Supreme Court - Daily Orders
Deepali Sharma vs The Federal Bank Limited Thr. Its ... on 21 July, 2014
¨ ITEM NO.65 COURT NO.10 SECTION XIV
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). 10434/2012
(Arising out of impugned final judgment and order dated 18/10/2011
in RFA No. 112/2010 passed by the High Court of Delhi at N. Delhi)
DEEPALI SHARMA Petitioner(s)
VERSUS
THE FEDERAL BANK LIMITED Respondent(s)
(With prayer for interim relief and office report)
WITH
SLP(C) No. 12410/2013
(With prayer for and stay and and permission to file additional
documents and Interim Relief and Office Report)
Date : 21/07/2014 These petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
For the petitioner(s) Mr. Rajiv K. Garg,Adv.
Mr. Ashish Garg,Adv.
Mr. T.L. Garg,Adv.
Dr. Kailash Chand,Adv.
(Also for respondent(s) in
SLP(C) No. 12410/2013)
For the respondent(s) Mr. R. Basant,Sr.Adv.
Mr. P. I. Jose,Adv.
Mr. Alok K. Prasad,Adv.
Mr. Viswanath Bahuguna,Adv.
(Also for petitioner(s) in
SLP(C) No. 12410/2013)
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Signature Not VerifiedIn the meantime, pendency of these appeals shall not stand in the way of the National Consumer Disputes Redressal Commission in Digitally signed by Narendra Prasad Date: 2014.07.22 16:13:10 IST Reason: deciding the O.P. Nos.150 & 151 of 2002. It is requested that the O.Ps may be decided expeditiously, preferably within six months, 1 uninfluenced by whatever stated in the orders impugned in this special leave petition.
Interim order shall continue to operate until further orders.
(NARENDRA PRASAD) (SHARDA KAPOOR)
COURT MASTER COURT MASTER
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