Supreme Court - Daily Orders
Chief Manager/ Authorized Officer ... vs G Mahimaiah on 21 August, 2015
f ITEM NO.7 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).31806/2014
(Arising out of impugned final judgment and order dated 28/08/2014
in FA No. 483/2014 passed by the National Consumer Disputes
Redressal Commission, New Delhi)
CHIEF MANAGER/ AUTHORIZED OFFICER
STATE BANK OF MYSORE Petitioner(s)
VERSUS
G MAHIMAIAH Respondent(s)
(with interim relief and office report)
Date : 21/08/2015 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. Abhigya, Adv.
Mr. Abhay Singh Kushwaha, Adv.
Mr. Pradeep Kumar Dubey, AOR (NP)
For Respondent(s) Mr. Abhay Kumar, AOR
Mr. Tenzing Tsering, Adv.
Mr. Khalid Akhtar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by learned counsel for the petitioner, the matter is adjourned for te n weeks.
(SANJAY KUMAR-I) (JASWINDER KAUR) Signature Not Verified COURT MASTER COURT MASTER Digitally signed by Sanjay Kumar Date: 2015.08.21 17:09:42 IST Reason: