Supreme Court - Daily Orders
Dlf Universal Ltd. vs Nirmala Devi Gupta on 15 February, 2016
Bench: Madan B. Lokur, N.V. Ramana
ITEM NO.29 COURT NO.8 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)......CC 2543-2544/2016
(Arising out of impugned final judgment and order dated 26/08/2015
in RP Nos. 3861/2014 and FA No. 574/2014 passed by the National
Consumer Disputes Redressal Commission, New Delhi)
DLF UNIVERSAL LTD. Petitioner(s)
VERSUS
NIRMALA DEVI GUPTA Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 15/02/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Gourab Banerji, Sr. Adv.
Mr. R.N. Karanjawala, Adv.
Ms. Ruby Singh Ahuja, Adv.
Ms. Deepti Sarin, Adv.
Ms. Aakanksha Munjhal, Adv.
Mrs. Manik Karanjawala, Adv.
for M/s. Karanjawala & Co.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag with Civil Appeal No.4107 of 2015.
The amount in execution is said to have been deposited. It may be kept in a Fixed Deposit for the Signature Not Verified Digitally signed by Sanjay Kumar Date: 2016.02.16 time being.
14:32:53 IST Reason:(SANJAY KUMAR-I) (JASWINDER KAUR) AR-CUM-PS COURT MASTER