Supreme Court - Daily Orders
Mrs. Meenu Aggarwal vs M/S Jmd Ltd. on 4 July, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.5 COURT NO.11 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). 21872/2014
(Arising out of impugned final judgment and order dated 07-02-2014
in FA No. 135/2013 passed by the National Consumers Disputes
Reddressal Commission, New Delhi)
MRS. MEENU AGGARWAL Petitioner(s)
VERSUS
M/S JMD LTD. Respondent(s)
Date : 04-07-2017 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Sarvesh Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. We do not find any ground to interfere with the impugned order of the High Court. However, the pay order issued in favour of the petitioner may be renewed.
The special leave petition is disposed of. Pending applications, if any, are also stand disposed of.
(SWETA DHYANI) (VEENA KHERA)
SR.P.A. ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
SWETA DHYANI
Date: 2017.07.06
11:33:10 IST
Reason: