Supreme Court - Daily Orders
Ankur Mutreja vs Aviation Employees Co Operative House ... on 21 January, 2019
Bench: Ashok Bhushan, K.M. Joseph
ITEM NO.1 COURT NO.12 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s).36535/2017
(Arising out of impugned final judgment and order dated 15-09-2017
in CM(M) No. 1026/2017 15-09-2017 in CM(M) No. 1019/2017 01-08-2017
in CM(M) No. 1135/2013 passed by the High Court Of Delhi At New
Delhi)
ANKUR MUTREJA Petitioner(s)
VERSUS
AVIATION EMPLOYEES CO OPERATIVE HOUSE BUILDING
SOCIETY LTD & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.135284/2018-CONDONATION OF DELAY
IN FILING and IA No.135283/2018-PERMISSION TO APPEAR AND ARGUE IN
PERSON and IA No.135285/2018-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS)
WITH
SLP(C) No. 28630/2018 (XIV)
FOR PERMISSION TO APPEAR AND ARGUE IN PERSON ON IA 139107/2018)
Date : 21-01-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) in-person
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to appear and argue in person is allowed.
We do not find any good ground to entertain these petitions. The Special Leave Petitions are dismissed. Pending application(s), if any, stand disposed of.
Signature Not Verified Digitally signed by BALA PARVATHI Date: 2019.01.21 16:59:37 IST Reason: (B.Parvathi) (Renu Kapoor)
Court Master Branch Officer