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Vodafone Idea Ltd. vs Ajay Kumar Agrawal on 7 November, 2016

Bench: Dipak Misra, Amitava Roy

      ITEM NO.47                               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)                      No(s).    28615/2016

      (Arising out of impugned final judgment and order dated 26/05/2016
      in RP No.1430/2016 passed by the National Consumers Disputes
      Reddressal Commission, New Delhi)

      IDEA CELLULAR LTD.                                                       Petitioner(s)

                                                         VERSUS

      AJAY KUMAR AGRAWAL                                                       Respondent(s)

      (with appln. (s) for bringing on record additional documents and
      exemption from filing O.T.)

      Date : 07/11/2016 This petition was called on for hearing today.

      CORAM :                HON'BLE MR. JUSTICE DIPAK MISRA
                             HON'BLE MR. JUSTICE AMITAVA ROY

      For Petitioner(s)                 Mr.   Navin Chawla, Adv.
                                        Ms.   Sonali Jaitley Bakhshi, Adv.
                                        Mr.   Jaiyesh Bakhshi, Adv.
                                        Mr.   P.V. Yogeswaran, AOR
                                        Mr.   Shashi Shekhar, Adv.
                                        Mr.   Ravi Tyagi, Adv.
                                        Ms.   Sanya Kapoor, Adv.

      For Respondent(s)                 Mr.   A.R. Nadkarni, ASG
                                        Mr.   Devashish Bharuka, Adv.
                                        Mr.   P.K. Malik, Adv.
                                        Mr.   B. Krishna Prasad, AOR

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

It is submitted on behalf of the learned Additional Solicitor General that a reply shall be filed within four weeks time with regard to such kind of matters being sent for arbitration.

List after four weeks.

Learned counsel for the petitioner shall seek adjournment ARORA Date: 2016.11.08 before the concerned consumer forum. 16:49:15 IST Reason:

(Gulshan Kumar Arora) (H.S. Parasher) Court Master Court Master