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Tdi Infrastructure Ltd vs Gautam Bahri on 29 October, 2015

.     ITEM NO.32                              COURT NO.15                 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) Diary No.                   33931/2014

     (Arising out of impugned final judgment and order dated 22/07/2014
     in RP No. 2342/2014 passed by the National Consumers Disputes
     Reddressal Commission, New Delhi)

     TDI INFRASTRUCTURE LTD                                              Petitioner(s)

                                                    VERSUS

     GAUTAM BAHRI                                                        Respondent(s)

     (office report on default)

     Date : 29/10/2015 This petition was called on for hearing today.

     CORAM :
                          HON’BLE MR. JUSTICE ARUN MISHRA
                                            [IN CHAMBERS]


     For Petitioner(s)                  Mr. Abhinav Mukerji, Adv. (Not Present)


     For Respondent(s)


                                        The Court made the following
                                                O R D E R

As a last chance, learned counsel for the petitioner is granted four weeks’ time to cure the defects as pointed out by the Registry in the office report dated 18 th September, 2015, failing which the Special Leave Petition shall stand dismissed without further reference to the Court.

                              SR.P.A.                                  COURT MASTER
Date: 2015.10.31
11:39:12 IST
Reason: