Supreme Court - Daily Orders
M/S Ackruti Jay Developers vs Sashi Govind Gadakh on 1 May, 2017
Bench: N.V. Ramana, Prafulla C. Pant
ITEM NO.33 COURT NO.11 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). 13600/2017
(Arising out of impugned final judgment and order dated 06/01/2017
in RP No. 2942/2015 passed by the National Consumers Disputes
Reddressal Commission, New Delhi)
M/S ACKRUTI JAY DEVELOPERS & ORS Petitioner(s)
VERSUS
SASHI GOVIND GADAKH Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief)
Date : 01/05/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Vikas Mehta,Adv.
Mr. Siddhartha Jain, Adv.
Ms. Anushree Menon, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We do not see any ground to interfere with the impugned order. The special leave petition is, accordingly, dismissed.
Pending applications, if any, shall stand disposed of.
Signature Not Verified(Shashi Sareen) Digitally signed by (S.S.R.Krishna) AR-cum-PS SHASHI SAREEN Date: 2017.05.01 17:05:33 IST Assistant Registrar Reason: