Supreme Court - Daily Orders
Developers Township Property Owners ... vs Jaiprakash Associated Ltd. on 3 January, 2019
Bench: A.M. Khanwilkar, Ajay Rastogi
ITEM NO.26 COURT NO.11 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 12036/2018
DEVELOPERS TOWNSHIP PROPERTY OWNERS WELFARE SOCIETYAppellant(s)
VERSUS
JAIPRAKASH ASSOCIATES LTD. Respondent(s)
(FOR ADMISSION and IA No.181158/2018-APPROPRIATE ORDERS/DIRECTIONS
)
Date : 03-01-2019 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE AJAY RASTOGI
For Appellant(s) Mr. Arvind Nayyar, Sr. Adv.
Ms. Uparna Chandrashekharan, Adv.
Mr. Shivam Sharma, Adv.
Mr. Yatinder Garg, Adv.
Ms. Anukriti Pareek, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The appeal is dismissed in terms of the signed order. Pending application, if any, also stand disposed of.
(NEELAM GULATI) (ANITA RANI AHUJA) COURT MASTER (SH) BRANCH OFFICER (SIGNED ORDER IS PLACED ON THE FILE) Signature Not Verified Digitally signed by NEELAM GULATI Date: 2019.01.05 10:49:18 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL No(s). 12036 OF 2018 DEVELOPERS TOWNSHIP PROPERTY OWNERS WELFARE SOCIETY Appellant(s) VERSUS JAIPRAKASH ASSOCIATES LTD. Respondent(s) O R D E R Heard.
We find no ground to interfere with the impugned judgment and order passed by the National Consumer Disputes Redressal Commission (in short ‘the Commission’). However, liberty is given to the appellant to approach the Commission for relief of early hearing of the proceedings, if so advised.
Consequently, the appeal is dismissed. No order as to costs.
................J. (A.M. KHANWILKAR) ................J. (AJAY RASTOGI) NEW DELHI;
JANUARY 03, 2019