Supreme Court - Daily Orders
Ravi Datt Aggarwal vs Dlf Homes Panchkula Pvt. Ltd. on 12 November, 2018
Bench: Uday Umesh Lalit, M.R. Shah
1
ITEM NO.59 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; and, IA No.140801/2018-PERMISSION TO
FILE ADDITIONAL DOCUMENTS/FACTS)
Date : 12-11-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. Amarjeet Singh, AOR
For Respondent(s) Mr. K. V. Vishwanathan, Sr. Adv.
Ms. Ruby Singh Ahuja, Adv.
Ms. Deepti Sarin, Adv.
Mr. Nakul Gandhi, Adv.
Ms. Kanika Agnihotri, Adv.
Ms. Seema Sundd, Adv.
Mr. Pravin Bahadur, Adv.
Mr. Saurabh Kumar, Adv.
Mr. Prabhat Ranjan, Adv.
Mr. Aditya Singh, Adv.
M/s. Karanjawala & Co., AOR
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified We have heard Mr. Amarjeet Singh, learned counsel for the Digitally signed by MUKESH KUMAR Date: 2018.11.13 petitioners and Mr. K.V. Vishwanathan, learned senior counsel for 18:36:31 IST Reason:
respondent no.1.2
According to the office report, respondents no.2 to 48 have not been served since spare copies of the special leave petition for issuance of the notice were not filed in the Registry. Learned counsel appearing for the petitioners submits that respondents nos.2 to 48 being proforma respondents, he has instructions to delete said respondents from the array of the parties. Request of the learned counsel for the petitioners is accepted and respondents nos.2 to 48 are deleted from the array of the parties. Consequently, they need not be served in the matter. On 22.10.2018, we had recorded that appropriate Special Leave Petitions challenging the decision of the NCDRC dated 07.09.2018 in identical matters, if filed, be listed along with this matter. Mr. Vishwanathan submits that one petition was lodged on 24.10.2018, while 47 more petitions are in the process of getting filed. At his request, we adjourn this matter so as to enable the respondent to place on record all such SLPs along with this matter. List the matter on 03.12.2018.
(MUKESH KUMAR) (H.S. PARASHER)
COURT MASTER ASSISTANT REGISTRAR