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Ankur Seeds Pvt Ltd vs Motilal on 21 April, 2016

Bench: Chief Justice, R. Banumathi, Uday Umesh Lalit

     ITEM NO.5                          COURT NO.1                    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).
     7188/2016

     (Arising out of impugned final judgment and order dated 17/10/2014
     in RP No. 381/2012 passed by the National Consumers Disputes
     Reddressal Commission, New Delhi)

     ANKUR SEEDS PVT LTD & ANR                                          Petitioner(s)

                                                  VERSUS

     MOTILAL & ANR                                      Respondent(s)
     (with appln. (s) for c/delay in filing SLP and c/delay in refiling
     slp)


     Date : 21/04/2016 This petition was called on for hearing today.

     CORAM :
                         HON'BLE THE CHIEF JUSTICE
                         HON'BLE MRS. JUSTICE R. BANUMATHI
                         HON'BLE MR. JUSTICE UDAY UMESH LALIT

     For Petitioner(s)               Mr.   Abhishek Bhoot, Adv.
                                     Mr.   Akaash Kakade, Adv.
                                     Mr.   Satyajit Desai, Adv.
                                     Ms.   Anagha S. Desai,Adv.


     For Respondent(s)


                          UPON hearing the counsel the Court made the following
                                             O R D E R

Heard.

Delay condoned.

We do not see any merit in this special leave petition, which is hereby dismissed. The question of law is, however, left open.

(Shashi Sareen) (Veena Khera) AR-cum-PS Court Master