Supreme Court - Daily Orders
Secr.,Kerala State Elect.Board vs Manager, M/S. K.M.G.Super Market on 10 February, 2014
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ITEM NO.31 COURT NO.10 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 (Civil) No(s).2454/2014
(From the judgement and order dated 30/10/2013 in RP No.3411/2013 of the
NATIONAL CONSUMERS DISPUTES REDRESSAL COMMISSION, NEW DELHI)
SECR.,KERALA STATE ELECT.BOARD & ANR. Petitioner(s)
VERSUS
MANAGER, M/S. K.M.G.SUPER MARKET Respondent(s)
(With appln(s) for exemption from filing c/c of the impugned judgment and
prayer for interim relief)
Date: 10/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. GOKHALE
HON’BLE MR. JUSTICE DIPAK MISRA
For Petitioner(s) Mr. M.T. George,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Heard.
No reason to interfere. The special leave petition is dismissed.
(A.S. BISHT) (SNEH LATA SHARMA) A.R.-CUM-P.S. COURT MASTER