Supreme Court - Daily Orders
Deep Nursing Home . vs Manmeet Singh Mattewal . on 30 November, 2015
Bench: T.S. Thakur, V. Gopala Gowda
ITEM NO.3 COURT NO.2 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. No. 2/2014 in Petition(s) for Special Leave to Appeal (C)
No(s). 34289/2012
(Arising out of impugned final judgment and order dated 09/05/2012
in FA No. 158/2007 passed by the National Consumers Disputes
Reddressal Commission, New Delhi)
DEEP NURSING HOME & ANR. Petitioner(s)
VERSUS
MANMEET SINGH MATTEWAL & ORS. Respondent(s)
(for directions and office report)
Date : 30/11/2015 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE V. GOPALA GOWDA
For Petitioner(s)
Mr. Rahul Gupta, Adv.
Ms. Vasundhra Singh, Adv.
Ms. Kusum Chaudhary,Adv.
For Respondent(s)
Mr. Satinder S. Gulati, Adv.
Mrs. Kamaldeep Gulati,Adv.
Ms. Meera Mathur,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The petitioners were directed to deposit an amount of Rs.4,00,000/- (Rupees four lakhs only) in terms of our order dated 10.02.2014. They have not done the needful. Learned counsel appearing on their behalf prays for and is granted four weeks' time finally to make the deposit. In case the deposit is not made, this petition shall stand dismissed for non-prosecution without any further reference to the Court.
Signature Not Verified Digitally signed by ASHOK RAJ SINGH Date: 2015.11.30 (ASHOK RAJ SINGH) (VEENA KHERA)
16:53:31 IST
Reason: Court Master Court Master