Supreme Court - Daily Orders
Sophy Thomas And Other vs The Manager Indus Motors Co Pvt Ltd on 17 April, 2017
Author: Navin Sinha
Bench: Navin Sinha
ITEM NO.44 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 for Special Leave to Appeal (C) Diary No.40710/2015
(Arising out of impugned final judgment and order dated 02/07/2015
in RP No. 3235/2011 02/07/2015 in RP No. 3236/2011 02/07/2015 in RP
No. 3582/2011 02/07/2015 in RP No. 3583/2011 passed by the National
Consumers Disputes Reddressal Commission, New Delhi)
SOPHY THOMAS AND OTHER Petitioner(s)
VERSUS
THE MANAGER INDUS MOTORS CO PVT LTD Respondent(s)
(office report on default)
Date : 17/04/2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE NAVIN SINHA
[IN CHAMBERS]
For Petitioner(s) Petitioner-in-person
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Since the petitioner appears in person, one further opportunity of four weeks is granted to cure the defects as pointed out by the Registry.
(POOJA SEHGAL) (SUMAN JAIN)
SR. P.A. COURT MASTER
Signature Not Verified
Digitally signed by
POOJA SEHGAL
Date: 2017.04.21
10:54:01 IST
Reason: