Supreme Court - Daily Orders
M/S. Landmark Apartment Pvt. Ltd ... vs Krishna Parkash on 16 April, 2018
Bench: N.V. Ramana, S. Abdul Nazeer
ITEM NO.12+42+43 COURT NO.9 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). 9147/2018
(Arising out of impugned final judgment and order dated 23-01-2018
in FA No. 1261/2016 passed by the National Consumer Disputes
Reddressal Commission, New Delhi)
M/S. LANDMARK APARTMENT PVT. LTD THROUGH Petitioner(s)
ITS DIRECTOR SH. SANDEEP CHHILLAR S/O SH. KARTAR
SINGH & ANR.
VERSUS
KRISHNA PARKASH Respondent(s)
(FOR ADMISSION and I.R. and IA No.50669/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
SLP (C) No.9625/2018
SLP (C) No.9497/2018
Date : 16-04-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s)
Mr. Narendar Hooda, Sr. Adv.
Mr. Aviral Dhirendra, Adv.
Dr. Surender Singh Hooda, AOR
For Respondent(s)
Mr. Aditya Singh, Adv.
Mr. Rajiv Dalal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petitions are dismissed.
Pending applications filed in the matters are also disposed of.
Signature Not Verified Digitally signed by VISHAL ANAND Date: 2018.04.16(VISHAL ANAND) 16:21:35 IST Reason: (RENUKA SADANA) COURT MASTER (SH) ASST.REGISTRAR