Supreme Court - Daily Orders
Jayant Singal vs M/S M3M India Limited on 7 November, 2022
Bench: A.S. Bopanna, Pamidighantam Sri Narasimha
ITEM NO.5 COURT NO.14 SECTION XVII-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL Diary No(s). 29671/2022
(Arising out of impugned final judgment and order dated 26-07-2022
in CC No. 2766/2017 passed by the National Consumers Disputes
Redressal Commission, New Delhi)
SHRI JAYANT SINHGAL & ANR. Petitioner(s)
VERSUS
M/S M3M INDIA LIMITED Respondent(s)
( IA No.157945/2022-CONDONATION OF DELAY IN FILING )
Date : 07-11-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
For Petitioner(s) Ms. Neha Garg, Adv.
Mr. Nitin Garg, Adv
Mr. Abhishek, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Heard the learned counsel for the petitioner(s).
We see no reason to entertain this appeal and, the same is disposed of accordingly.
Pending application(s), if any, shall stand disposed of.
Signature Not Verified(NISHA KHULBEY) Digitally signed by Narendra Prasad Date: 2022.11.07 (DIPTI KHURANA) SENIOR PERSONAL ASSISTANT 16:38:56 IST Reason: ASSISTANT REGISTRAR