Supreme Court - Daily Orders
Ankur Mutreja vs Aviation Employees Co Op House Building ... on 17 December, 2019
Bench: Ashok Bhushan, M.R. Shah
ITEM NO.19 COURT NO.9 SECTION XIV
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).28412/2019
(Arising out of impugned final judgment and order dated 22-11-2019
in CM(M) No.372/2019 passed by the High Court Of Delhi At New
Delhi)
ANKUR MUTREJA Petitioner(s)
VERSUS
AVIATION EMPLOYEES CO-OP HOUSE BUILDING
SOCIETY LTD. (AECHBS) Respondent(s)
(FOR ADMISSION and I.R. and IA No.184451/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.184449/2019-PERMISSION TO
FILE LENGTHY LIST OF DATES and IA No.184452/2019-PERMISSION TO
APPEAR AND ARGUE IN PERSON and IA No.184448/2019-PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 17-12-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s)
Petitioner-in-person
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application for permission to appear and argue in person is allowed.
The special leave petition is dismissed. Pending application(s), if any, stands disposed of. (ARJUN BISHT) Signature Not Verified (RENU KAPOOR) COURT MASTER (SH) Digitally signed by ARJUN BISHT Date: 2019.12.17 BRANCH OFFICER 16:05:11 IST Reason: