Supreme Court - Daily Orders
Alpha Radios vs M.D M/S Porsche India on 7 April, 2014
HITEM NO.10 COURT NO.13 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 D.NO(s). 3385 OF 2014
ALPHA RADIOS Appellant (s)
VERSUS
M.D M/S PORSCHE INDIA & ANR Respondent(s)
(With appln(s) for c/delay in re-filing appeal,condonation of delay
in filing appeal. and office report)
Date: 07/04/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE M.Y. EQBAL
For Petitioner(s) Mr. Pradeep Aggarwal, Adv.
Mr. Lal Pratap Singh, Adv.
Mr. Umesh Pratap Singh, Adv.
Mr. Ram Niwas, Adv.
for Ms. Ruchi Kohli,AOR
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
The appeals are dismissed in terms of the signed order.
(Parveen Kr.Chawla) (Phoolan Wati Arora) Court Master Assistant Registrar [signed order is placed on the file] IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. OF 2014 (Diary No.3385/2014) Alpha Radios ..Appellant versus The Managing Director, M/s Porsche India and another ..Respondents O R D E R We have heard learned counsel for the appellant.
Delay condoned.
No ground for interference is made out in exercise of our jurisdiction under Section 27A of the Consumer Protection Act, 1986.
The instant civil appeals are accordingly dismissed.
.......................J. [JAGDISH SINGH KHEHAR] NEW DELHI; .......................J. APRIL 07, 2014. [M.Y. EQBAL]