Supreme Court - Daily Orders
Annapurna B. Uppin vs Malsiddappa on 1 August, 2022
Bench: Hemant Gupta, Vikram Nath
ITEM NO.6 COURT NO.8 SECTION XVII-A
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). 11757/2022
(Arising out of impugned final judgment and order dated 01-04-2022
in RP No. 161/2022 passed by the National Consumers Disputes
Redressal Commission, New Delhi)
ANNAPURNA B. UPPIN & ORS. Petitioner(s)
VERSUS
MALSIDDAPPA & ANR. Respondent(s)
(FOR ADMISSION and I.R. )
Date : 01-08-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE VIKRAM NATH
For Petitioner(s) Mr. C.B. Gururaj, Adv.
Mr. Animesh Dubey, Adv.
Mr. K.P. Singh, Adv.
Mr. Prakash Ranjan Nayak, AOR
For Respondent(s) Mr. Chinmay Deshpande, Adv.
Mr. Anirudh Sanganeria, AOR
UPON hearing the counsel the Court made the following
O R D E R
Issue notice on the prayer for interim relief as well as on the special leave petition.
Mr. Anirudh Sanganeria, learned Advocate-on-record accepts notice on behalf of respondents. Let counter affidavit be filed within four weeks.
List the matter after four weeks.
(SWETA BALODI) Signature Not Verified (RENU BALA GAMBHIR) COURT MASTER (SH) Digitally signed by COURT MASTER (NSH) SWETA BALODI Date: 2022.08.01 16:34:26 IST Reason: