Supreme Court - Daily Orders
British Airways vs Kallol Basu on 31 July, 2017
Bench: Abhay Manohar Sapre, Prafulla C. Pant
ITEM NO.4 COURT NO.13 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). 21886/2016
(Arising out of impugned final judgment and order dated 18-02-2016
in FA No. 201/2010 passed by the National Consumers Disputes
Reddressal Commission, New Delhi)
BRITISH AIRWAYS Petitioner(s)
VERSUS
KALLOL BASU & ORS. Respondent(s)
Date : 31-07-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. S.Chakraborty, Adv.
Ms. Surabhi Anand, Adv.
M/s. Legal Options, AOR
For Respondent(s) Ms. Supriya Juneja, AOR
Ms. Drishti Harpalani, Adv.
UPON hearing the counsel the Court made the following
O R D E R
It is not disputed that after the impugned interim order was passed, the National Consumer Disputes Redressal Commission has also passed the final order in the appeal out of which this appeal arise. If that be so, then in our opinion, this special leave petition is rendered infructuous. The special leave petition is, accordingly dismissed as infructuous.
Needless to say, the petitioner would be at liberty to challenge Signature Not Verified the final order, if it is against it before the appropriate Forum in accordance with law.
Digitally signed by SHASHI SAREEN Date: 2017.08.01 11:56:14 IST Reason: (SHASHI SAREEN) (S. SIVARAMAKRISHNA) AR CUM PS ASST.REGISTRAR