Supreme Court - Daily Orders
Mrs. Meenu Aggarwal vs M/S Jmd Ltd. on 18 January, 2016
Author: Uday Umesh Lalit
Bench: Uday Umesh Lalit
ITEM NO.35 COURT NO.13 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 for Special Leave to Appeal (C) No.21872/2014
(Arising out of impugned final judgment and order dated 07/02/2014
in FA No.135/2013 passed by the National Consumers Disputes
Reddressal Commission, New Delhi)
MEENU AGGARWAL Petitioner(s)
VERSUS
M/S JMD LTD Respondent(s)
(Office report on default)
Date : 18/01/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE UDAY UMESH LALIT
[IN CHAMBERS]
For Petitioner(s) Ms. Pooja Mishra,Adv.
Mr. B. K. Satija,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Two weeks' time is granted to the petitioner to comply with the office report.
(Rachna) (Tapan Kumar Chakraborty)
SR.P.A. COURT MASTER
Signature Not Verified
Digitally signed by
RACHNA
Date: 2016.01.22
12:40:03 IST
Reason: