Supreme Court - Daily Orders
Tansingh Chauhan vs Trio Elevators Co. (India) Ltd on 3 January, 2014
ITEM NO.34 COURT NO.14 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 (Civil) No(s).37898/2013
(From the judgement and order dated 22/07/2013 in RP No.863/2013 of The
NATIONAL CONSUMERS DISPUTES REDRESSAL COMMISSION, NEW DELHI)
TANSINGH CHAUHAN Petitioner(s)
VERSUS
TRIO ELEVATORS CO. (INDIA) LTD Respondent(s)
(With appln(s) for exemption from filing O.T. and with prayer for interim
relief and office report)
Date: 03/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE J. CHELAMESWAR
For Petitioner(s) Mr. Pramod Swarup, Sr.Adv.
Ms. Sushma Verma, Adv.
Mr. Akshay Verma, Adv.
Mr. Praveen Swarup, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Heard learned senior counsel for the petitioner.
The special leave petition is dismissed.
(Usha Bhardwaj) (Phoolan Wati Arora) A.R.-cum-P.S. Assistant Registrar