Supreme Court - Daily Orders
M/S. Aps International Pvt. Ltd. vs M/S. Emaar Mgf Land Ltd. on 2 November, 2015
Bench: Pinaki Chandra Ghose, R.K. Agrawal
ITEM NO.16 COURT NO.12 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). 8898/2015
M/S. APS INTERNATIONAL PVT. LTD. AND ANR. Appellant(s)
VERSUS
M/S. EMAAR MGF LAND LTD. Respondent(s)
Date: 02/11/2015 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Appellant(s)
Mr. R.S. Suri, Sr. Adv.
Mrs. Pallavi Tayal Chadda, Adv.
Mr. Avinash Kumar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Civil Appeal is dismissed in terms of the signed order.
(VISHAL ANAND) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER
(Signed Order is placed on the file) Signature Not Verified Digitally signed by Vishal Anand Date: 2015.11.03 16:24:19 EASST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION Civil Appeal No(s). 8898/2015 M/S. APS INTERNATIONAL PVT. LTD. AND ANR. Appellant(s) VERSUS M/S. EMAAR MGF LAND LTD. Respondent(s) O R D E R We have heard learned Senior counsel appearing for the appellants.
We do not find any reason to interfere with the impugned Order dated 8-9-2015 so passed by the National Consumer Disputes Redressal Commission, New Delhi in Consumer Complaint No.576 of 2015.
There is no merit in the Appeal filed by the appellants. Hence, the Civil Appeal is dismissed.
......................J (PINAKI CHANDRA GHOSE) ......................J (R.K. AGRAWAL) NEW DELHI;
2nd NOVEMBER, 2015.