Supreme Court - Daily Orders
Pradeep Singh Pahal vs M/S Tdi Infrastructure Pvt Ltd Formerly ... on 15 February, 2016
Bench: Dipak Misra, Shiva Kirti Singh
ITEM NO.39 COURT NO.4 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)......CC No(s).
2341-2342/2016
(Arising out of impugned final judgment and order dated 21/09/2015
in FA No. 1423/2014 21/09/2015 in FA No. 1138/2014 passed by the
National Consumers Disputes Reddressal Commission, New Delhi)
PRADEEP SINGH PAHAL Petitioner(s)
VERSUS
M/S TDI INFRASTRUCTURE PVT LTD Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 15/02/2016 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Ms. Vibha Datta makhija, Sr.Adv.
Mr. Hassan Isani, Adv.
Mr. Abhishek Baid, Adv.
Ms. Richa Bhansali, Adv.
Ms. K.V. Bharathi Upadhyaya, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
(Gulshan Kumar Arora) (Rajinder Kaur) Court Master Court Master Signature Not Verified Digitally signed by Gulshan Kumar Arora Date: 2016.02.15 17:12:38 IST Reason: