Supreme Court - Daily Orders
Razzak Abdul Kadher vs Shobana Sukumar & Another on 18 September, 2015
Bench: Madan B. Lokur, S.A. Bobde
ITEM NO.42 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). 26106/2015
(Arising out of impugned final judgment and order dated 07/05/2015
in RP No. 2002/2010 passed by the National Consumer Disputes
Redressal Commission, New Delhi)
RAZZAK ABDUL KADHER Petitioner(s)
VERSUS
SHOBANA SUKUMAR & ANOTHER Respondent(s)
(With interim relief)
Date : 18/09/2015 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. G.M. Akbar Ali, Sr. Adv.
Mr. M.S.M. Asai Thambi, Adv.
Mr. V. Balaji, Adv.
Mr. C. Kannan, Adv.
Mr. Prasanth Kenjale, Adv.
Ms. Sripradha Krishnan, Adv.
Mr. Rakesh K. Sharma,Adv.
For Respondent(s)
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: 2015.09.19
07:43:25 IST
Reason: