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Jit Pal Singh vs Taneja Developer And Infrastructure ... on 7 December, 2021

Bench: Uday Umesh Lalit, S. Ravindra Bhat, Bela M. Trivedi

     ITEM NO.19                           COURT NO.2                  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

     Petition(s) for Special Leave to Appeal (C)               No(s).    244/2021

     (Arising out of impugned final judgment and order dated 31-08-2020
     in FA No. 1184/2014 passed by the National Consumers Disputes
     Redressal Commission, New Delhi)

     JIT PAL SINGH                                                     Petitioner(s)

                                                 VERSUS

     TANEJA DEVELOPER AND INFRASTRUCTURE LTD. (NOW TDI INFRATECH
     LTD.)Respondent(s)

     (FOR ADMISSION and I.R. and IA No.1849/2021-PERMISSION TO FILE
     ADDITIONAL DOCUMENTS/FACTS/ANNEXURES
     IA No. 50200/2021 - EARLY HEARING APPLICATION
     IA No. 1849/2021 - PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES)

     Date : 07-12-2021 This matter was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE UDAY UMESH LALIT
                         HON'BLE MR. JUSTICE S. RAVINDRA BHAT
                         HON'BLE MS. JUSTICE BELA M. TRIVEDI


     For Petitioner(s)             Mr.   Naman Joshi, Adv./arguing Counsel
                                   Mr.   Guneet Sidhu, Adv.
                                   Mr.   Jasmeet Singh, AOR
                                   Mr.   Pushpendra Singh Bhodriya, Adv.
                                   Ms.   Rusheet Saluja, Adv.
                                   Mr.   Divjot Singh Bhatia, Adv.
                                   Ms.   Seema Joshi, Adv.

     For Respondent(s)             Ms.   Kanika Agnihotri, Adv.
                                   Mr.   Karanjot Mainee, Adv.
                                   Ms.   Sneha Kohli, Adv.
                                   Ms.   Niharika Ahluwalia, AOR

                          UPON hearing the counsel the Court made the following
                                             O R D E R

Signature Not Verified Not taken up.

Reason: List the matter on 13.12.2021.

(INDU MARWAH) (VIRENDER SINGH) COURT MASTER (SH) BRANCH OFFICER