Delhi High Court - Orders
M/S Nitishree Infrastructure Pvt Ltd vs Sunita Rani And Anr on 18 March, 2026
$~74
* IN THEHIGH COURTOF DELHIAT NEW DELHI
+ CM(M) 552/2026
M/S NITISHREE INFRASTRUCTURE PVT LTD.....Petitioner
Through: Advocate. (appearance not given)
versus
SUNITA RANI AND ANR .....Respondents
Through: None.
CORAM:
HON'BLE MR. JUSTICE RAJNEESH KUMAR GUPTA
ORDER
% 18.03.2026
1. This hearing has been conducted through hybrid mode. CM APPL. 16785/2026 (for exemption)
2. Allowed, subject to all just exception. Application stands disposed of. CM(M) 552/2026 & CM APPL. 16784/2026 (for Stay)
3. The present petition has been filed on behalf of the petitioner under Article 227 of the Constitution of India, 1950, assailing the order dated 27th February, 2026 passed by the learned State Consumer Disputes Redressal Commission, New Delhi in consumer case bearing No. 1292/2018.
4. List on 08th May, 2026.
RAJNEESH KUMAR GUPTA, J MARCH 18, 2026/sds/tp 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 19/03/2026 at 21:46:57