megha Gupta vs M/S M2K Developers (P) Ltd. & Anr.(R-1) on 2 January, 2017
Bench: Dipak Misra, A.M. Khanwilkar
ITEM NO.5 COURT NO.3 SECTION XVII
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.7471/2016
(Arising out of impugned final judgment and order dated 28/05/2015
in FA No. 730/2013 passed by the National Consumers Disputes
Reddressal Commission, New Delhi)
DEEPTI @ MEGHA GUPTA Petitioner(s)
VERSUS
M/S M2K DEVELOPERS (P) LTD. & ANR.(R-1) Respondent(s)
(With appln. (s) for exemption from filing O.T. and permission to
file additional documents and interim relief and office report)
Date : 02/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE A.M. KHANWILKAR
For Petitioner(s)
Mr. Rameshwar Prasad Goyal, AOR
For Respondent(s) Mr. Parveen Kumar Aggarwal, Adv.
Ms. Mahak T., Adv.
Mr. Sanjay Jain, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the parties submit that as the matter has been settled, the special leave petition may be permitted to be withdrawn. We appreciate the steps taken by the learned counsel for the parties.
The special leave petition is permitted to be withdrawn.
Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2017.01.03 18:41:44 IST Reason: (Chetan Kumar) (H.S. Parasher) Court Master Court Master