Supreme Court - Daily Orders
M/S M2K Developers Pvt. Ltd. vs Deepti @ Megha Gupta on 11 September, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.48 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(s). 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)
Date : 11/09/2015 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. Rohit Sharma, Adv.
Mr. Amarjeet Singh, Adv.
Mr. B. Subrahmanya Prasad, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Mr. Rohit Sharma, learned counsel for the petitioner seeks leave of this court to withdraw the special leave petition.
The special leave petition is permitted to be withdrawn.
(Gulshan Kumar Arora) (H.S. Parasher)
Signature Not Verified
Digitally signed by
Court Master Court Master
Gulshan Kumar Arora
Date: 2015.09.11
17:33:42 IST
Reason: