Supreme Court - Daily Orders
Dlf Home Developers Ltd vs Hari Singh on 8 May, 2014
ÌITEM NO.27 COURT NO.12 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 (Civil) No(s).12135/2014
(From the judgement and order dated 24/03/2014 in RP No.3847/2012
of The NATIONAL CONSUMERS DISPUTES REDRESSAL COMMISSION, NEW DELHI)
DLF HOME DEVELOPERS LTD Petitioner(s)
VERSUS
HARI SINGH & ANR Respondent(s)
(With prayer for interim relief)
Date: 08/05/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE V. GOPALA GOWDA
For Petitioner(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Pritpal Nijjar, Adv.
Ms. Deepti Sarin, Adv.
for M/S. Karanjawala & Co.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
We have heard learned counsel for the petitioner. No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed. (Parveen Kr.Chawla) (Phoolan Wati Arora) Court Master Assistant Registrar