Supreme Court - Daily Orders
Kapil Kulshrestha vs Om Prakash . on 3 August, 2015
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.36 COURT NO.6 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). 21071/2015
(Arising out of impugned final judgment and order dated 22/05/2015
in RP No. 1267/2012 passed by the National Consumers Disputes
Reddressal Commission, New Delhi)
KAPIL KULSHRESTHA Petitioner(s)
VERSUS
OM PRAKASH & ORS. Respondent(s)
(with appln. (s) for exemption from filing O.T. and permission to
file lengthy list of dates and permission to place addl. documents
on record and interim relief)
Date : 03/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Ritesh K. Pandey, Adv.
Mr. A.K. Saxena, Adv.
Mr. Satish Kumar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed.
(DEEPAK MANSUKHANI) (INDU BALA KAPUR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Deepak Mansukhani
Date: 2015.08.04
15:03:42 IST
Reason: