Supreme Court - Daily Orders
M/S. M-Tech Developers Ltd. vs Vandana Goyal Family Trust Etc. Etc. on 8 July, 2015
Bench: Pinaki Chandra Ghose, Abhay Manohar Sapre
1
ITEM NO.39 COURT NO.12 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).
16840-16849/2015
(Arising out of impugned final judgment and order dated 21/04/2015
in FA No. 244/2013, FA No. 245/2013, FA No. 246/2013, FA No.
247/2013, FA No. 248/2013, FA No. 249/2013, FA No. 250/2013, FA
No. 251/2013, FA No. 252/2013, FA No. 253/2013 passed by the
National Consumer Disputes Redressal Commission, New Delhi)
M/S. M-TECH DEVELOPERS LTD. AND ORS. Petitioner(s)
VERSUS
VANDANA GOYAL FAMILY TRUST ETC. ETC. Respondent(s)
(with appln. (s) for exemption from filing O.T. and interim
relief)
Date : 08/07/2015 These petitions were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Rajiv Dutta, Sr. Adv.
Mr. Kumar Dushyant Singh, AOR
Mr. Siddharth Dutta, Adv.
Mr. Daniel George, Adv.
Mr. Shravan Kumar Yammanur, Adv.
Mr. Tenzing Nidup C., Adv.
Mr. Gaurav Bhardwaj, Adv.
For Respondent(s)
Signature Not Verified
UPON hearing the counsel the Court made the following
Digitally signed by
O R D E R
Gulshan Kumar Arora Date: 2015.07.09 16:03:03 IST Reason:
To show bonafide, the petitioner shall first deposit a sum of Rs. 5 Crores with the Registry of this Court within a period of 2 four weeks from today failing which the petitions shall stand dismissed without further reference to the Court. If the sum of Rs. 5 Crores is deposited, notice be issued returnable after five weeks and the order dated 21.04.2015 passed by the National Consumer Disputes Redressal Commission, New Delhi shall remain stayed.
In case if the sum of Rs. 5 Crores is deposited, it should be kept in an interest bearing FD A/c initially for a period of 31 days in any Nationalised Bank.
(R.NATARAJAN) (SNEH LATA SHARMA)
Court Master Court Master