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Jit Pal Singh vs Taneja Developer And Infrastructure ... on 4 March, 2022

Bench: Uday Umesh Lalit, S. Ravindra Bhat, Pamidighantam Sri Narasimha

                                                                                          1

      ITEM NO.5                                  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

      Petition for Special Leave to Appeal (C) No.244/2021
      (Arising out of impugned final judgment and order dated 31-08-2020 in FA
      No.1184/2014 passed by the National Consumers Disputes Redressal
      Commission, New Delhi)

      JIT PAL SINGH                                                       Petitioner(s)

                                                      VERSUS

      TANEJA DEVELOPER & INFRASTRUCTURE LTD.
      (NOW TDI INFRATECH LTD.)                                            Respondent(s)

      (FOR ADMISSION and I.R.; IA No.50200/2021 – FOR EARLY HEARING; and, IA
      No. 1849/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ ANNEXURES)

      Date : 04-03-2022 This matter 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.   Naman Joshi, Adv.
                                        Ms.   Seema Joshi, Adv.
                                        Mr.   Guneet Sidhu, Adv.
                                        Mr.   Yuvraj Francis, Adv.
                                        Mr.   Mahinder Singh Hura, Adv.
                                        Mr.   Jasmeet Singh, AOR

      For Respondent(s)                 Ms. Kanika Agnihotri, Adv.
                                        Mr. Karanjot Singh Mainee, Adv.
                                        Ms. Niharika Ahluwalia, AOR

                               UPON hearing the counsel the Court made the following
                                                  O R D E R

Mr. Naman Joshi, learned counsel appearing for the petitioner submits that he has received instructions to withdraw the instant Special Leave Petition as the parties have settled their disputes.

Statement recorded.

The Special Leave Petition is, accordingly, dismissed as withdrawn.

      (MUKESH NASA)                             (RAM SUBHAG SINGH)
      COURT MASTER                                BRANCH OFFICER