Supreme Court - Daily Orders
M/S Tdi Infrastructure Pvt. Ltd. vs Nirmal Aggarwal on 13 April, 2018
Author: Chief Justice
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
ITEM NO.13 COURT NO.1 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
M.A. No(s).912 of 2018
IN
Civil Appeal No.8767/2016
M/S TDI INFRASTRUCTURE PVT. LTD. Petitioner(s)
VERSUS
NIRMAL AGGARWAL Respondent(s)
(FOR ADMISSION with Office Report and IA No.49795/2018 CLARIFICATION/DIRECTION) Date : 13042018 This petition was called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE DR. JUSTICE D.Y. CHANDRACHUD For Petitioner(s) Ms. Kanika Agnihotri, Adv. Mr. Rudresh Jagdlae, Adv.
Ms. Supriya Juneja, Adv. [AOR] Ms. Drishti Harpalani, Adv. For Respondent(s) --
UPON hearing the counsel the Court made the following O R D E R The Miscellaneous Application is disposed of in terms of the signed order.
(Subhash Chander) (H.S. Parasher) Signature Not Verified ARcumPS Assistant Registrar Digitally signed by SUBHASH CHANDER Date: 2018.04.17 11:33:33 IST Reason: [Signed Order is placed on the file] IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION M.A.NO.912 OF 2018 IN CIVIL APPEAL NO.8767 OF 2016 M/s. TDI Infrastructure Pvt. Ltd. ... Appellant/ Applicant Versus Nirmal Agarwal ... Respondent O R D E R This is an application for clarification of order dated 26.08.2016.
As we have granted liberty to the appellantapplicant to file review petition before the National Consumer Disputes Redressal Commission with the further liberty that if the appellant does not succeed in the review petition, it can challenge the order passed in the review petition and the principal order, we are not disposed to further clarify the abovementioned order.
The Miscellaneous Application is accordingly disposed of.
......................CJI.
[DIPAK MISRA] ........................J. [A.M. KHANWILKAR] New Delhi. .......................J. April 13, 2018. [Dr. D.Y. CHANDRACHUD]