Supreme Court - Daily Orders
Eclectic Developers Pvt. Ltd. vs Smita Datta Makhija on 10 February, 2020
Bench: Navin Sinha, Krishna Murari
ITEM NO.3 COURT NO.15 SECTION XVII-A
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). 3357/2020
(Arising out of impugned final judgment and order dated 16-01-2019
in FA No. 2095/2018 passed by the National Consumers Disputes
Redressal Commission, New Delhi)
ECLECTIC DEVELOPERS PVT. LTD. & ANR. Petitioner(s)
VERSUS
SMITA DATTA MAKHIJA & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.9839/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT
IA No. 9839/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 10-02-2020 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. Rakesh Sinha, Adv.
Mr. Samrat Sengupta, Adv.
Mr. Debayan Ghosh, Adv.
Mr. Udayaditya Banerjee, AOR
For Respondent(s) Mr. Siddhartha Dave, Sr.Adv.
Mr. Gaurav Khanna, AOR
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned order. The special leave petition is dismissed.
Pending application(s), if any, shall stand disposed of.
Signature Not Verified Digitally signed by RAJNI MUKHI Date: 2020.02.10 15:54:33 IST Reason: (RAJNI MUKHI) (DIPTI KHURANA)
SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)