Supreme Court - Daily Orders
Pradeep Singh Pahal vs M/S Tdi Infrastructure Pvt Ltd Formerly ... on 21 November, 2017
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
ITEM NO.7 COURT NO.1 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.5124-5125/2016
(Arising out of impugned final judgment and order dated 21-09-2015
in FA No. 1423/2014 21-09-2015 in FA No. 1138/2014 passed by the
National Consumers Disputes Reddressal Commission, New Delhi)
PRADEEP SINGH PAHAL Petitioner(s)
VERSUS
M/S TDI INFRASTRUCTURE PVT LTD FORMERLY Respondent(s)
KNOWN AS INTIME PROMOTERS PVT. LTD. THROUGH
ITS DIRECTOR
(Office report for directions)
Date : 21-11-2017 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Ms. Vibha Datta Makhija, Sr. Adv.
Mr. Syed Hasan Isfahani, Adv.
Mr. Parvaz Zaidi, Adv.
Ms. K. V. Bharathi Upadhyaya, AOR
For Respondent(s) Ms. Kanika Agnihotri, Adv.
Mr. Ankur Prakash, AOR
UPON hearing the counsel the Court made the following
O R D E R
Ms. Kanika Agnihotri, learned counsel appearing for the respondent submits that she will deposit Rs.10,00,000/- (Rupees ten lakhs only) before the Registry of this Court. The amount so deposited be disbursed in favour of the petitioner on proper identification.
Let the matter be listed in the third week of Signature Not Verified January, 2018, for final disposal.
Digitally signed by NEETU KHAJURIA Date: 2017.11.21 18:18:29 IST Reason: These files are signed by using the signor card of Ms. Neetu Khajuria, C.M. (Chetan Kumar) (H.S. Parasher) Court Master Assistant Registrar