Supreme Court - Daily Orders
M/S M2K Developers Pvt. Ltd. vs Deepti @ Megha Gupta on 7 August, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.50 COURT NO.5 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.21698/2015
(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)
M/S M2K DEVELOPERS PVT. LTD. Petitioner(s)
VERSUS
DEEPTI @ MEGHA GUPTA & ANR. Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief)
Date : 07/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s)
Mr. B. Subrahmanya Prasad, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In view of the request made in the letter circulated on behalf of the petitioner, list the matter after four weeks.
Signature Not Verified (Chetan Kumar) (H.S. Parasher) Digitally signed by Chetan Kumar Date: 2015.08.07 17:34:24 IST Court Master Court Master Reason: