Supreme Court - Daily Orders
Jagsukhbir Kaur vs Sushma Buildtech Ltd. on 4 January, 2021
Bench: D.Y. Chandrachud, Indira Banerjee, Sanjiv Khanna
ITEM NO.20 Court 5 (Video Conferencing) SECTION XVII-A
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.14907/2020
(Arising out of impugned final judgment and order dated 06-10-2020
in FA No.468/2020 passed by the National Consumers Disputes
Redressal Commission, New Delhi)
JAGSUKHBIR KAUR Petitioner(s)
VERSUS
SUSHMA BUILDTECH LTD. & ORS. Respondent(s)
Date : 04-01-2021 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s)
Mr. Amarjeet Singh, AOR
For Respondent(s) Mr. Arun Jain, Adv.
Ms. Anushree Narain, AOR
UPON hearing the counsel the Court made the following
O R D E R
1 We are not inclined to entertain the Special Leave Petition under Article 136 of the Constitution of India.
2 The Special Leave Petition is accordingly dismissed.
3 Pending applications, if any, stand disposed of.
Signature Not Verified Digitally signed by(CHETAN KUMAR) (SAROJ KUMARI GAUR) Chetan Kumar Date: 2021.01.04 17:22:52 IST A.R.-cum-P.S. Court Master Reason: