Supreme Court - Daily Orders
Jalandhar Development Authority/Puda ... vs Amrik Singh on 17 July, 2017
Bench: N.V. Ramana, Prafulla C. Pant
ITEM NO.5 COURT NO.10 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). 17103/2017
(Arising out of impugned final judgment and order dated 17-01-2017
in FA No. 1752/2016 passed by the National Consumers Disputes
Reddressal Commission, New Delhi)
JALANDHAR DEVELOPMENT AUTHORITY/PUDA ESTATE OFFICERPetitioner(s)
VERSUS
AMRIK SINGH Respondent(s)
(FOR ADMISSION and I.R. and IA No.52504/2017-EXEMPTION FROM FILING
O.T.)
Date : 17-07-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Ms. Rachana Joshi Issar, AOR
Ms. Vandana Mishra, Adv.
Ms. K.Vaijayanthi, Adv.
Mr. Syed Asif Iqbal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We do not see any ground to interfere with the impugned order. The special leave petition is, accordingly, dismissed.
Pending applications, if any, shall stand disposed of.
Signature Not Verified Digitally signed by (SHASHI SAREEN) SHASHI SAREEN Date: 2017.07.17 16:57:57 IST (S. SIVARAMAKRISHNA) Reason: AR CUM PS ASST.REGISTRAR