Supreme Court - Daily Orders
Emaar Mgf Land Ltd vs Dilshad Gill on 21 August, 2015
D ITEM NO.38 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). 22903/2015
(Arising out of impugned final judgment and order dated 27/05/2015
in FA No. 345/2014 passed by the National Consumers Disputes
Reddressal Commission, New Delhi)
EMAAR MGF LAND LTD AND ANR Petitioner(s)
VERSUS
DILSHAD GILL Respondent(s)
(With interim relief)
Date : 21/08/2015 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Shyam Divan, Sr. Adv.
Mr. Sanchar Anand, Adv.
Mr. Apoorv Singhal, Adv.
for Mr. Devendra Singh,AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners states, that the petitioners shall pay the respondent a sum of Rs.39,41,066/- (Rs. Thirty nine lacs forty one thousand and sixty six only) towards refund, and a sum of Rs.20,000/- (Rs. Twenty thousand only) towards cost of litigation, within one week from today.
List after two weeks.
(Renuka Sadana) Signature Not Verified (Parveen Kr. Chawla) Court Master Digitally signed by Parveen Kumar Chawla Date: 2015.08.21 AR-cum-PS 17:46:48 IST Reason: