Supreme Court - Daily Orders
M/S Ansal Housing & Construction Ltd vs Jotinder Singh on 24 April, 2017
Bench: J. Chelameswar, S. Abdul Nazeer
ITEM NO.60 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). 11720/2017
(Arising out of impugned final judgment and order dated 10/11/2016
in FA No. 870/2015 passed by the National Consumers Disputes
Reddressal Commission, New Delhi)
M/S ANSAL HOUSING & CONSTRUCTION LTD & ORS Petitioner(s)
VERSUS
JOTINDER SINGH Respondent(s)
(with appln. (s) for permission to file additional documents and
permission to place addl. documents on record)
Date : 24/04/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. R. Basant,Sr.Adv.
Ms. Dharitry Phookan,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed. Pending application(s), if any, stand disposed of.
[O.P. SHARMA] [RAJINDER KAUR]
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by OM
PARKASH SHARMA
Date: 2017.04.27
17:52:21 IST
Reason: