Supreme Court - Daily Orders
Emaar Mgf Land Limited vs Rohitash Kumar on 5 October, 2015
l ITEM NO.41 COURT NO.4 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). 28121/2015
(Arising out of impugned final judgment and order dated 12/08/2015
in FA No. 477/2015 passed by the National Consumers Disputes
Reddressal Commission, New Delhi)
EMAAR MGF LAND LIMITED & ANR. Petitioner(s)
VERSUS
ROHITASH KUMAR Respondent(s)
(with interim relief and office report)
Date : 05/10/2015 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Aditya Narain, Adv.
Ms. Anushree Narain, Adv.
for Mr. Kabir Dixit,AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners. No ground for interference is made out, in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed.
(Renuka Sadana) (Parveen Kr. Chawla)
Court Master AR-cum-PS
Signature Not Verified
Digitally signed by
Parveen Kumar Chawla
Date: 2015.10.05
17:28:33 IST
Reason: