Supreme Court - Daily Orders
Puda vs Vidya Chetal on 10 July, 2019
Bench: N.V. Ramana, Mohan M. Shantanagoudar, Ajay Rastogi
ITEM NO.101(PH) COURT NO.3 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.4272/2015
(Arising out of impugned final judgment and order dated 17-11-2014
in RP No. 889/2013 passed by the National Consumer Disputes
Redressal Commission, New Delhi)
PUDA Petitioner(s)
VERSUS
VIDYA CHETAL Respondent(s)
WITH
SLP(C) No. 5237/2015 (XVII)
(In-Person Matter)
Date : 10-07-2019 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s)
Mrs. Rachana Joshi Issar, AOR
Ms. Prerana Chatuvedi, Adv.
Ms. K. Vaijayanthi, Adv.
For Respondent(s)
Ms. Aishwarya Bhati, Sr. Adv. (A.C.)
Respondent-in-person (Not present)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel appearing for the petitioner and the learned Senior counsel appearing for the respondent at length.
Hearing is concluded.
Judgment is reserved.
(VISHAL ANAND) (RAJ RANI NEGI) COURT MASTER (SH) ASSISTANT REGISTRAR Cases cited:-
Signature Not Verified1. (2000) Digitally signed by VISHAL ANAND Date: 2019.07.10 1 SCC 66 Para 5
2.
16:47:39 IST Reason: (2009) 4 SCC 684 Para 20
3. (2003) 2 SCC 412 Paras 9,10,16,17,19, 46 and 48
4. (2011) 14 SCC 337 Paras 18,19, 23 and 24
5. (2018) 5 SCC 442 Paras 12 and 15
6. (2019) 5 SCC 725 Paras 6 to 10