Supreme Court - Daily Orders
Ramesh Agarwal vs Shambhu Nath Das on 31 July, 2015
Bench: Madan B. Lokur, S.A. Bobde
ITEM NO.25 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)......CC No(s).
13368/2015
(Arising out of impugned final judgment and order dated 13/10/2014
in FA No. 211/2009 passed by the National Consumer Disputes
Redressal Commission, New Delhi)
RAMESH AGARWAL Petitioner(s)
VERSUS
SHAMBHU NATH DAS & OTHERS Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date : 31/07/2015 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. Ranjan Mukherjee, Adv.
Mr. A. Chakraborty, Adv.
Mr. Shekhar Kumar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice limited to the quantum of compensation. Tag with SLP (C) No. 8412 of 2015.
(MEENAKSHI KOHLI) (JASWINDER KAUR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Meenakshi Kohli
Date: 2015.08.01
08:03:21 IST
Reason: