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Supreme Court - Daily Orders

Raj Singh Gehlot vs Ambience Island Apartment Owners on 29 August, 2014

Bench: V. Gopala Gowda, Adarsh Kumar Goel

                                        IN THE SUPREME COURT OF INDIA

                                        CIVIL APPELLATE JURISDICTION

                                CIVIL APPEAL NO(s). 7171-7172          OF 2014

                         RAJ SINGH GEHLOT AND ANR.                 ... APPELLANT(S)

                              VERSUS

                         AMBIENCE ISLAND APARTMENT OWNERS
                         AND ORS.                                  ...RESPONDENT(S)


                                             O R D E R

These appeals are filed under Section 23 of the Consumer Protection Act, 1986 against the judgment and order(s) passed by the National Consumer Disputes Redressal Commission, New Delhi in O.P. No. 93 of 2004 and Review Application No. 74 of 2014 dated 19.03.2014 and 1.05.2014 respectively.

Heard Dr. A.M. Singhvi, learned senior counsel appearing on behalf of the appellants and Ms. Kamini Jaiswal, learned counsel appearing on behalf of the respondents.

Having gone through the records of the case, we are of the considered opinion that these appeals, being devoid of any merit, are liable to be dismissed and are dismissed accordingly.

............................J. (V. GOPALA GOWDA) Signature Not Verified ...........................J. Digitally signed by Sushil Kumar Rakheja (ADARSH KUMAR GOEL) Date: 2014.09.02 10:50:09 IST Reason:

New Delhi, August 29, 2014 ITEM NO.11 COURT NO.14 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). 7171-7172/2014 RAJ SINGH GEHLOT AND ANR Appellant(s) VERSUS AMBIENCE ISLAND APARTMENT OWNERS AND ORS Respondent(s) (With appln. (s) for ex-parte stay) Date : 29/08/2014 These appeals were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA HON'BLE MR. JUSTICE ADARSH KUMAR GOEL For Appellant(s) Mr. A.M. Singhvi, Sr. Adv.
Mr. Gaurav Mitra, Adv.
Mr. Dhruv Kapur, Adv.
Mr. Yash Pal Dhingra,Adv.
For Respondent(s) Ms. Kamini Jaiswal, Adv.
Mr. Gagan Gupta,Adv.
Ms. Pragati Aneja, Adv. Dr. Amitabha Sen, Adv.
Ms. Aditi Pandey, Adv.
Mr. N. Nagpal, Adv.
Mr. Puneet Dhawan, Adv.
UPON hearing the counsel the Court made the following O R D E R The appeals are dismissed in terms of the signed order.




    (S.K. RAKHEJA)                                              (SAROJ SAINI)
     COURT MASTER                                                COURT MASTER
(Signed order is placed on the file)