Supreme Court - Daily Orders
Jagdish Kainthla vs The Managing Director / Incharge Bajaj ... on 28 April, 2017
Bench: N.V. Ramana, Prafulla C. Pant
ITEM NO.20 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 (C)......CC No(s). 8679/2017
(Arising out of impugned final judgment and order dated 16/05/2016
in RP No. 1034/2016 passed by the National Consumers Disputes
Reddressal Commission, New Delhi)
JAGDISH KAINTHLA Petitioner(s)
VERSUS
THE MANAGING DIRECTOR / INCHARGE BAJAJ ALLIANZ
CO. AND ANR. Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 28/04/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s)
Mr. Uddyam Mukherjee, Adv.
Mr. Krishnayan Sen,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
We are not inclined to interfere with the impugned order.
The special leave petition is, accordingly, dismissed.
Signature Not Verified Digitally signed by Pending applications, if any, stand disposed of. SUKHBIR PAUL KAUR Date: 2017.04.28 09:48:45 IST Reason:[SUKHBIR PAUL KAUR] [S.S.R.KRISHNA] A.R.-CUM-P.S. ASSISTANT REGISTRAR