Supreme Court - Daily Orders
Sucheta Sanyal vs Meghnad Bhowmik on 13 October, 2014
Bench: Jagdish Singh Khehar, Arun Mishra
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No. OF 2014
(Arising out of CA D No.26694 of 2014)
MRS.SUCHETA SANYAL .......APPELLANT
VERSUS
DR.MEGHNAD BHOWMIK AND ANR. ......RESPONDENTS
O R D E R
Heard learned counsel for the appellant.
Delay condoned.
We find no ground to interfere with the impugned order
passed by the National Consumer Disputes Redressal Commission, New
Delhi in Original Petition No.25 of 2002.
The appeal is accordingly dismissed.
...........................J.
(JAGDISH SINGH KHEHAR)
...........................J.
(ARUN MISHRA)
NEW DELHI;
OCTOBER 13, 2014.
Signature Not Verified
Digitally signed by
Satish Kumar Yadav
Date: 2014.10.14
13:47:50 IST
Reason:
ITEM NO.37 COURT NO.6 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal Diary No(s). 26694/2014
MRS.SUCHETA SANYAL Appellant(s)
VERSUS
DR.MEGHNAD BHOWMIK AND ANR Respondent(s)
(With appln. (s) for c/delay in re-filing appeal and condonation of
delay in filing appeal)
Date : 13/10/2014 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ARUN MISHRA
For Appellant(s) Mr.Feroze Ahmad, Adv.
Mr. Ranjan Dwivedi, Adv.
Mr.R.S.Sharma, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Delay condoned.
The appeal is dismissed in terms of the signed order.
(SATISH KUMAR YADAV) (PHOOLAN WATI ARORA) COURT MASTER ASSISTANT REGISTRAR (Signed order is placed on the file)