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Puda vs Vidya Chetal on 9 July, 2019

Bench: N.V. Ramana, Mohan M. Shantanagoudar, Ajay Rastogi

     ITEM NO.104                                     COURT NO.3                  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 for Special Leave to Appeal (C)             No.4272/2015


     (Arising out of impugned final judgment and order dated 17­11­2014
     in RP No. 889/2013 passed by the National Consumer Disputes
     Redressal Commission, New Delhi)

     PUDA                                                                        Petitioner(s)

                                                            VERSUS

     VIDYA CHETAL                                                                Respondent(s)

     WITH

     SLP(C) No. 5237/2015 (XVII)
     (In­Person Matter)


     Date : 09­07­2019 These petitions were called on for hearing today.


     CORAM :
                              HON'BLE MR. JUSTICE N.V. RAMANA
                              HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
                              HON'BLE MR. JUSTICE AJAY RASTOGI

     For Petitioner(s)
                                              Mrs. Rachana Joshi Issar, AOR
                                              Mr. P. Chaturvedi, Adv.
                                              Mr. K. Vayayanthi, Adv.

     For Respondent(s)
                                              Ms. Aishwarya Bhati, Sr.Adv.(AC)
                                              Respondent­in­person(N.P.)

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

Heard the learned counsel appearing for the petitioner and the learned Senior counsel appearing for respondent for some time.

At the request of the learned counsel appearing for the Reason: petitioner seeking short accommodation, list the matters tomorrow  ­2­ i.e. Wednesday, the 10th July, 2019 as Part­Heard for further hearing.

(VISHAL ANAND) (RAJ RANI NEGI) COURT MASTER (SH) ASSISTANT REGISTRAR Book/Cases cited:­ (1) The Consumer Protection Act, 1986 (2) (2005) 2 SCC 479 (3) (2004) 10 SCC 544 (4) (2000) 5 SCC 294 Paras 2 and 5 (5) (1999) 6 SCC 428 Para 4 (6) (1994) 1 SCC 243 Para 3 (7) (2004) 5 scc 65 Paras 6 and 7 (8) (1994) 1 SCC 243 Para 3