Supreme Court - Daily Orders
Rajesh Tyagi vs Tata Motors on 29 August, 2014
Bench: V. Gopala Gowda, Adarsh Kumar Goel
ITEM NO.44 COURT NO.14 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......./2014
CC No(s). 13383/2014
(Arising out of impugned final judgment and order dated 03/12/2013
in RP No. 1030/2008 and Order dated 24/01/2014 in RA No. 16/2014
passed by the National Consumer Disputes Redressal Commission, New
Delhi)
RAJESH TYAGI Petitioner(s)
VERSUS
TATA MOTORS & ANR. Respondent(s)
(With appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 29/08/2014 These petitions were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Anil Kumar Bakshi, Adv.
Mr. Atishi Dipankar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petitions are dismissed.
(S.K. RAKHEJA) Signature Not Verified (SAROJ SAINI) COURT MASTER Digitally signed by Sushil Kumar Rakheja COURT MASTER Date: 2014.08.30 11:30:06 IST Reason: