Supreme Court - Daily Orders
M/S Daddys Builders Pvt. Ltd. vs Manisha Bhargava on 3 February, 2021
Bench: D.Y. Chandrachud, M.R. Shah
ITEM NO.6 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.1240/2021
(Arising out of impugned final judgment and order dated 04-09-2020
in FA No.1999/2018 passed by the National Consumers Disputes
Redressal Commission, New Delhi)
M/S DADDYS BUILDERS PVT. LTD. & ANR. Petitioner(s)
VERSUS
MANISHA BHARGAVA & ANR. Respondent(s)
(FOR I.R.)
Date : 03-02-2021 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. Shivam Bajaj, Adv.
Mr. Ashish Choudhary, Adv.
Mr. Rohit Amit Sthalekar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 List the Special Leave Petition on 4 February 2021.
(CHETAN KUMAR) (SAROJ KUMARI GAUR)
A.R.-cum-P.S. Court Master
Signature Not Verified
Digitally signed by
Chetan Kumar
Date: 2021.02.03
16:43:55 IST
Reason: