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Jit Pal Singh vs Taneja Developer And Infrastructure ... on 19 February, 2021

Bench: Uday Umesh Lalit, K.M. Joseph

      ITEM NO.31                                 COURT NO.4            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.; and, IA No.1849/2021 – FOR PERMISSION TO
      FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)

      Date : 19-02-2021 This petition was called on for hearing today.

      CORAM :
                              HON'BLE MR. JUSTICE UDAY UMESH LALIT
                              HON'BLE MR. JUSTICE K.M. JOSEPH

      For Petitioner(s)                    Mr.   Naman Joshi, Adv.
                                           Mr.   Gokul Plaha, Adv.
                                           Mr.   Saif Ali, Adv.
                                           Ms.   Seema Joshi, Adv.
                                           Mr.   Pushpendra S. Bhadoriya, Adv.
                                           Ms.   Rusheet Saluja, Adv.
                                           Mr.   Jasmeet Singh, AOR

      For Respondent(s)                    Ms. Kanika Agnihotri, Adv.
                                           Ms. Niharika Ahluwalia, AOR

                               UPON hearing the counsel the Court made the following
                                                  O R D E R

List on 09.03.2021.

In the meantime, the respondent is at liberty to file an affidavit in reply.

Reason: (MUKESH NASA) (VIRENDER SINGH) COURT MASTER BRANCH OFFICER