Supreme Court - Daily Orders
Vastushakthi Engineers And Builders ... vs Sambhaji Baburao Bhosale on 4 December, 2015
Bench: Jagdish Singh Khehar, Rohinton Fali Nariman
ITEM NO.30 COURT NO.3 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).33046/2015
(Arising out of impugned final judgment and order dated 08/07/2015
in RP No.3251/2009 passed by the National Consumers Disputes
Reddressal Commission, New Delhi)
VASTUSHAKTHI ENGINEERS AND BUILDERS PVT. LTD. Petitioner(s)
VERSUS
SAMBHAJI BABURAO BHOSALE AND ANR. Respondent(s)
(With appln.(s) for exemption from filing O.T. and interim relief)
Date : 04/12/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Ankolekar Gurudatta, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed. As a sequel to the above, the application for exemption from filing O.T. stands disposed of. (SATISH KUMAR YADAV) (RENUKA SADANA) AR-CUM-PS Signature Not Verified COURT MASTER Digitally signed by Satish Kumar Yadav Date: 2015.12.04 16:30:38 IST Reason: