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Pradeep Singh Pahal vs M/S Tdi Infrastructure Pvt Ltd Formerly ... on 24 April, 2017

Bench: Dipak Misra, A.M. Khanwilkar

     ITEM NO.43                 COURT NO.2               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).5124-5125/2016
     (Arising out of impugned final judgment and order dated 21/09/2015
     in FA No.1138/2014 21/09/2015 in FA No.1423/2014 passed by the
     National Consumers Disputes Reddressal Commission, New Delhi)

     PRADEEP SINGH PAHAL                                                                Petitioner(s)

                                                                 VERSUS

     M/S TDI INFRASTRUCTURE PVT LTD                                                     Respondent(s)
     (with office report)

     Date : 24/04/2017 These petitions were called on for hearing today.

     CORAM :
                               HON'BLE MR. JUSTICE DIPAK MISRA
                               HON'BLE MR. JUSTICE A.M. KHANWILKAR

     For Petitioner(s)
                                              Ms.Vibha Datta Makhija, Sr.Adv.
                                              Mr.Syed Hasan Isfahani, Adv.
                                              Mr.Parveez Zaidi, Adv.
                                              Ms.Anisha Mathur, Adv.
                                              Ms.Disha Vaish, Adv.
                                              Ms.K.V.Bharathi Upadhyaya, Adv.

     For Respondent(s)
                                              Mr.Ankur Prakash, Adv.
                                              Ms.Kanika Garg, Adv.
                                              Mr.Kamal Rathee, Adv.

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

It is submitted by learned counsel for the parties that matter be sent for mediation to the Supreme Court Mediation Centre with the stipulation that both the parties or their authorized representatives shall appear before the learned mediator at 11.00 a.m. on 9th May, 2017. The learned mediator shall commence mediation as expeditiously as possible and send report by the second week of July, 2017.

Let the matter be listed on 24th July, 2017.

                               (Ashok Raj Singh)                                    (H.S.Parasher)
                                  Court Master                                       Court Master