Supreme Court - Daily Orders
Ozone Projects Private Limited vs Haresh Bathija on 20 September, 2021
Bench: M.R. Shah, A.S. Bopanna
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 5656 OF 2021
OZONE PROJECTS PRIVATE LIMITED Appellant(s)
VERSUS
HARESH BATHIJA & ANR. Respondent(s)
O R D E R
Heard Mr. Anish R. Shah, learned Counsel appearing for the appellant.
We see no reason to interfere with the impugned order dated 14.01.2021 passed by the National Consumer Disputes Redressal Commission, New Delhi.
Accordingly, the appeal is dismissed. Pending application stands disposed of.
.......................... J. (M.R. SHAH) .......................... J. (A.S. BOPANNA) New Delhi;
September 20, 2021.
Signature Not Verified Digitally signed by R Natarajan Date: 2021.09.22 16:26:14 IST Reason: ITEM NO.10 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 Civil Appeal No(s). 5656/2021 OZONE PROJECTS PRIVATE LIMITED Appellant(s) VERSUS HARESH BATHIJA & ANR. Respondent(s) ( IA No.115060/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT )
Date : 20-09-2021 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE M.R. SHAH HON'BLE MR. JUSTICE A.S. BOPANNA For Appellant(s) Mr. Anish R. Shah, AOR For Respondent(s) Mr. Yash Sinha, Adv.
Ms. Ayushi Rajput, Adv.
Mr. Prateek K Chadha, AOR UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
(R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS BRANCH OFFICER (Signed order is placed on the file)