Supreme Court - Daily Orders
M/S Easy Elevators India Pvt Ltd vs M/S Nissan Motors India Pvt Ltd on 10 December, 2018
Bench: Uday Umesh Lalit, R. Subhash Reddy
1
ITEM NO.13 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 for Special Leave to Appeal (C) No.30173/2018
(Arising out of impugned final judgment and order dated 27-08-2018
in FA No.1477/2017 passed by the National Consumers Disputes
Redressal Commission, New Delhi)
M/s. EASY ELEVATORS INDIA PVT LTD Petitioner(s)
VERSUS
M/s. NISSAN MOTORS INDIA PVT LTD & ANR. Respondent(s)
(FOR ADMISSION; and, IA No.164392/2018-PERMISSION TO FILE LENGTHY
LIST OF DATES)
Date : 10-12-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Mr. Rakesh Kumar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner submits that reliance was placed on the order passed by the Larger Bench of the National Consumer Disputes Redressal Commission, New Delhi, in the matter of Crompton Greaves Limited & Another v. Daimler Chrysler India Private Limited & Others, 2016 SCC OnLine NCDRC 2121. A specific ground in that behalf was also taken in para no.3(ii) of the F.A. No.1477 of 2017 before the National Commission. In his submission, Signature Not Verified Digitally signed by JAYANT KUMAR ARORA Date: 2018.12.12 10:57:13 IST the matter stood completely covered by the said decision of the Reason:
Larger Bench of the National Commission.2
Issue notice, returnable in four weeks.
(MUKESH KUMAR) (SUMAN JAIN) COURT MASTER BRANCH OFFICER