Supreme Court - Daily Orders
M/S Vatika Ltd vs Rajneesh Aggarwal on 10 November, 2014
Bench: Pinaki Chandra Ghose, R.K. Agrawal
ITEM NO.43 COURT NO.13 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). 29000/2014
(Arising out of impugned final judgment and order dated 22/07/2014
in RP No. 525/2013 passed by the National Consumer Disputes
Reddressal Commission, New Delhi)
M/S VATIKA LTD Petitioner(s)
VERSUS
RAJNEESH AGGARWAL Respondent(s)
(with interim relief)
Date : 10/11/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Jayant Bhushan, Sr. Adv.
Mr. D. S. Chauhan, Adv.
Ms. Ruchi Singh, Adv.
Mr. Rajinder Juneja, Adv.
Mr. Siddharth Aggarwal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed.
(R.NATARAJAN) (SNEH LATA SHARMA)
Court Master Court Master
Signature Not Verified
Digitally signed by
Gulshan Kumar Arora
Date: 2015.07.22
15:29:29 IST
Reason: