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Supreme Court - Daily Orders

Emaar Mgf Land Ltd vs Dilshad Gill on 16 October, 2015

Bench: Jagdish Singh Khehar, R. Banumathi

     ITEM NO.4                               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(s).    22903/2015

     (Arising out of impugned final judgment and order dated 27/05/2015
     in FA No. 345/2014 passed by the National Consumer Disputes
     Redressal Commission, New Delhi)

     EMAAR MGF LAND LTD AND ANR                                              Petitioner(s)

                                                       VERSUS

     DILSHAD GILL                                       Respondent(s)
     (With appln.(s) for placing on record proof of payment)
     WITH
     SLP(C) No. 25674/2015
     (With appln.(s) for placing on record proof of payment and Interim
     Relief and Office Report)

     Date : 16/10/2015 These petitions were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
                             HON'BLE MRS. JUSTICE R. BANUMATHI

     For Petitioner(s)                    Mr.   K.V. Vishwanathan, Sr. Adv.
                                          Mr.   Sanchar Anand, Adv.
                                          Mr.   Apoorv Singhal, Adv.
                                          Mr.   Devendra Singh,Adv.

                                          Mr.   K.V. Vishwanath, Sr. Adv.
                                          Mr.   Aditya Narain, Adv.
                                          Mr.   Arnav Narain, Adv.
                                          Mr.   Kabir Dixit,Adv.

     For Respondent(s)                     Ms. Anubha Agrawal,Adv.

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

Execution proceedings, if any, shall remain stayed till further orders.

List the matters on a non miscellaneous day.

Signature Not Verified

Digitally signed by
Sushil Kumar Rakheja
Date: 2015.10.26
15:10:10 IST
Reason:

                  (S. K. RAKHEJA)                                        (CHANDER BALA)
                   COURT MASTER                                           COURT MASTER