Supreme Court - Daily Orders
Jit Pal Singh vs Taneja Developer And Infrastructure ... on 23 August, 2021
Bench: Uday Umesh Lalit, Ajay Rastogi
ITEM NO.31 Court 2 (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(s). 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 AND INFRASTRUCTURE LTD.
(NOW TDI INFRATECH LTD.) Respondent(s)
(FOR ADMISSION and I.R. and IA No.1849/2021-PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES
IA No. 50200/2021 - EARLY HEARING APPLICATION)
Date : 23-08-2021 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mr. Naman Joshi,Adv.
Ms. Seema Joshi, Adv.
Mr. Guneet Sidhu, Adv.
Mr. Abhishek Arora, Adv.
Mr. Jasmeet Singh, AOR
For Respondent(s) Ms. Kanika Agnihotri, Adv.
Ms. Niharika Ahluwalia, AOR
Ms. Simran Verma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Ms. Kanika Agnohotri, learned advocate appearing for the respondent submits that appropriate affidavit shall be filed within seven days indicating; the price of plot Nos 183, 184 and 188 in the Project, Sector 118, Mohali at which they were sold to the concerned buyers and the dates of the transactions.
The petitioner is at liberty to file response to the affidavit within three days thereafter.
Signature Not Verified Digitally signed by Indu Marwah Date: 2021.08.2518:18:47 IST List for disposal on 03.09.2021.
Reason: (INDU MARWAH) (VIRENDER SINGH)
COURT MASTER (SH) BRANCH OFFICER