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Emerging Valley Private Limited vs Avtar Kaur Bains on 27 October, 2017

Bench: N.V. Ramana, Amitava Roy

     ITEM NO.7                              COURT NO.9                        SECTION XIV

                                  S U P R E M E C O U R T O F            I N D I A
                                          RECORD OF PROCEEDINGS

     Diary No(s). 31298/2017

     (Arising out of impugned final judgment and order dated 08-03-2017
     in FA No. 1397/2016 passed by the National Consumers Disputes
     Reddressal Commission, New Delhi)

     EMERGING VALLEY PRIVATE LIMITED                                            Petitioner(s)

                                                        VERSUS

     AVTAR KAUR BAINS                                   Respondent(s)
     (IA No.103991/2017-CONDONATION OF DELAY IN FILING and IA
     No.103993/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)

     Date : 27-10-2017 This petition was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE N.V. RAMANA
                           HON'BLE MR. JUSTICE AMITAVA ROY

     For Petitioner(s)                  Ms. Garima Prashad, AOR
                                        Ms. Shikha Sapra, Adv.
                                        Mr. Sumit Chander, Adv.
     For Respondent(s)

                            UPON hearing the counsel the Court made the following
                                               O R D E R

Heard learned counsel for the petitioner. Delay condoned.

We are not inclined to interfere with the impugned order passed by the National Consumer Disputes Redressal Commission.

Learned counsel for the petitioner brought to our attention that the respondent has already moved the executing court for implementation of the order and submits that some time should be granted for complying with the order of National Consumer Disputes Redressal Commission.

The petitioner is at liberty to make same request before the executing court.

10:27:16 IST The special leave petition is, accordingly, disposed of.

Pending applications, if any, are also stand disposed of.

     (SWETA DHYANI)                                                       (S. SIVARAMAKRISHNA)
     SENIOR PERSONAL ASSISTANT                                                ASST.REGISTRAR