Supreme Court - Daily Orders
The Faridkot Improvement Trust, ... vs Pargat Singh on 21 November, 2022
Author: Hima Kohli
Bench: Hima Kohli
1
ITEM NO.18 COURT NO.1 SECTION XVII-A
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).19670-19673/2022
(Arising out of impugned final judgment and order dated 25-07-2022
in RP No. 493/2022, RP No. 494/2022, RP No. 495/2022 and RP No.
496/2022 passed by the National Consumer Disputes Redressal
Commission, New Delhi)
THE FARIDKOT IMPROVEMENT TRUST, FARIDKOT & ORS. Petitioner(s)
VERSUS
PARGAT SINGH Respondent(s)
(FOR ADMISSION and I.R. and IA No.165166/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 21-11-2022 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Mr. Shubham Bhalla, AOR
Mr. Deepak Samota, Adv.
Mr. Yajur Bhalla, Adv.
Ms. Akansha Gulati, Adv.
Mr. Sumeir Ahuja, Adv.
For Respondent(s) Mr. Nikhil Jain, AOR
UPON hearing the counsel the Court made the following
O R D E R
1 Issue notice.
2 Mr Nikhil Jain, counsel, appears on behalf of the respondent, on caveat.
Signature Not Verified
3
Digitally signed by
Sanjay Kumar
The petitioners are directed to file an affidavit in three weeks indicating: Date: 2022.11.21 18:04:01 IST Reason:
(i) The total number of allottees under the scheme; 2
(ii) The number of allottees who have taken possession;
(iii) The precise status of the development;
(iv) Whether all the work which was required to be carried out, as represented in the scheme, has been completed; and
(v) If not, the expected date for completion of the development work.
4 Tag with SLP(C) Nos 5259-5262 of 2020.
5 In the meantime, there shall be a stay of the operation of the impugned judgment and order dated 25 July 2022 of the National Consumer Disputes Redressal Commission.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR) DEPUTY REGISTRAR ASSISTANT REGISTRAR