Supreme Court - Daily Orders
Deepti @ Megha Gupta vs M/S M2K Developers (P) Ltd. & Anr.(R-1) on 8 March, 2016
Author: R. Banumathi
Bench: R. Banumathi
ITEM NO.6 COURT NO.8 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 1/2016 in
Petition(s) for Special Leave to Appeal (C)......CC No(s).
3839/2016
(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)
I.A. 1/2016(with c/delay in refiling SLP and office report)
Date : 08/03/2016 This application was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
[IN CHAMBER]
For Petitioner(s) Mr. Rameshwar Prasad Goyal,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay in refiling the SLP is condoned.
(USHA BHARDWAJ) (INDU POKHRIYAL)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by USHA
RANI BHARDWAJ
Date: 2016.03.08
15:55:11 IST
Reason: