Supreme Court - Daily Orders
M/S Jeevan Diesels Electricals Ltd. vs M/S Popular Vehicles And Services Ltd. on 25 August, 2014
Bench: V. Gopala Gowda, Adarsh Kumar Goel
ITEM NO.42 COURT NO.13 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).
22240-22241/2014
(Arising out of impugned final judgment and order dated 28/04/2014
in IA No. 6180/2013 and RP No. 3472/2013 passed by the National
Consumer Disputes Redressal Commission, New Delhi)
M/S JEEVAN DIESELS ELECTRICALS LTD. & ANR. Petitioner(s)
VERSUS
M/S POPULAR VEHICLES AND SERVICES LTD. Respondent(s)
(With prayer for interim relief and Office Report)
Date : 25/08/2014 These petitions were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. T.S. Chaudhary, Adv.
Ms. Mary Mitzy, Adv.
Mr. Gopal Singh Chauhan, Adv.
Mr. Deepak Goel ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners. No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petitions are dismissed.
Signature Not Verified Digitally signed by(S.K. RAKHEJA) (SAROJ SAINI) Sushil Kumar Rakheja Date: 2014.08.27 18:21:50 IST Reason: COURT MASTER COURT MASTER