Supreme Court - Daily Orders
Bestech India Pvt. Ltd vs Poonam Sood on 12 February, 2024
Author: Hima Kohli
Bench: Hima Kohli
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.2110 OF 2024
(Diary No. 8473/2023)
BESTECH INDIA PVT. LTD. APPELLANT
VERSUS
POONAM SOOD RESPONDENT
ORDER
1. Delay condoned.
2. The present appeal has been filed by the appellant assailing the order dated 09th January, 2023, passed by the National Consumer Disputes Redressal Commission, New Delhi1, in Consumer Complaint No.1940 of 2016.
3. On perusing the order impugned herein and the records placed before us and having heard learned counsel for the appellant, we are of the considered opinion that the NCDRC has given just and valid reasons for the conclusion arrived at. We see no reason to interfere with the well-reasoned order.
4. The appeal stands dismissed being devoid of any merits. Pending application(s), if any are disposed of.
……………………….......................J. ( HIMA KOHLI ) ……………………….......................J. ( AHSANUDDIN AMANULLAH ) Signature Not Verified NEW DELHI Digitally signed by GEETA AHUJA Date: 2024.02.14 12th FEBRUARY, 2024.
17:17:01 IST Reason: 1 For short ‘the NCDRC’ ITEM NO.25 COURT NO.11 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 DIARY NO. 8473/2023 (Arising out of impugned final judgment and order dated 09-01-2023 in CCN No. 1940/2016 passed by the National Consumers Disputes Redressal Commission, New Delhi) BESTECH INDIA PVT. LTD Appellant(s) VERSUS POONAM SOOD Respondent(s) (FOR ADMISSION and IA No.18672/2024-GRANT OF INTERIM RELIEF and IA No.18661/2024-CONDONATION OF DELAY IN FILING APPEAL and IA No.18663/2024-CONDONATION OF DELAY IN REFILING/CURING THE DEFECTS ) Date : 12-02-2024 This appeal was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE HIMA KOHLI HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH For Appellant(s) Ms. Rani Birbal, Adv.
Ms. Jigyasa Sharma, Adv.
Mr. Ninad Dogra, AOR For Respondent(s) UPON hearing the counsel the court made the following O R D E R
1. Delay condoned.
2. The appeal stands dismissed in terms of the signed order.
Pending application(s), if any, are disposed of.
(Geeta Ahuja) (Nand Kishor) Assistant Registrar-cum-PS Court Master (NSH)
(Signed Order is placed on the file)