Supreme Court - Daily Orders
Ganesh Chand Sharma vs Regional Manager, U.P State Industrial ... on 20 November, 2015
8 ITEM NO.35 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). 31049/2015
(Arising out of impugned final judgment and order dated 31/07/2015
in RP No. 1206/2015 passed by the National Consumer Disputes
Redressal Commission, New Delhi)
GANESH CHAND SHARMA Petitioner(s)
VERSUS
REGIONAL MANAGER, U.P STATE
INDUSTRIAL DEVELOPMENT CORPORATION AND ORS. Respondent(s)
Date : 20/11/2015 This petition was called on for hearing today.
CORAM : HON’BLE MR. JUSTICE MADAN B. LOKUR
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. R.K. Gupta, Adv.
Mr. M.K. Singh, Adv.
Mr. A.K. Singh, Adv.
Mr. Bhany Pratap Gupta, Adv.
Mr. Shekhar Kumar,Adv.
For Respondent(s) Ms. Tulika Prakash,Adv.
Ms. Sheeba Khan, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed.
(Meenakshi Kohli) (Jaswinder Kaur)
Court Master Court Master
Signature Not Verified
Digitally signed by
Meenakshi Kohli
Date: 2015.11.23
10:56:36 IST
Reason: