Supreme Court - Daily Orders
Kumud Lall vs Suresh Chandra Roy (Dead) Thr Lrs on 18 December, 2019
Bench: D.Y. Chandrachud, Hrishikesh Roy
1
ITEM NO.13 COURT NO.8 SECTION XVII-A
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).33646-33647/2018
(Arising out of impugned final judgment and order dated 24-05-2018
in MA No. 324/2011 and 26-05-2010 in MA No. 1214/2009 passed by the
National Consumer Disputes Redressal Commission, New Delhi)
KUMUD LALL Petitioner(s)
VERSUS
SURESH CHANDRA ROY (DEAD) THR LRS & ORS. Respondent(s)
WITH
SLP(C) No. 33648-33649/2018 (XVII-A)
(WITH I.R. and IA No.171808/2018-CONDONATION OF DELAY IN FILING and
IA No.171810/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.171809/2018-CONDONATION OF DELAY IN REFILING)
Date : 18-12-2019 These petitions were called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s)
Mrs. Niranjana Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The office report indicates that all the respondents have been duly served.
None appears on behalf of the respondents. Signature Not Verified The learned counsel appearing on behalf of the Digitally signed by SANJAY KUMAR Date: 2019.12.19 17:00:36 IST Reason: petitioner shall serve a notice on the respondents through their counsel who is appearing before the 2 National Consumer Disputes Redressal Commission1 intimating that these proceedings will be taken up for hearing and final disposal on the next date of listing. In the event that the respondents choose to remain absent, the Court will proceed on the basis of the record as it stands, in their absence.
List the Special Leave Petitions on 14 January 2020 for final disposal.
In the meantime, there shall be a stay of further proceedings before the NCDRC in Revision Petition No 432 of 2006.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR)
AR-CUM-PS COURT MASTER
1NCDRC