Supreme Court - Daily Orders
Samson And Sons Builders And Developers ... vs Anil Davidson on 2 December, 2019
Bench: Navin Sinha, Krishna Murari
ITEM NO.8 COURT NO.13 SECTION XVII-A
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) Nos.28016-28017/2019
(Arising out of impugned final judgment and order dated 29-08-2019
in FA No. 1671/2019 29-08-2019 in AE No. 68/2019 passed by the
National Consumers Disputes Redressal Commission, New Delhi)
SAMSON AND SONS BUILDERS AND
DEVELOPERS PRIVATE LIMITED & ANR. Petitioner(s)
VERSUS
ANIL DAVIDSON & ANR. Respondent(s)
(IA No. 174158/2019 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 02-12-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. P.V. Surendra Nath, Sr. Adv.
Ms. Yogamaya M.G., Adv.
Mr. Subhash chandran, K.R., Adv.
Mr. Biju P Raman, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Leave is sought to withdraw the special leave petitions to explore the possibility of settlement with the respondents.
The special leave petitions are dismissed as withdrawn.
(RAJNI MUKHI) (DIPTI KHURANA)
SENIOR PERSONAL ASSISTANT
Signature Not Verified
COURT MASTER (NSH)
Digitally signed by
RACHNA
Date: 2019.12.05
14:26:14 IST
Reason: