Supreme Court - Daily Orders
Ramesh Kumar Bamal vs M/S. Toyota Kirloskar Motors Pvt. Ltd. on 31 August, 2015
Bench: Dipak Misra, R. Banumathi
ITEM NO.35 COURT NO.5 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).
23746-23750/2015
(Arising out of impugned final judgment and order dated 16/01/2015
in RP No.3925/2014, RP No.3666/2014, RP No.3980/2014, RP
No.3981/2014 and RP No. 3667/2014 passed by the National Consumers
Disputes Redressal Commission, New Delhi)
RAMESH KUMAR BAMAL Petitioner(s)
VERSUS
M/S. TOYOTA KIRLOSKAR MOTORS PVT. LTD. AND ANR. Respondent(s)
(with office report)
Date : 31/08/2015 These petitions were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Alok Bhachawat, Adv.
Ms. Swati G., Adv.
Ms. K. V. Bharathi Upadhyaya, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petitions are dismissed.
(Gulshan Kumar Arora) (H.S. Parasher)
Court Master Court Master
Signature Not Verified
Digitally signed by
Gulshan Kumar Arora
Date: 2015.08.31
17:20:23 IST
Reason: