Supreme Court - Daily Orders
Puda vs Vidya Chetal on 13 February, 2015
Bench: J. Chelameswar, Rohinton Fali Nariman
ITEM NO.31+53 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) No(s). 4272/2015
(Arising out of impugned final judgment and order dated 17/11/2014
in RP No. 889/2013 passed by the National Consumers Disputes
Reddressal Commission, New Delhi)
PUDA Petitioner(s)
VERSUS
VIDYA CHETAL Respondent(s)
(with interim relief and office report)
WITH SLP(C) No. 5237/2015
(With interim relief and office report)
Date : 13/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s)
Mrs. Rachana Joshi Issar,Adv.
Ms. Ambreen Rasool, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
In the meantime, there shall be stay of operation of the impugned judgment.
(DEEPAK MANSUKHANI) (INDU BALA KAPUR) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Deepak Mansukhani Date: 2015.02.13 16:16:02 IST Reason: