Supreme Court - Daily Orders
V Kamala And Ors. vs K Rajiv And Ors. on 20 September, 2016
Bench: Dipak Misra, C. Nagappan
SLP(C) 29401/2014
1
ITEM NO.9 COURT NO.4 SECTION XVII
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.29401/2014
(Arising out of impugned final judgment and order dated 03/07/2014
in FA No. 70/2012 passed by the National Consumers Disputes
Reddressal Commission, New Delhi)
V KAMALA AND ORS Petitioner(s)
VERSUS
K RAJIV REP BY ITS GPA HOLDER K V BABJI AND ORS Respondent(s)
(With appln. (s) for permission to file synopsis and list of dates
and seeking permission to file additional documents and seeking
permission to place on record additional events/documents and
interim relief and office report)
Date : 20/09/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Basava Prabhu S. Pati, Sr. Adv.
Mr. M. Shoeb Alam, AOR
Ms. Fauzia Shakil, Adv.
Mr. Ujjwal Singh, Adv.
Mr. Mojahid Karim Khan, Adv.
For Respondent(s) Mr. Guru Krishna Kumar, Sr. Adv.
Mr. Yogesh Raavi, Adv.
Mr. K. Parameshwar, AOR
For R-3 to 5 Mr. C. S. N. Mohan Rao, AOR
For R-2 Mr. Shakil Ahmed Syed, AOR
Signature Not Verified
Mr. Badri Prem Nath, Adv.
Digitally signed by
CHETAN KUMAR
Date: 2016.09.21
Mohd. Parvez Dabas, Adv.
16:56:30 IST
Reason: Mr. Uzmi Jameel Husain, Adv.
SLP(C) 29401/2014
2
UPON hearing the counsel the Court made the following
O R D E R
Let the matter be listed on 25th October, 2016.
On that day, the petitioners, the respondent No.1, K. Rajiv and the respondent No.2, the developer, shall remain personally present.
The respondent No.2 shall produce the complete development agreement with annexed documents before this Court on the next date of hearing.
(Chetan Kumar) (H.S. Parasher)
Court Master Court Master