Supreme Court - Daily Orders
Randhir Singh vs Omaxe Chandigarh Extension Developers ... on 24 April, 2015
Bench: Madan B. Lokur, Adarsh Kumar Goel
ITEM NO.48 COURT NO.9 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). 11799/2015
(Arising out of impugned final judgment and order dated 27/11/2014
in FA No. 6/2014 passed by the National Consumer Disputes Redressal
Commission, New Delhi)
RANDHIR SINGH AND ANR. Petitioner(s)
VERSUS
OMAXE CHANDIGARH EXTENSION DEVELOPERS (P) LTD. Respondent(s)
Date : 24/04/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Dinesh Verma, Adv.
Mr. S. Bhowmick, Adv.
Mr. Rajat Sharma, Adv.
Mr. S. L. Aneja,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed.
(MEENAKSHI KOHLI) (RENU DIWAN)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Meenakshi Kohli
Date: 2015.04.25
08:24:13 IST
Reason: