Supreme Court - Daily Orders
Neerad Panday vs Maruti Suzuki India Limited on 2 July, 2015
Bench: Pinaki Chandra Ghose, Abhay Manohar Sapre
ITEM NO.37 COURT NO.11 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). 15560/2015
(Arising out of impugned final judgment and order dated 11/11/2014
in FA No. 1144/2014 passed by the National Consumer Disputes
Reddressal Commission, New Delhi)
NEERAD PANDAY Petitioner(s)
VERSUS
MARUTI SUZUKI INDIA LIMITED Respondent(s)
(with office report)
Date : 02/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Ms. Kasturi Sharma, Adv.
Mr. Sumeet Lall, AOR
Ms. Richa Rehlan, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed.
(R.NATARAJAN) (SNEH LATA SHARMA)
Court Master Court Master
Signature Not Verified
Digitally signed by
Gulshan Kumar Arora
Date: 2015.07.03
16:53:21 IST
Reason: