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M/S Ansal Housing Ltd vs Anita Batra on 28 February, 2020

Bench: D.Y. Chandrachud, Sanjiv Khanna

     ITEM NO.4                               COURT NO.8                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.4307/2020

     (Arising out of impugned final judgment and order dated 30-08-2019
     in FA No. 494/2019 passed by the National Consumers Disputes
     Redressal Commission, New Delhi)

     M/S ANSAL HOUSING LTD                                               Petitioner(s)

                                                     VERSUS

     ANITA BATRA & ORS.                               Respondent(s)
     (With appln.(s) for interim relief, exemption from filing c/c of
     the impugned judgment, c/delay in refiling and permission to file
     additional documents/facts/Annexures)

     Date : 28-02-2020 This petition was called on for hearing today.

     CORAM :
                                 HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
                                 HON'BLE MR. JUSTICE SANJIV KHANNA

     For Petitioner(s)                Mr.   Debal Banerjee, Sr. Adv.
                                      Mr.   Kumar Shashank, Adv.
                                      Ms.   Rukhmini Bobde, Adv.
                                      Ms.   Reema Kharana, Adv.
                                      Mr.   Tushar Sannu, Adv.
                                      Mr.   Aviral Kapoor, Adv.
                                      Mr.   Nivesh Kumar, Adv.
                                      Mr.   Vaibhav Chaudhary, Adv.
                                      Ms.   Riya Dhingra, Adv.
                                      Ms.   Shagufa Salim, Adv.
                                      Mr.   Vishal Prasad, AOR

     For Respondent(s)

                               UPON hearing the counsel the Court made the following
                                                O R D E R

We are not inclined to entertain the Special Leave Petition under Article 136 of the Constitution of India.

The Special Leave Petition is accordingly dismissed.

12:43:47 IST Pending application(s), if any, stand disposed of.

                            (Chetan Kumar)                        (Saroj Kumari Gaur)
                             A.R.-cum-P.S.                            Court Master