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Delhi High Court - Orders

Sucharita Mosali & Ors vs M/S Bestech India Private Limited & Anr on 20 February, 2024

                                    $~52
                                    *           IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +           CM(M) 1842/2023
                                                SUCHARITA MOSALI & ORS.                ..... Petitioners
                                                            Through: Mr. Varun Singh, Ms. Kajal S. Gupta,
                                                                      Mr. Rohan Chandra and Ms. Somesa
                                                                      Gupta and Ms. Smriti Wadhwa, Advs.

                                                                                      versus

                                                M/S BESTECH INDIA PRIVATE LIMITED & ANR.
                                                                                            ..... Respondents
                                                              Through: Mr. Aditya Parolia and Mr. Alankrit
                                                                       Bhatnagar, Advs. for R-2.

                                                CORAM:
                                                HON'BLE MS. JUSTICE SHALINDER KAUR
                                                                                      ORDER

% 20.02.2024 CM APPL. 10339/2024

1. The present application has been filed by petitioner to defer the proceedings in Consumer Complaint No. 2034/2017 till the present petition is decided in light of subsequent facts and circumstances.

2. Learned counsel for the applicant/petitioner submits that the matter was listed before the learned NCDRC for final hearing on 14.02.2024 whereas the same is listed for 24.04.2024 before this Court. In these circumstances, in case the proceedings before the learned NCDRC are not stayed, the present petition before this Court shall become infructuous.

3. In wake of these circumstances, the learned NCDRC is requested to post the matter beyond 24.04.2024 which is the next date fixed before this This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 21/02/2024 at 23:30:01 Court.

4. The application stands disposed of.

SHALINDER KAUR, J.

FEBRUARY 20, 2024 SU/FK This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 21/02/2024 at 23:30:01