Supreme Court - Daily Orders
Emaar Mgf Land Ltd vs Dilshad Gill on 11 September, 2015
Bench: Jagdish Singh Khehar, R. Banumathi
SLP(C)No.22903/15 etc. 1
ITEM NO.44+61 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 Consumers Disputes
Reddressal Commission, New Delhi)
EMAAR MGF LAND LTD AND ANR Petitioner(s)
VERSUS
DILSHAD GILL Respondent(s)
With
SLP(C)No.25674/2015
(With interim relief and office report)
Date : 11/09/2015 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.Shyam Divan, Sr.Adv.
In SLP(C)22903/15 Mr.Sanchar Anand, AAG
Mr.Apoorv Singhal, Adv.
Mr. Devendra Singh, Adv.
In SLP(C)25674/15 Mr.Aditya Narain, Adv.
Mr.Kabir Dixit, Adv.
For Respondent(s) Mr.Vikram Batra, Adv.
Upon hearing the counsel the Court made the following
O R D E R
SLP(C)No.22903 of 2015
Issue notice.
Mr.Vikram Batra, learned counsel, accepts notice on behalf of the sole respondent and seeks time to enable him to file Signature Not Verified Digitally signed by Satish Kumar Yadav Date: 2015.09.12 13:18:55 IST counter affidavit.
Reason:
Prayer is allowed.
SLP(C)No.22903/15 etc. 2Counter affidavit be filed within four weeks. List thereafter.
SLP(C)25674 of 2015 Learned counsel for the petitioners states, that the petitioners shall pay the respondent a sum of Rs.57,33,542/-(Rs.Fifty Seven lacs thirty three thousand and five hundred forty two) towards refund, and a sum of Rs.20,000/- (Rs.Twenty thousand only) towards cost of litigation, within one week from today.
List after four weeks.
(SATISH KUMAR YADAV) (RENUKA SADANA)
AR-CUM-PS COURT MASTER