Supreme Court - Daily Orders
M/S Prismlab India (P) Ltd. vs Beena Prasad on 30 July, 2021
Bench: Hemant Gupta, A.S. Bopanna
1
ITEM NO.8 Court 13 (Video Conferencing) 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
Petition(s) for Special Leave to Appeal (C) No(s).11415/2021
(Arising out of impugned final judgment and order dated 14-02-2020
in FA No. 1019/2016 passed by the National Consumers Disputes
Redressal Commission, New Delhi)
M/S PRISMLAB INDIA (P) LTD. Petitioner(s)
VERSUS
BEENA PRASAD & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.86995/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 30-07-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Mr. Jogy Scaria, AOR
Ms. Beena Victor, Adv.
Mr. Ravi Lomod, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The learned counsel for the petitioner submits that the petitioner could not pursue the remedy before the National Consumer Dispute Redressal Commission on account of disputes between the partners. The petitioner has deposited 50 percent of the amount awarded by the State Consumer Dispute Redressal Commission before Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2021.07.31 the NCDRC. In these circumstances, the delay in filing of appeal 14:06:19 IST Reason:
warrants condonation.
Issue notice to the respondents, returnable within four weeks. 2 In the meantime, execution proceedings shall remain stayed.
(TUSHAR BISHT) (RENU BALA GAMBHIR) COURT MASTER (SH) COURT MASTER (NSH)