Supreme Court - Daily Orders
Pradeep Singh Pahal vs M/S Tdi Infrastructure Pvt Ltd Formerly ... on 24 July, 2017
Bench: Dipak Misra, A.M. Khanwilkar
SLP(C) 5124-25/2016
1
ITEM NO.11 COURT NO.2 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
Date : 24-07-2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE A.M. KHANWILKAR
For Petitioner(s) Ms. Vibha Datta Makhija, Sr. Adv.
Mr. S. Hasan Isfahania, Adv.
Mr. Parvaz Zaidi, Adv.
Mr. K. V. Bharathi Upadhyaya, AOR
For Respondent(s) Mr. Shyam Divan, Sr. Adv.
Ms. Kanika Agnihiotri, Adv.
Mr. Kamal Rathee, Adv.
Ms. Saneha J., Adv.
Mr. Ankur Prakash, AOR
UPON hearing the counsel the Court made the following
O R D E R
The only issue that arises for consideration in Signature Not Verified Digitally signed by these special leave petitions is whether the petitioner is a CHETAN KUMAR Date: 2017.07.25 18:04:23 IST Reason: consumer or not. The matter was referred for mediation, but the same has failed.
SLP(C) 5124-25/2016 2 Mr. Shyam Divan, learned senior counsel appearing for the respondent has submitted that certain shops are available and the petitioner can visit the site and see them and, if the petitioner finds them suitable, the respondent shall hand over one of them to him adjusting the price component. Ms. Vibha Datta Makhija, learned senior counsel appearing for the petitioner submits that the petitioner would like to have the money refunded with interest.
Having heard learned counsel for the parties, it is directed that the respondent shall deposit a sum of Rs.10,00,000/- (Rupees ten lakhs only) before the Registry of this Court within four weeks hence. If the amount deposited within the stipulated time, the same shall be kept in a short term fixed deposit in the UCO Bank, Supreme Court Compound, New Delhi, so that interest can be accrued on the same.
Call on 21st November, 2017, for final disposal.
(Chetan Kumar) (H.S. Parasher)
Court Master Court Master