Supreme Court - Daily Orders
Deepti @ Megha Gupta vs M/S M2K Developers (P) Ltd. & Anr.(R-1) on 25 July, 2016
Bench: Dipak Misra, Uday Umesh Lalit
ITEM NO.8 COURT NO.4 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). 7471/2016
(Arising out of impugned final judgment and order dated 28/05/2015
in FA No.730/2013 passed by the National Consumers Disputes
Reddressal Commission, New Delhi)
DEEPTI @ MEGHA GUPTA Petitioner(s)
VERSUS
M/S M2K DEVELOPERS (P) LTD. & ANR. Respondent(s)
(with appln. (s) for exemption from filing O.T. and permission to
file additional documents and interim relief and office report)
Date : 25/07/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Rameshwar Prasad Goyal, AOR
For Respondent(s) Mr. Parveen Kumar Aggarwal, Adv.
Mr. U.P. Singh, Adv.
Mr. Sanjay Jain, Adv.
Mr. Surender P., Adv.
UPON hearing the counsel the Court made the following
O R D E R
In terms of the letter circulated by learned counsel for the petitioners, let the matter be listed after six weeks.
(Gulshan Kumar Arora) (H.S. Parasher)
Court Master Court Master
Signature Not Verified
Digitally signed by
GULSHAN KUMAR
ARORA
Date: 2016.07.25
15:30:36 IST
Reason: