Supreme Court - Daily Orders
The Cansaulim Arrossim Cuelim Civic And ... vs M/S. Competent Automobiles Company ... on 1 July, 2019
Bench: L. Nageswara Rao, Hemant Gupta
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.4664 OF 2019
THE CANSAULIM-ARROSSIM-CUELIM
CIVIC AND CONSUMER FORUM & ANR. ... APPELLANT(S)
VS.
M/S. COMPETENT AUTOMOBILES COMPANY
LTD. & ORS. ... RESPONDENT(S)
O R D E R
There is no reason to interfere in the matter. The civil appeal is dismissed. Pending applications stand disposed of.
...........................J. [L. NAGESWARA RAO] ...........................J. [HEMANT GUPTA] New Delhi;
1st July, 2019.
Signature Not Verified Digitally signed by BALA PARVATHI Date: 2019.07.04 14:48:08 IST Reason: ITEM NO.37 COURT NO.12 SECTION XVII S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
Civil Appeal No(s).4664/2019 THE CANSAULIM-ARROSSIM-CUELIM CIVIC AND CONSUMER FORUM & ANR. Appellant(s) VERSUS M/S. COMPETENT AUTOMOBILES COMPANY LTD. & ORS. Respondent(s) (FOR ADMISSION and I.R. and IA No.77205/2019-STAY APPLICATION ) Date : 01-07-2019 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO HON'BLE MR. JUSTICE HEMANT GUPTA For Appellant(s) Mr. Nikhil Nayyar,Sr.Adv.
Ms. Srishti Agnihotri,Adv. Ms. K.V. Bharathi Upadhyaya,AOR For Respondent(s) Mr. P.S.Narsimha,Adv.
Ms. Swarupama Chaturvedi,AOR Ms. Babita Yadav,Adv.
Mr. Vikrant Yadav,Adv.
Mr. Ninad Laud,Adv.
Mr. Rahul G. Tanwani,Adv. Mr. Ivo D’Costa,Adv.
Mr. Aman Varma,AOR UPON hearing the counsel the Court made the following O R D E R The civil appeal is dismissed in terms of the signed order.
(B.Parvathi) (Kailash Chander) Court Master Assistant Registrar (Signed order is placed on the file)