Supreme Court - Daily Orders
Jit Pal Singh vs Taneja Developer And Infrastructure ... on 17 December, 2021
Bench: Uday Umesh Lalit, S. Ravindra Bhat
ITEM NO.45 COURT NO.2 SECTION XVII-A
(HEARING THROUGH VIDEO CONFERENCING)
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No.244/2021
(Arising out of impugned final judgment and order dated 31-08-2020
in FA No.1184/2014 passed by the National Consumers Disputes
Redressal Commission, New Delhi)
JIT PAL SINGH Petitioner(s)
VERSUS
TANEJA DEVELOPER AND INFRASTRUCTURE LTD.
(NOW TDI INFRATECH LTD.) Respondent(s)
(FOR ADMISSION and I.R.; IA No.50200/2021 – FOR EARLY HEARING; and,
IA No.1849/2021 – FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/
FACTS/ANNEXURES)
Date : 17-12-2021 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s) Mr. Naman Joshi, Adv.
Ms. Seema Joshi, Adv.
Mr. Guneet Sidhu, Adv.
Mr. Yuvraj Francis, Adv.
Mr. Mahinder Singh Hura, Adv.
Mr. Jasmeet Singh, AOR
For Respondent(s) Ms. Kanika Agnihotri, Adv.
Mr. Karanjot Mainee, Adv.
Ms. Niharika Ahluwalia, AOR
Ms. Sneha Kohli, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Not taken up.
List on 24.01.2022.
Signature Not Verified Digitally signed by Dr. Mukesh Nasa Date: 2021.12.23 10:02:32 IST Reason:(MUKESH NASA) (VIRENDER SINGH) COURT MASTER BRANCH OFFICER