Supreme Court - Daily Orders
M/S Daddys Builders Pvt. Ltd. vs Manisha Bhargava on 11 February, 2021
ITEM NO.1501 Court 6 (Video Conferencing) SECTION XVII-A
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).1240/2021
(Arising out of impugned final judgment and order dated 04-09-2020
in FA No. 1999/2018 passed by the National Consumer Disputes
Redressal Commission, New Delhi)
M/S DADDYS BUILDERS PVT. LTD. & ANR. Petitioner(s)
VERSUS
MANISHA BHARGAVA & ANR. Respondent(s)
Date : 11-02-2021 This petition was called on for pronouncement of judgment today.
For Petitioner(s) Mr. Ashish Choudhary, Adv.
Mr. Shivam Bajaj, Adv.
Mr. Dhruv Surana, Adv.
Mr. Rohit Amit Sthalekar, AOR For Respondent(s) 1 Hon’ble Mr Justice M R Shah pronounced the order of the Bench comprising Hon’ble Dr Justice D Y Chandrachud and His Lordship.
2 In terms of the signed reportable order, the Special Leave Petition is dismissed.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR)
AR-CUM-PS COURT MASTER
(Signed reportable order is placed on the file) Signature Not Verified Digitally signed by Sanjay Kumar Date: 2021.02.11 17:27:25 IST Reason: