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Supreme Court - Daily Orders

Ravi Datt Aggarwal vs Dlf Homes Panchkula Pvt. Ltd. on 13 December, 2018

Bench: Uday Umesh Lalit, Hemant Gupta

                                                                                     1

     ITEM NO.9                          COURT NO.11                 SECTION XIV

                               S U P R E M E C O U R T O F      I N D I A
                                       RECORD OF PROCEEDINGS

     Petition for Special Leave to Appeal (C) No.26519/2018

     (Arising out of impugned final judgment and order dated 20-08-2018
     in CMM No.951/2018 passed by the High Court Of Delhi At New Delhi)

     RAVI DATT AGGARWAL & ORS.                                       Petitioner(s)

                                                VERSUS

     DLF HOMES PANCHKULA PVT. LTD. & ORS.                            Respondent(s)

     (FOR ADMISSION and I.R.; IA No.140800/2018-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT; IA No.140801/2018-PERMISSION TO FILE
     ADDITIONAL DOCUMENTS/FACTS; and, IA No.157018/2018 – FOR PERMISSION
     TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)

     WITH
     Diary No.40125/2018 (XVII)
     (IA No.174141/2018 - FOR CONDONATION OF DELAY IN REFILING)

     Date : 13-12-2018 These matters were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE UDAY UMESH LALIT
                         HON'BLE MR. JUSTICE HEMANT GUPTA


     Counsel for the Parties:

                                   Mr. Amarjeet Singh, AOR
                                   Mr. Pnaki Misra, Sr. Adv.
                                   Ms. Ruby Singh Ahuja, Adv.
                                   Ms. Deepti Sarin, Adv.
                                   Ms. Kanika Agnihotri, Adv.
                                   Ms. Seema Sundd, Adv.
                                   Mr. pravin Bahadur, Adv.
                                   Mr. Saurabh Kumar, Adv.
                                   Mr. Prabhat Ranjan, Adv.
                                   Mr. S. Singhania, Adv.
                                   Mr. Aditya Singh, Adv.
Signature Not Verified
                                   Ms. Swikriti Singhania, Adv.
Digitally signed by
NARENDRA PRASAD
                                   M/s. Karanjawala & Co., AOR
Date: 2018.12.14
16:38:40 IST
Reason:
                                                                            2


          UPON hearing the counsel the Court made the following
                             O R D E R

We have heard the matter in part.

Learned counsel appearing for DLF Homes Panchkula Pvt. Ltd. has invited our attention to the order dated 19.11.2018 passed by this Court in Civil Appeal No.11097 of 2018, titled as “DLF Homes Panchkula Pvt. Ltd. & Anr. Etc. v. Himanshu Arora & Anr. Etc.” and connected matters.

Learned counsel prays for time to prepare a Chart indicating the prayers made in all the 48 matters pending in this Court, the effect of the orders passed by the State Consumer Disputes Redressal Commission (SCDRC) and the National Consumer Disputes Redressal Commission (NCDRC) and the impact of the decision of this Court in Himanshu Arora (Supra) List the matters on 04.01.2019. To be taken up at the end of the Board.

    (MUKESH KUMAR)                                          (SUMAN JAIN)
     COURT MASTER                                          BRANCH OFFICER