Supreme Court - Daily Orders
Managing Director, Parle Products Pvt. ... vs Swasti Enterprise on 14 March, 2022
Bench: M.R. Shah, B.V. Nagarathna
ITEM NO.20 Court 12 (Video Conferencing) 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
Petition(s) for Special Leave to Appeal (C) No(s). 4176/2022
(Arising out of impugned final judgment and order dated 21-01-2022
in RP No. 184/2020 passed by the National Consumer Disputes
Redressal Commission, New Delhi)
MANAGING DIRECTOR, PARLE PRODUCTS PVT. LTD. Petitioner(s)
VERSUS
SWASTI ENTERPRISE & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.33830/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 14-03-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. Sandeep Sudhakar Deshmukh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
All through out there was a delay and/or non-participation on the part of the petitioner. The Special Leave Petition stands dismissed. However, question of law, if any, is kept open.
Pending application stands disposed of.
(R. NATARAJAN) (NISHA TRIPATHI)
ASTT. REGISTRAR-cum-PS BRANCH OFFICER
Signature Not Verified
Digitally signed by R
Natarajan
Date: 2022.03.15
17:39:52 IST
Reason: