Supreme Court - Daily Orders
Chief Manager/ Authorized Officer ... vs G Mahimaiah on 1 December, 2014
Bench: Madan B. Lokur, R. Banumathi
ITEM NO.41 COURT NO.9 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). 31806/2014
(Arising out of impugned final judgment and order dated 28/08/2014
in FA No. 483/2014 passed by the National Consumer Disputes
Reddressal Commission, New Delhi)
CHIEF MANAGER/ AUTHORIZED OFFICER
STATE BANK OF MYSORE Petitioner(s)
VERSUS
G MAHIMAIAH Respondent(s)
(With appln. (s) for exemption from filing O.T. and interim relief
and office report)
Date : 01/12/2014 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. V. Shekhar, Sr. Adv.
Mr. Pradeep Kumar Dubey,Adv.
Mr. Abhigya, Adv.
Ms. Richa Sharma, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner says that he has deposited an amount of Rs.35,000/- and this is in terms of the second proviso to Section 19 of the Consumer Protection Act,1986. It is submitted that the National Commission should not have directed the petitioner to deposit the entire amount.
Issue notice.
Dasti, in addition, is permitted.
In the meanwhile, the proceedings before the National Commission may continue on the deposit already made by the petitioner.
Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2014.12.02 12:32:46 IST Reason: (MEENAKSHI KOHLI) (JASWINDER KAUR) COURT MASTER COURT MASTER