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Supreme Court - Daily Orders

Rishi Malhotra vs Blue Coast Infrastructure Development ... on 20 November, 2017

Bench: J. Chelameswar, S. Abdul Nazeer

                                                  IN THE SUPREME COURT OFJ INDIA

                                                   CIVIL APPELLATE JURISDICTION

                                            CIVIL APPEAL NO(S)._________ OF 2017
                                                    (Diary No.22462/2017)

       RISHI MALHOTRA                                                                    APELLANT(S)

                                                                 VERSUS

       BLUE COAST INFRASTRUCTURE DEVELOPMENT PVT.LTD & ORS. RESPONDENT(S)


                                                             O R D E R

Delay condoned.

We have heard learned counsel for the appellant and perused the record. We do not see any cogent reason to entertain the appeal. The judgment impugned does not warrant any interference.

The Civil Appeal is dismissed.

…....................J. [ J. CHELAMESWAR ] …....................J. [ S. ABDUL NAZEER ] NEW DELHI DATED; NOVEMBER 20, 2017 Signature Not Verified Digitally signed by DEEPAK MANSUKHANI Date: 2017.11.21 17:41:16 IST Reason: SIGNER CARD OF MR. DEEPAK MANSUKHANI IS BEING USED BY MR. OM PARKASH SHARMA ITEM NO.5 COURT NO.2 SECTION XIV S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS CIVIL APPEAL Diary No(s). 22462/2017 (Arising out of impugned final judgment and order dated 08-02-2017 in CC No. 369/2015 passed by the National Consumers Disputes Reddressal Commission, New Delhi) RISHI MALHOTRA Petitioner(s) VERSUS BLUE COAST INFRASTRUCTURE DEVELOPMENT PVT.LTD & ORS. Respondent(s) ( IA No.116578/2017-CONDONATION OF DELAY IN FILING and IA No.116581/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.116580/2017-STAY APPLICATION and IA No.116579/2017-CONDONATION OF DELAY IN REFILING) Date : 20-11-2017 This petition was called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE J. CHELAMESWAR HON'BLE MR. JUSTICE S. ABDUL NAZEER For Petitioner(s) Mr. Anand Grover,Sr.Adv.
Mr. Nikhil Borwankar,Adv. Mr. Pankaj Sharma,Adv.
Mr. David Thomas,Adv.
Mr. Vijant,Adv.
Ms. Kamakshi S. Mehlwal, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay condoned.
The appeal is dismissed in terms of the signed order.
Pending application(s), if any, stand disposed of.


(OM PARKASH SHARMA)                                (RAJINDER KAUR)
    AR CUM PS                                       BRANCH OFFICER
(Signed order is placed on the file)