Supreme Court - Daily Orders
Mittal Education Society vs Indian Overseas Bank on 6 April, 2018
Bench: N.V. Ramana, S. Abdul Nazeer
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Civil Appeal No. 3050/2018
MITTAL EDUCATION SOCIETY Appellant(s)
VERSUS
INDIAN OVERSEAS BANK Respondent(s)
O R D E R
We have heard Ms. Indu Malhotra, learned counsel Senior
appearing for the appellant.
We do not find any reason to interfere with the impugned order
dated 6112017 passed by the National Consumer Disputes Redressal
Commission.
We find no merit in the Appeal.
Accordingly, the Civil Appeal is dismissed.
However, the appellant is at liberty to avail remedy available
under Law.
.......................J
(N.V. RAMANA)
........................J
(S. ABDUL NAZEER)
NEW DELHI;
6TH APRIL, 2018.
Signature Not Verified
Digitally signed by
VISHAL ANAND
Date: 2018.04.06
16:05:34 IST
Reason:
ITEM NO.7 COURT NO.9 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 3050/2018
MITTAL EDUCATION SOCIETY Appellant(s)
VERSUS
INDIAN OVERSEAS BANK Respondent(s)
(FOR ADMISSION)
Date : 06-04-2018 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Appellant(s)
Ms. Indu Malhotra, Sr. Adv.
Mr. Pradeep Bharadwaj, Adv.
Mr. Nishant, Adv.
Mr. Praveen Chaturvedi, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Civil Appeal is dismissed in terms of the signed order.
(VISHAL ANAND) (RENUKA SADANA) COURT MASTER (SH) ASST.REGISTRAR (Signed Order is placed on the file)