Supreme Court - Daily Orders
Indian Institute Of Bank & ... vs Mukul Srivastava on 17 January, 2014
6
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(s).697 OF 2014
(Arising out of SLP(C)No.19915/2013)
INDIAN INSTITUTE OF BANK & FINANCE(IIBF) Petitioner(s)
VERSUS
MUKUL SRIVASTAVA Respondent(s)
O R D E R
Leave granted.
Heard Mr. Dhruv Mehta, learned senior counsel appearing on behalf of the appellant and respondent-in-person duly assisted by Mr. Vinod Pant, Advocate.
The grievance raised by Mr. Mehta, learned senior counsel appearing for the appellant that National Consumer Disputes Redressal Commission (for short "National Commission") has recorded a finding that appellant has been providing the service without analysing the statutory provisions and examining the ratio of the case in Bihar School Examination Board vs. Suresh Prasad Sinha 2009 (8) SCC 483, Maharshi Dayanand University vs. Surjeet Kaur 2010 (11) SCC 159 and Jagmitter Sain Bhagat vs. Dir. Health Services Haryana & Ors. 2013 (10) SCC 136. The learned counsel for the respondent agrees that the allotment may be set aside and the matter may be remanded to the National Commission for re-examining the issue for analysing the provisions applicable to the appellant Institute and applying the ratio of the above said judgments. Ordered accordingly.
The appeal stands disposed of accordingly.
.......................J. (Dr. B.S. CHAUHAN) .......................J. (J. CHELAMESWAR) NEW DELHI JANUARY 17, 2014.
ITEM NO.50 COURT NO.4 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 (Civil) No(s).19915/2013 (From the judgement and order dated 07/01/2013 in RP No.3161/2012 of The NATIONAL CONSUMERS DISPUTES REDRESSAL COMMISSION, NEW DELHI) INDIAN INSTITUTE OF BANK & FINANCE(IIBF) Petitioner(s) VERSUS MUKUL SRIVASTAVA Respondent(s) (With prayer for interim relief and office report) Date: 17/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE DR. JUSTICE B.S. CHAUHAN HON’BLE MR. JUSTICE J. CHELAMESWAR For Petitioner(s) Mr. Dhruv Mehta,Sr.Adv.
Mr. Sanjay Bhatt,Adv.
Mr.Dushyant Kumar,Adv. Mr. Naveen Kumar,Adv.
Mr. Abhishek Puri,Adv. Mr. Rabin Majumder,Adv.
For Respondent(s) Caveator-In-Person Mr. Vinod Pant,Adv.
UPON hearing counsel the Court made the following O R D E R Leave granted.
The appeal stands disposed of, in terms of the signed order.
(O.P. Sharma) (M.S. Negi)
Court Master Assistant Registrar
(Signed order is placed on the file)