Supreme Court - Daily Orders
M.L. Sehgal vs Shalu Chandna . on 27 February, 2015
Bench: Madan B. Lokur, Uday Umesh Lalit
ITEM NO.33 COURT NO.9 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). 6204-6212/2015
(Arising out of impugned final judgment and order dated 03/11/2014
in RP No. 3733-3741/2013 passed by the National Consumer Disputes
Redressal Commission, New Delhi)
M.L. SEHGAL Petitioner(s)
VERSUS
SHALU CHANDNA & ORS. Respondent(s)
(With appln. (s) for exemption from filing O.T. and interim relief)
Date : 27/02/2015 These petitions were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Anil Grover, Adv.
Ms. Shubhangi Tuli,Adv.
Mr. Satish Kumar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petitions are dismissed.
(MEENAKSHI KOHLI) (JASWINDER KAUR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Meenakshi Kohli
Date: 2015.02.28
08:14:57 IST
Reason: