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Army Welfare Housing Organization Thr. ... vs Lt. Col. (Retd) Ajmer Singh And Ors. Etc. ... on 31 March, 2016

Bench: Chief Justice, Uday Umesh Lalit

                                                       1

                 ITEM NO.1                     COURT NO.1                SECTION XVII

                                      S U P R E M E C O U R T O F      I N D I A
                                              RECORD OF PROCEEDINGS

                 Petitions for Special Leave to Appeal (C) Nos. 15118-15122/2015

                 (Arising out of impugned final judgment and order dated
                 16/02/2015 in RP No. 1982/2014, RP No. 2205/2014, RP No.
                 2209/2014, RP No. 2211/2014, RP No. 2212/2014 passed by the
                 National Consumers Disputes Reddressal Commission, New Delhi)

                 ARMY WELFARE HOUSING ORGANIZATION THR.
                 ITS MANAGING DIRECTOR                                     Petitioner(s)

                                                        VERSUS

                 LT. COL. (RETD) AJMER SINGH AND
                 ORS. ETC. ETC.                                    Respondent(s)
                 (With appln. For permission to file additional documents and
                 interim relief and office report)

                 WITH

                 S.L.P.(C)...CC No. 4498/2016
                 (With appln.(s) for c/delay in filing SLP and Office Report)

                 Date : 31/03/2016        These petitions were called on
                                            for hearing today.

                 CORAM :
                                HON'BLE THE CHIEF JUSTICE
                                HON'BLE MR. JUSTICE UDAY UMESH LALIT

                 For Petitioner(s)         Mr.   Guru Krishna Kumar, Sr. Adv.
                                           Mr.   Sudhir Mittal, Adv.
                                           Mr.   Ankit Swarup, Adv.
                                           Ms.   Tanya Swarup, Adv.
                                           Mr.   Mukul Kumar,Adv.
                                           Ms.   Senha Iyer, Adv.

                 For Respondent(s)         Mr. Avinash Sharma, Adv.
                                           Mr. Apoorv Kurup, Adv.
Signature Not Verified
                                           Mr. Ajay Singh, Adv.
Digitally signed by USHA

                           UPON hearing the counsel the Court made the following
RANI BHARDWAJ
Date: 2016.04.06
16:55:19 IST
Reason:
                                                 O R D E R

Delay condoned in SLP(C).....CC No. 4498 of 2016.

We have heard Shri Guru Krishna Kumar, learned senior counsel appearing for the petitioner, who has taken us through the order(s) impugned and other relevant documents.

We see no reason, much less, any compelling reason to interfere with the impugned orders passed by the National Commission in exercise of our jurisdiction under Section 136 of the Constitution. The special leave petitions are accordingly dismissed.

We, however, extend the time fixed by the National Commission by another two months from today for grant of refunds/adjustments towards interest with the observation that in case the needful is not done within the extended time, the direction issued by the National Commission regarding enhanced rate of interest would take effect.

All pending applications shall also stand disposed of in the above terms.

[ Charanjeet Kaur ]                                    [ Veena Khera ]
   A.R.-cum-P.S.                                         Court Master