Supreme Court - Daily Orders
K Alfred, Petitioner In Person vs M/S Mahindra & Mahindra Financial ... on 3 May, 2019
Bench: Uday Umesh Lalit, Sanjay Kishan Kaul
ITEM NO.2 COURT NO.8 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). 30087/2016
(Arising out of impugned final judgment and order dated 22-07-2016
in ERP No. 4/2016 passed by the National Consumers Disputes
Redressal Commission, New Delhi)
K ALFRED, PETITIONER IN PERSON Petitioner(s)
VERSUS
M/S MAHINDRA & MAHINDRA FINANCIAL SERVICES LTD Respondent(s)
Date : 03-05-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Petitioner-in-person(NP)
Ms. Vanshaja Shukla, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
This Special Leave petition was restored on 5.4.2019 and this Court appointed Ms. Vanshaja Shukla, learned advocate to render assistance as amicus curiae.
We have heard Ms. Shukla.
We see no reason to interfere in the matter. The special leave petition is dismissed.
We are grateful for the assistance rendered by Ms. Shukla as amicus curiae.
Pending applications, if any, shall also stand disposed of.
Signature Not Verified Digitally signed by INDU MARWAH Date: 2019.05.04 11:59:20 IST Reason: (INDU MARWAH) (RAJINDER KAUR) COURT MASTER BRANCH OFFICER