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General Manager Northern Railways vs Radha Ramanathan on 12 February, 2021

Bench: D.Y. Chandrachud, M.R. Shah

     ITEM NO.18                       Court 6 (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

                            SPECIAL LEAVE PETITION (CIVIL) Diary No(s).1498/2021

     (Arising out of impugned final judgment and order dated 04-02-2019
     in RP No. 1765/2017 passed by the National Consumer Disputes
     Redressal Commission, New Delhi)

     GENERAL MANAGER NORTHERN RAILWAYS & ANR.                                         Petitioner(s)

                                                            VERSUS

     RADHA RAMANATHAN                                                                 Respondent(s)

     (WITH IA No.15546/2021-CONDONATION OF DELAY IN FILING and IA
     No.15547/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)

     Date : 12-02-2021 This petition was called on for hearing today.

     CORAM :
                              HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
                              HON'BLE MR. JUSTICE M.R. SHAH

     For Petitioner(s)                      Mr.   R.S.Suri, ASG
                                            Ms.   Seema Bengani. Adv.
                                            Ms.   Alka Agarwal. Adv.
                                            Mr.   Raj Bahadur Yadav, AOR

     For Respondent(s)                      Mr. Jose Abraham, AOR

                           UPON hearing the counsel the Court made the following
                                                  O R D E R

1 There is a delay of 625 days in filing the Special Leave Petition for which sufficient cause has not been shown. Even on merits, we are not inclined to entertain the Special Leave Petition under Article 136 of the Constitution.

2 The Special Leave Petition is accordingly dismissed both on delay and on merits.

3 Pending application, if any, stands disposed of.

                            (SANJAY KUMAR-I)                                 (SAROJ KUMARI GAUR)
                               AR-CUM-PS                                          COURT MASTER