Supreme Court - Daily Orders
Rasheed Ahmad Usmani vs Dlf Southern Homes Pvt. Ltd. on 8 May, 2019
Bench: Rohinton Fali Nariman, Vineet Saran
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
M.A. NO. 582 OF 2019
IN
CIVIL APPEAL NO. 9572 OF 2018
RASHEED AHMAD USMANI Appellant(s)
VERSUS
DLF SOUTHERN HOMES PVT. LTD. & ORS. Respondent(s)
O R D E R
Heard the learned Counsel appearing for the parties. By our order dated 28.09.2018, we had stated that the complaint filed is to be treated as being on behalf of all the 339 persons and to proceed on merits. We have also stated that the Commission will decide the matter within a period of six months from that date.
Six months have long gone and instead of deciding the matter, the National Consumer Disputes Redressal Commission has, by an order dated 06.02.2019, posted the matter for directions on 19.08.2019.
We are extremely saddened to see that peremptory orders passed by this Court are not followed. We now direct the Commission to decide the matter positively within a period of eight weeks from today.
The Miscellaneous Application stands disposed of accordingly.
.......................... J.
Signature Not Verified(ROHINTON FALI NARIMAN) Digitally signed by R NATARAJAN Date: 2019.05.10 16:22:11 IST Reason: .......................... J.
(VINEET SARAN) New Delhi;
May 08, 2019.
ITEM NO.46 COURT NO.5 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
MA No. 582/2019 in C.A. No(s). 9572/2018 (Arising out of impugned final judgment and order dated 28-09-2018 in C.A. No. No. 9572/2018 passed by the Supreme Court Of India) RASHEED AHMAD USMANI Petitioner(s) VERSUS DLF SOUTHERN HOMES PVT. LTD. & ORS. Respondent(s) IA No. 33837/2019 – CLARIFICATION/DIRECTION Date : 08-05-2019 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE VINEET SARAN For Petitioner(s) Mr. Bishwajit Bhattacharyya, Sr. Adv.
Mr. Chandrachud Bhattacharyya, Adv. Mr. Sahil Tagotra, AOR For Respondent(s) Mr. C.U. Singh, Sr. Adv.
Ms. Ruby Singh Ahuja, Adv. Ms. Seema Sundd, Adv.
Mr. Praveen Bahadur, Adv. Ms. Deepti Sarin, Adv.
Ms. Aswathi Balraj, Adv.
Mr. Nakul Gandhi, Adv.
Mr. Vishal Gehrana, Adv.
Mr. Saurabh Kumar, Adv.
Mr. Prabhat Ranjan, Adv.
Ms. Shreyansi Goel, Adv.
Mr. Alabhat Damija, Adv.
UPON hearing the counsel the Court made the following O R D E R Miscellaneous Application stands disposed of in terms of the signed order.
(R. NATARAJAN) (SUNIL KUMAR RAJVANSHI) COURT MASTER (SH) BRANCH OFFICER (Signed order is placed on the file)