Supreme Court - Daily Orders
Pharos Solutions Pvt Ltd vs Tata Motors Ltd on 16 January, 2017
Bench: Madan B. Lokur, Prafulla C. Pant
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO...... of 2017
(@ CIVIL APPEAL DIARY NO. 41298 of 2016)
PHAROS SOLUTIONS PVT LTD Appellant(s)
VERSUS
TATA MOTORS LTD AND ORS Respondent(s)
O R D E R
Delay condoned.
We have heard learned counsel for the appellant. We see no reason to interfere with the order passed by the National Consumer Disputes Redressal Commission.
The civil appeal is accordingly dismissed.
…....................J. [MADAN B. LOKUR] …....................J. [PRAFULLA C. PANT] NEW DELHI;
JANUARY 16, 2017.
Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2017.01.16 16:50:33 IST Reason: 1 ITEM NO.19 COURT NO.5 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 Diary No(s). No(s). 41298/2016 PHAROS SOLUTIONS PVT LTD Appellant(s) VERSUS TATA MOTORS LTD AND ORS Respondent(s)
(With appln. (s) for condonation of delay in filing appeal and office report) Date : 16/01/2017 This appeal was called on for hearing today. CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE PRAFULLA C. PANT For Appellant(s) Mr. Ashok Grower, Sr. Adv.
Mr. Rajesh Tyagi, Adv.
Ms. Madhu Moolchandani,Adv. For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay condoned.
The civil appeal is dismissed in terms of the signed order. (Meenakshi Kohli) (Jaswinder Kaur) Court Master Court Master [Signed order is placed on the file] 2