Supreme Court - Daily Orders
Rudraksha Commercial Co-Operative ... vs M/S. Taxtronic Industries on 8 December, 2016
Bench: Dipak Misra, Amitava Roy
ITEM NO.5 COURT NO.3 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)......CC No(s).
23154/2016
(Arising out of impugned final judgment and order dated 29/01/2016
in RP No. 2703/2013 passed by the National Consumers Disputes
Reddressal Commission, New Delhi)
RUDRAKSHA COMMERCIAL CO-OPERATIVE SOC. LTD. THROUGH POWER OF
ATTORNEY HOLDER NIRAV KANTILAL KANSARA Petitioner(s)
VERSUS
M/S. TAXTRONIC INDUSTRIES Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 08/12/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Ms. Neha Sangwan, Adv.
Mr. Chirag M. Shroff, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
List the matter on 16.12.2016.
(Gulshan Kumar Arora) (H.S. Parasher) Court Master Court Master Signature Not Verified Digitally signed by GULSHAN KUMAR ARORA Date: 2016.12.09 10:24:17 IST Reason: