Supreme Court - Daily Orders
M/S. Mukherji Builders And ... vs Dr. (Mrs.) Annapurna Misra on 10 April, 2015
Bench: Madan B. Lokur, Adarsh Kumar Goel
ITEM NO.30 COURT NO.9 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)......CC No(s).
4219/2015
(Arising out of impugned final judgment and order dated 24/10/2013
in RP No. 120/2013 passed by the State Consumer Disputes Redressal
Commission At Allahabad,Lucknow)
M/S. MUKHERJI BUILDERS &
CONSTRUCTION CORPORATION Petitioner(s)
VERSUS
DR. (MRS.) ANNAPURNA MISRA Respondent(s)
I.A. 1/2015(with c/delay in filing SLP and office report)
Date : 10/04/2015 This application was called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Amrendra Saran, Sr. Adv.
Mr. Arijit Mazumdar, Adv.
Mr. Abhinav Mukerji,Adv.
Mr. Shambo Nandy, Adv.
Ms. Aprajita Mukherjee, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice returnable in three weeks. Dasti, in addition. The parties should address us on the question of maintainability of an appeal or revision petition before the National Consumer Disputes Redressal Commission.
Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2015.04.11 (MEENAKSHI KOHLI) 06:14:22 IST Reason: (TAPAN KUMAR CHAKRABORTY) COURT MASTER COURT MASTER