Supreme Court - Daily Orders
Prem Kumar Bansal vs M/S. Bestech India Pvt. Ltd. on 9 January, 2018
Bench: Madan B. Lokur, Deepak Gupta
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.10852 OF 2016
PREM KUMAR BANSAL APPELLANT(S)
VERSUS
M/S. BESTECH INDIA PVT. LTD. RESPONDENT(S)
O R D E R
Heard learned counsel for the parties. We are not inclined to interfere with the impugned order dated 4th August, 2016 passed by National Consumer Disputes Redressal Commission in Complaint Case No.295/2012.
The civil appeal is accordingly dismissed.
.......................J. (MADAN B. LOKUR) .......................J. (DEEPAK GUPTA) NEW DELHI, JANUARY 9, 2018.
Signature Not Verified Digitally signed by ASHOK RAJ SINGH Date: 2018.01.19 16:31:42 IST Reason: ITEM NO.5 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
Civil Appeal No(s).10852/2016 PREM KUMAR BANSAL Appellant(s) VERSUS M/S. BESTECH INDIA PVT. LTD. Respondent(s) Date : 09-01-2018 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA For Appellant(s) Mr.Rajiv K. Garg, Adv. Mr.Ashish Garg, Adv. Mr.T.L. Garg, AOR For Respondent(s) Mr.Manish Sharma, Adv. Ms.Mayuri Raghuvanshi, AOR Mr.Vyom Raghuvanshi, Adv. Mr.Pranay Raj Singh, Adv.
UPON hearing the counsel the Court made the following O R D E R Heard.
The civil appeal is dismissed in terms of the signed order.
(Ashok Raj Singh) (Kailash Chander) Court Master Court Master (Signed Order is placed in the file)