Supreme Court - Daily Orders
V Kamala And Ors. vs K Rajiv And Ors. on 13 August, 2019
Bench: Mohan M. Shantanagoudar, Sanjiv Khanna
1
ITEM NO.42 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). 29401/2014
(Arising out of impugned final judgment and order dated 03-07-2014
in FA No. 70/2012 passed by the National Consumers Disputes
Redressal Commission, New Delhi)
V KAMALA & ORS. Petitioner(s)
VERSUS
K RAJIV AND ORS. Respondent(s)
IA No. 138739/2018 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 13-08-2019 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Mr. G. Ramakrishna Prasad, Adv.
Mr. Suyodhan Byrapaneni, Adv.
Ms. Filza Moonis, Adv.
Mohd. Wasay Khan, Adv.
Ms. Tatini Basu, AOR
For Respondent(s) Mr. Deepak M. Nargolkar, Sr. Adv.
Mr. Shakil Ahmed Syed, AOR
Mr. Parvez Dabas, Adv.
Mr. Jamil H., Adv.
Mr. C. S. N. Mohan Rao, AOR
Mr. R.V. Yogesh, Adv.
Mr. Vijay Kumar, AOR
UPON hearing the counsel the Court made the following
Signature Not Verified
O R D E R
Digitally signed by NEELAM GULATI Date: 2019.08.14 16:56:23 IST Reason: Five weeks' more time from today is granted to the petitioners to execute the sale deed in favour of respondent 2 no.1/purchaser of the flat as per agreement dated 13.03.2004. No further extension will be granted. We also make it clear that in case sale deed is not executed by the petitioners within the above granted time, the necessary action shall be taken against the petitioners.
List after five weeks.
(ASHWANI KUMAR) (R.S. NARAYANAN) COURT MASTER (SH) COURT MASTER (NSH)