Supreme Court - Daily Orders
Distt. Manager, A P State Seeds ... vs M Madhusudhana Reddy And Anr Etc on 9 January, 2015
Bench: J. Chelameswar, Rohinton Fali Nariman
ITEM NO.13 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)......CC No(s).
54-58/2015
(Arising out of impugned final judgment and order dated 31/07/2014
in RP No. 384-388/2011 passed by the National Consumers Disputes
Reddressal Commission, New Delhi)
DISTT. MANAGER, A P STATE SEEDS DEVELOPMENT
CORP. LTD AND ANR Petitioner(s)
VERSUS
M MADHUSUDHANA REDDY AND ANR ETC Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 09/01/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Venkateswara Rao Anumolu,Adv.
Mr. Prabhakar Parnam,Adv.
Mr. Shashwat Goel,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petitions are dismissed.
[O.P. SHARMA] [INDU BALA KAPUR] COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Om Parkash Sharma Date: 2015.01.09 17:17:30 IST Reason: