Supreme Court - Daily Orders
U.P. Avas Evam Vikas Parishad vs Satyendra Singh Gangwar on 17 August, 2018
Bench: Madan B. Lokur, S. Abdul Nazeer, Deepak Gupta
ITEM NO.26 COURT NO.3 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). 21282/2018
(Arising out of impugned final judgment and order dated 25-05-2018
in RA No. 60/2017 passed by the National Consumer Disputes
Redressal Commission, New Delhi)
U.P. AVAS EVAM VIKAS PARISHAD Petitioner(s)
VERSUS
SATYENDRA SINGH GANGWAR Respondent(s)
(FOR I.R. and IA No.110226/2018-EXEMPTION FROM FILING O.T. )
Date : 17-08-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. Vishwajit Singh, AOR
Mr. Pankaj Singh, Adv.
Mrs. Veera Kaul Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed. Pending application is disposed of.
(MEENAKSHI KOHLI) (KAILASH CHANDER)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
SANJAY KUMAR
Date: 2018.08.18
10:29:46 IST
Reason: