Supreme Court - Daily Orders
Jitesh Parwani vs Vishnu Hi Tech Citizen Welfare Society on 21 April, 2023
Bench: Ajay Rastogi, Bela M. Trivedi
ITEM NO.16 COURT NO.5 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 9150/2023
(Arising out of impugned final judgment and order dated 28-11-2022
in IA No. 7808/2018 and IA No. 6285/2021 in Consumer Case No.
165/2013 passed by the National Consumers Disputes Redressal
Commission, New Delhi)
JITESH PARWANI Petitioner(s)
VERSUS
VISHNU HI TECH CITIZEN WELFARE SOCIETY & ORS. Respondent(s)
( IA No.73167/2023-CONDONATION OF DELAY IN FILING and IA
No.73170/2023-ADDITION / DELETION / MODIFICATION PARTIES and IA
No.73159/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.73163/2023-EXEMPTION FROM FILING O.T. )
Date : 21-04-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s)
Mr. Arjun Garg, AOR
Mr. Aakash Nandolia, Adv.
Ms. Sagun Srivastava, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
After making submissions, learned counsel for the petitioner seeks permission to withdraw the present petition.
In view of the statement made, the Special Leave Petition is dismissed as withdrawn.
Signature Not Verified Digitally signed by SONIA BHASIN Date: 2023.04.25 13:19:37 IST Reason: (SONIA BHASIN) (R.S. NARAYANAN)
COURT MASTER (SH) COURT MASTER (NSH)