Supreme Court - Daily Orders
D.D.A vs Jagdish Lal Arora on 1 July, 2014
‘ ITEM NO.25 COURT NO.4 SECTION XVII
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). 12863/2014
(Arising out of impugned final judgment and order dated 08/01/2014
in R.P. No. 3711/2013 passed by the National Consumers Disputes
Redressal Commission, New Delhi)
D.D.A Petitioner(s)
VERSUS
JAGDISH LAL ARORA Respondent(s)
(With prayer for interim relief)
Date : 01/07/2014 This petition was called on for hearing today.
CORAM : HON’BLE MR. JUSTICE CHANDRAMAULI KR. PRASAD
HON’BLE MR. JUSTICE PINAKI CHANDRA GHOSE
For Petitioner(s) Mr. Abhinav Mukerji, Adv.
Ms. Bihu Sharma, Adv.
Ms. Purnima Krishna, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed.
(S K RAKHEJA) (INDU SATIJA)
COURT MASTER ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
Sushil Kumar Rakheja
Date: 2014.07.02
17:02:38 IST
Reason: