Supreme Court - Daily Orders
Pratyush Kumar Sharma vs U.P. Avas Evam Vikas Parishad on 14 February, 2022
Bench: Uday Umesh Lalit, S. Ravindra Bhat, Pamidighantam Sri Narasimha
ITEM NO.4 COURT NO.2 SECTION XVII-A
(HEARING THROUGH VIDEO CONFERENCING)
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No.131/2022
(Arising out of impugned final judgment and order dated 11-10-2019
in FA No.1491/2016 passed by the National Consumers Disputes
Redressal Commission, New Delhi)
PRATYUSH KUMAR SHARMA Petitioner(s)
VERSUS
U.P. AVAS EVAM VIKAS PARISHAD & ORS. Respondent(s)
(IA No.17819/2022 – FOR CONDONATION OF DELAY IN FILING; IA
No.17820/2022 – FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT; IA No.17821/2022 – FOR EXEMPTION FROM FILING O.T.; and,
IA No.17823/2022 – FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/
FACTS/ANNEXURES)
Date : 14-02-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
For Petitioner(s) Mr. Gopal Sankaranarayanan, Sr. Adv.
Mr. Vardhman Kaushik , AOR
Mr. Shantanu Sharma, Adv.
Mr. Nishant Gautam, Adv.
Mr. Dhruv Joshi, Adv.
Ms. Shivani Vij, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We do not see any reason to interfere in the matter. The Special Leave Petition is, accordingly, dismissed. Signature Not Verified
Pending applications, if any, also stand disposed of.
Digitally signed by Dr. Mukesh Nasa Date: 2022.02.16 09:24:31 IST Reason: (MUKESH NASA) (VIRENDER SINGH) COURT MASTER BRANCH OFFICER