Supreme Court - Daily Orders
Sanjay Saini vs M/S Spaze Tower Pvt. Ltd. on 6 September, 2023
Bench: J.K. Maheshwari, Aravind Kumar
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. ________ OF 2023
[DIARY NO. 27411 OF 2023]
SANJAY SAINI Appellant (s)
VERSUS
M/S SPAZE TOWER PVT. LTD. Respondent(s)
O R D E R
Delay condoned.
We find no ground to interfere with the impugned order passed by the National Consumer Disputes Redressal Commission. The civil appeal is, accordingly, dismissed.
Pending interlocutory application(s), if any, is/are disposed of.
.......................J. [ J. K. MAHESHWARI ] .......................J. [ ARAVIND KUMAR ] New Delhi;
SEPTEMBER 06, 2023.
Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2023.09.11 17:53:47 IST Reason: ITEM NO.25 COURT NO.13 SECTION XVII-A 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). 27411/2023 (Arising out of impugned final judgment and order dated 12-04-2023 in CC No. 2081/2018 passed by the National Consumers Disputes Redressal Commission, New Delhi) SANJAY SAINI Petitioner(s) VERSUS M/S SPAZE TOWER PVT. LTD. Respondent(s) (IA No.178369/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.178368/2023-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS) Date : 06-09-2023 This petition was called on for hearing today. CORAM : HON'BLE MR. JUSTICE J.K. MAHESHWARI HON'BLE MR. JUSTICE ARAVIND KUMAR For Petitioner(s) Mr. Ajay Jain, Adv.
Mr. Jinendra Jain, AOR Mr. Krishna Sharma, Adv.
Mr. Ishwar Chand Jain, Adv.
Ms. Bijay Lakshmi, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The civil appeal is dismissed in terms of the signed order. Pending interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA) (VIRENDER SINGH) ASTT. REGISTRAR-cum-PS BRANCH OFFICER (Signed order is placed on the file)