Supreme Court - Daily Orders
Durga Sharma vs M/S Tdi Infrastructure Ltd on 12 July, 2022
Bench: Ajay Rastogi, Abhay S. Oka
ITEM NO.12 COURT NO.12 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). 8973/2022
(Arising out of impugned final judgment and order dated 11-02-2022
in FA No. 166/2021 passed by the National Consumers Disputes
Redressal Commission, New Delhi)
DURGA SHARMA Petitioner(s)
VERSUS
M/S TDI INFRASTRUCTURE LTD Respondent(s)
(FOR ADMISSION )
Date : 12-07-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MR. JUSTICE ABHAY S. OKA
For Petitioner(s) Mr. Varinder Kumar Sharma, AOR
Mr. Ram Das Rathore, Adv.
Mr. Pramod Kumar Singh, Adv.
Mr. Parul Sharma, Adv.
Mr. Shantanu Sharma, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We have heard the learned Counsel for the petitioner and find no reason to interfere in the order(s) impugned in our jurisdiction under Article 136 of the Constitution.
The Special Leave Petition is, accordingly, dismissed. Pending application(s), if any, shall stand disposed of.
Signature Not Verified Digitally signed by Rachna Date: 2022.07.13 (BEENA JOLLY) 17:22:42 IST Reason: (ASHWANI THAKUR) COURT MASTER (NSH) ASTT. REGISTRAR-cum-PS