Supreme Court - Daily Orders
Vikram Singh Negi vs Parsvnath Buildwell (P) Ltd. on 17 May, 2022
Bench: D.Y. Chandrachud, Pamidighantam Sri Narasimha
ITEM NO.7 COURT NO.4 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(s).8562/2022
(Arising out of impugned final judgment and order dated 07-04-2022
in CCN No. 889/2016 passed by the National Consumer Disputes
Redressal Commission, New Delhi)
VIKRAM SINGH NEGI & ORS. Petitioner(s)
VERSUS
PARSVNATH BUILDWELL (P) LTD. & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.69563/2022-APPROPRIATE
ORDERS/DIRECTIONS)
Date : 17-05-2022 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
For Petitioner(s) Mr. M.L. Lahoty, Adv.
Mr. Paban K. Sharma, Adv.
Mr. Anchit Sripal, Adv.
Mr. Pranab Kumar Nayak, Adv.
Mr. Himanshu Shekhar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 We are not inclined to entertain the Special Leave Petition under Article 136 of the Constitution.
2 The Special Leave Petition is accordingly dismissed. 3 Signature Not Verified
Pending application, if any, stands disposed of.
Digitally signed by Sanjay Kumar Date: 2022.05.17 20:11:42 IST Reason: (SANJAY KUMAR-I) (MALEKAR NAGARAJ) AR-CUM-PS COURT MASTER