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Indore Development Authority vs Dr. Hemant Mandovra on 24 July, 2023

Bench: Hima Kohli, Rajesh Bindal

     ITEM NO.33                           COURT NO.14                  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).     14908/2023

     (Arising out of impugned final judgment and order dated 29-03-2023
     in RP No. 2808/2018 passed by the National Consumers Disputes
     Redressal Commission, New Delhi)

     INDORE DEVELOPMENT AUTHORITY                                      Petitioner(s)

                              VERSUS

     DR. HEMANT MANDOVRA                                               Respondent(s)

     (IA No.132966/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT and IA No.132963/2023-EXEMPTION FROM FILING O.T. )

     Date : 24-07-2023 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MS. JUSTICE HIMA KOHLI
                         HON'BLE MR. JUSTICE RAJESH BINDAL


     For Petitioner(s)             Mr. Bharat Singh, AAG
                                   Mr. Kshitiz Singh, Adv.
                                   Mr. Amit Pawan, AOR
                                  Mr. Anand Nandan, Adv.
                                  Mr. Hassan Zubair Waris, Adv.
                                  Mr. Aakarsh, Adv.
                                  Ms. Shivangi, Adv.
                                  Mr. Suchit Singh Rawat, Adv.


     For Respondent(s)


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

1. Issue notice.

2. There shall be stay of operation of the impugned order, until further orders.

(Geeta Ahuja) (Nand Kishor) Assistant Registrar-cum-PS Court Master (NSH)