Supreme Court - Daily Orders
Deepti @ Megha Gupta vs M/S M2K Developers (P) Ltd. & Anr.(R-1) on 8 April, 2016
Bench: Dipak Misra, Shiva Kirti Singh
ITEM NO.38 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). 7471/2016
(Arising out of impugned final judgment and order dated 28/05/2015
in FA No. 730/2013 passed by the National Consumers Disputes
Reddressal Commission, New Delhi)
DEEPTI @ MEGHA GUPTA Petitioner(s)
VERSUS
M/S M2K DEVELOPERS (P) LTD. & ANR. Respondent(s)
(with interim relief and office report)
Date : 08/04/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Dhruv Mehta, Sr. Adv.
Mr. Gulshan Sharma, Adv.
Mr. Rameshwar Prasad Goyal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
It is submitted by Mr. Mehrotra, learned senior counsel for the petitioner that the respondent-developer in order to frustrate the order passed by the State Government, has entered into an agreement for delivery of the flat with another person as a consequence of which the petitioner has been deprived of getting the flat.
Issue notice. Returnable within 12 weeks.
Signature Not Verified Digitally signed by GULSHAN KUMAR ARORA (Gulshan Kumar Arora) (H.S. Parasher) Date: 2016.04.08 17:10:16 IST Reason: Court Master Court Master