Supreme Court - Daily Orders
Bappanand Narshimman Annu vs Hiramanidevi G.S. Gupta And Ors. Etc. ... on 30 January, 2017
Bench: Abhay Manohar Sapre, D.Y. Chandrachud
ITEM NO.35 COURT NO.11 SECTION IX
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). 2777-2779/2017
(Arising out of impugned final judgment and order dated 26/10/2016
in RP No. 2797/2016 26/10/2016 in RP No. 2798/2016 26/10/2016 in RP
No. 2799/2016 passed by the National Consumers Disputes Reddressal
Commission, New Delhi)
BAPPANAND NARSHIMMAN ANNU Petitioner(s)
VERSUS
HIRAMANIDEVI G.S. GUPTA AND ORS. ETC. ETC. Respondent(s)
(Interim relief)
Date : 30/01/2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Ms. Deeplaxmi S. Matwankar, Adv.
Mr. Chander Shekhar Ashri,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petitions are dismissed. Pending applications, if any, stand disposed of.
(DEEPAK MANSUKHANI) (RAJINDER KAUR)
AR-cum-PS Court Master
Signature Not Verified
Digitally signed by
DEEPAK MANSUKHANI
Date: 2017.01.30
17:01:19 IST
Reason: