Supreme Court - Daily Orders
M/S. Abee Associates vs Paradise Heights Chs Ltd. on 7 July, 2015
Bench: Pinaki Chandra Ghose, Abhay Manohar Sapre
ITEM NO.37 COURT NO.12 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). 16719/2015
(Arising out of impugned final judgment and order dated 10/03/2015
in RP No. 4850/2013 passed by the National Consumers Disputes
Redressal Commission, New Delhi)
M/S. ABEE ASSOCIATES Petitioner(s)
VERSUS
PARADISE HEIGHTS CHS LTD. AND ANR. Respondent(s)
(With appln.(s) for exemption from filing O.T. and interim relief)
Date : 07/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s)
Mr. S.S. Panwar, Adv.
Mr. Mahindra C. Jain, Adv.
Ms. Nivedita Panwar, Adv.
Mr. Rameshwar Prasad Goyal,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed.
(VISHAL ANAND) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vishal Anand
Date: 2015.07.08
12:24:48 EAST
Reason: