Supreme Court - Daily Orders
The Faridkot Improvement Trust vs Naresh Kumar on 11 July, 2023
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ITEM NO.19 COURT NO.1 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). 5259-5262/2020
(Arising out of impugned final judgment and order dated 15-07-2019
in RP No. 2023/2017 15-07-2019 in RP No. 3449/2017 15-07-2019 in RP
No. 3471/2017 15-07-2019 in RP No. 3808/2017 passed by the National
Consumers Disputes Redressal Commission, New Delhi)
THE FARIDKOT IMPROVEMENT TRUST & ANR. Petitioner(s)
VERSUS
NARESH KUMAR Respondent(s)
(IA No. 24821/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
WITH
SLP(C) No. 17422/2022 (XVII-A)
(IA No. 130350/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No. 17418/2022 (XVII-A)
SLP(C) No. 17419/2022 (XVII-A)
(IA No. 128878/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No. 17421/2022 (XVII-A)
(IA No. 126005/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No. 19670-19673/2022 (XVII-A)
IA No. 165166/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No. 2096/2023 (XVII-A)
(IA No. 10429/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Signature Not Verified
Digitally signed by
NEETA SAPRA
Date: 2023.07.11
16:41:01 IST
Reason:
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Diary No(s). 41885/2022 (XVII-A)
IA No. 31418/2023 - CONDONATION OF DELAY IN FILING IA No.31422/2023
- CONDONATION OF DELAY IN REFILING/CURING THE DEFECTS IA
No.31426/2023 - EXEMPTION FROM FILING O.T. IA No. 43178/2023 -
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 11-07-2023 These matters were called on for hearing today.
CORAM : HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
HON'BLE MR. JUSTICE MANOJ MISRA
For Petitioner(s) Mr. Sanchar Anand, Adv.
Mr. Devendra Singh, AOR
Mr. Anant K Vatsya, Adv.
Mr. Aman Kumar Thakur, Adv.
Mr. Arjun Rana, Adv.
Ms. Sumbul Ausaf, Adv.
Mr. Shubham Bhalla, AOR
Mr. Yajur Bhalla, Adv.
Ms. Anchita Nayyar, Adv.
Mr. Jaisurya Jain, Adv.
Mr. Ashish Vajpayee, Adv.
Ms. Ragini Sharma, Adv.
Ms. Akansha Gulati, Adv.
Mr. Sumeir Ahuja, Adv.
Mr. Deepak Samota, Adv.
Mr. Neeraj Sharma, Adv.
Mr. Jugul Kishore Gupta, Adv.
Mr. Kausar Raza Faridi, AOR
For Respondent(s) Mr. Rameshwar Prasad Goyal, AOR
Mr. Karan Kapoor, Adv.
Mr. Manik Kapoor, Adv.
Mr. Maibam Nabaghanashyam Singh, AOR
Mr. Amit Punj, Adv.
Mr. Kumar Kartikey, Adv.
Mr. Kapil Sharma, Adv.
Mr. Pranjal Vats, Adv.
Ms. Manisha Ambwani, AOR
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Mr. Nikhil Jain, AOR
Ms. Divya Jain, Adv.
Mr. Santanu Ghosh, Adv.
Mr. Prashant Mohla, Adv.
Ms. Monica Dhingra, Adv.
Mr. Sahil Tagotra, AOR
Mr. Abhishek Pandey, Adv.
Ms. Abhivyakti Banerjee, Adv.
Ms. Sakshi Garg, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1 Delay condoned.
2 We are not inclined to entertain the Special Leave Petitions under Article 136 of
the Constitution.
3 The Special Leave Petitions are accordingly dismissed.
4 Pending application, if any, stands disposed of.
(GULSHAN KUMAR ARORA) (SAROJ KUMARI GAUR)
AR-CUM-PS ASSISTANT REGISTRAR
