Supreme Court - Daily Orders
Agra Development Authority vs Veda Charitable Trust on 11 September, 2023
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
ITEM NO.11 COURT NO.13 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. 14841/2023
(Arising out of impugned final judgment and order dated 10-03-2023
in CC No. 83/2022 passed by the National Consumers Disputes
Redressal Commission, New Delhi)
AGRA DEVELOPMENT AUTHORITY & ORS. Petitioner(s)
VERSUS
VEDA CHARITABLE TRUST Respondent(s)
(IA No.131699/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.131698/2023-EXEMPTION FROM FILING O.T.)
Date : 11-09-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J.K. MAHESHWARI
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Petitioner(s)
Ms. Aishwarya Bhati, A.S.G.
Mrs. Sushma Singh, Adv.
Mr. Sudhir Kulshreshtha, AOR
For Respondent(s)
Dr. Harshvir Pratap Sharma, Sr. Adv.
Mr. Tejas Patel, AOR
Mr. Paras Joshi, Adv.
Mrs. Meera Kaura, Adv.
Mr. Akshu Jain, Adv.
Ms. Stuti Jain, Adv.
Mr. Akul Krishnan, Adv.
UPON hearing the counsel the Court made the following
O R D E R
As prayed for by Ms. Aishwarya Bhati, learned Additional Solicitor General, list the matter after two weeks.
Signature Not Verified Digitally signed by Nidhi Ahuja Date: 2023.09.12 16:34:58 IST (NIDHI AHUJA) (VIRENDER SINGH) Reason: AR-cum-PS BRANCH OFFICER