Supreme Court - Daily Orders
Pradeep Singh Pahal vs M/S Tdi Infrastructure Pvt Ltd Formerly ... on 15 January, 2018
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
SLP(C) 5124-5125/2016
1
ITEM NO.6 COURT NO.1 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 for Special Leave to Appeal (C) Nos. 5124-5125/2016
(Arising out of impugned final judgment and order dated 21-09-2015
in FA Nos. 1423/2014 and 1138/2014 passed by the National Consumers
Disputes Reddressal Commission, New Delhi)
PRADEEP SINGH PAHAL Petitioner
VERSUS
M/S TDI INFRASTRUCTURE PVT LTD
FORMERLY KNOWN AS INTIME PROMOTERS PVT. LTD.
THROUGH ITS DIRECTOR Respondent
Date : 15-01-2018 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner
Ms. Vibha Datta Makhija, Sr. Adv.
Ms. K.V. Bharathi Upadhyaya, AOR
For Respondent
Mr. Shyam Divan, Sr. Adv.
Ms. Kanika Agnihotri, Adv.
Mr. Kamal Rathee, Adv.
Mr. Ankur Prakash, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. Vibha Datta Makhija, learned senior counsel assisted by Ms. K.V. Bharathi Upadhyaya, learned counsel for the petitioner and Mr. Shyam Divan, Signature Not Verified Digitally signed by CHETAN KUMAR learned senior counsel assisted by Ms. Kanika Date: 2018.01.17 16:58:59 IST Reason: Agnihotri, learned counsel for the respondent.
In the course of hearing, after some deliberations, a settlement has been arrived at between SLP(C) 5124-5125/2016 2 the parties. The terms of settlement are as follows:-
(i) The respondent shall allot a shop situated in Unit No. KES 20, Second Floor, admeasuring 600 sq. ft. to the petitioner.
(ii) The area in question shall be allotted at the rate that was entered into between the parties in the original agreement.
(iii) No escalation charges would be levied.
(iv) As the original allotment pertains to 800 sq. ft. (super built-up area), the balance amount, if any, shall be computed and refunded to the petitioner.
(v) If any money has been paid in the meantime, the same shall be adjusted.
(vi) The other charges, which have been stipulated in the original agreement shall be borne by the respective parties.
Recording such settlement, the special leave petition stands disposed of. Pending interlocutory applications, if any, also stand disposed of. There shall be no order as to costs.
(Deepak Guglani) (H.S. Parasher) Court Master Assistant Registrar