Supreme Court - Daily Orders
Greater Mohali Area Development ... vs Ajit Pal Singh on 14 October, 2019
Bench: Mohan M. Shantanagoudar, Ajay Rastogi
1
ITEM NO.4 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 22740/2019
(Arising out of impugned final judgment and order dated 09-08-2018
in FA No. 1339/2018 passed by the National Consumers Disputes
Redressal Commission, New Delhi)
GREATER MOHALI AREA DEVELOPMENT
AUTHORITY (GMADA) & ANR. Petitioner(s)
VERSUS
AJIT PAL SINGH Respondent(s)
(FOR ADMISSION and I.R. and IA No.141677/2019-CONDONATION OF DELAY
IN FILING and IA No.141678/2019-CONDONATION OF DELAY IN REFILING )
Date : 14-10-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mrs. Rachana Joshi Issar, AOR
Ms. K. Vaijayanthi, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Ms. Rachana Joshi Issar,AOR draws the attention of the Court that in similar matter the following order is made:
“Learned counsel for the petitioners wants to withdraw this special leave petition with liberty to approach the National Consumer Disputes Signature Not Verified Redressal Commission (NCDRC) by filing a review. Accordingly, the permission is granted for the Digitally signed by ASHWANI KUMAR Date: 2019.10.15 16:41:26 IST Reason: same.
The special leave petition is accordingly dismissed as withdrawn with liberty to approach the NCDRC.” 2 She prays that similar order be passed in this case. Ordered accordingly.
(ASHWANI KUMAR) (R.S. NARAYANAN) COURT MASTER (SH) COURT MASTER (NSH)