Supreme Court - Daily Orders
Pradeep Kumar Dubey vs Zonal Revenue Officer (S)-I, Delhi Jal ... on 19 September, 2016
Bench: Madan B. Lokur, R.K. Agrawal
ITEM NO.36 COURT NO.7 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). 20583/2016
(Arising out of impugned final judgment and order dated 19/08/2015
in RP No. 2148/2014 passed by the National Consumer Disputes
Redressal Commission, New Delhi)
PRADEEP KUMAR DUBEY Petitioner(s)
VERSUS
ZONAL REVENUE OFFICER (S)-I, DELHI JAL BOARD Respondent(s)
(With interim relief and office report)
Date : 19/09/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Mohit Kumar Shah,Adv.
Ms. Shilpi Shah, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We find from the impugned order that the matter was directed to be listed before the District Forum on 9th October, 2015. We are told by learned counsel for the petitioner that the matter has been taken up by the District Forum but adjourned from time to time. The District Forum is requested to decide the matter at the earliest and in any case before the end of this year.
The special leave petition is disposed of. (Meenakshi Kohli) Signature Not Verified (Jaswinder Kaur) Court Master Digitally signed by MEENAKSHI KOHLI Date: 2016.09.20 Court Master 15:41:54 IST Reason: