Supreme Court - Daily Orders
B. Krishnamurthy vs Mumti Super Speciality Dental Hospital on 6 November, 2015
Bench: Jagdish Singh Khehar, R. Banumathi
ITEM NO.32 COURT NO.3 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).30115/2015
(Arising out of impugned final judgment and order dated 23/07/2015
in RP No.1254/2010 passed by the National Consumers Disputes
Reddressal Commission, New Delhi)
B. KRISHNAMURTHY Petitioner(s)
VERSUS
MUMTI SUPER SPECIALITY DENTAL HOSPITAL AND ANR. Respondent(s)
Date : 06/11/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr.P.B.Suresh, Adv.
Mr.Vipin Nair, Adv.
Mr.Prithu Garg, Adv.
For M/s. Temple Law Firm, Adv.
For Respondent(s) Mr.Nikhil Swami, Adv.
Ms.Divya Swami, Adv.
Mrs. Prabha Swami, Adv.
Upon hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed.
(SATISH KUMAR YADAV) (RENUKA SADANA)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
Satish Kumar Yadav
Date: 2015.11.06
16:39:13 IST
Reason: