Supreme Court - Daily Orders
Shriram Chits (K) Pvt. Ltd. vs Raghachand Associates on 8 February, 2022
ITEM NO.14 Court 10 (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
Petition(s) for Special Leave to Appeal (C) No. 15290/2021
(Arising out of impugned final judgment and order dated 10-03-2021
in RP No. 831/2020 passed by the National Consumers Disputes
Redressal Commission, New Delhi)
SHRIRAM CHITS (K) PVT. LTD. Petitioner(s)
VERSUS
RAGHACHAND ASSOCIATES Respondent(s)
(FOR ADMISSION and I.R. and IA No.122368/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
WITH
SLP(C) No. 15489/2021 (XVII-A)
(FOR ADMISSION and I.R. and IA No.124665/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
SLP(C) No. 15827/2021 (XVII-A)
(FOR ADMISSION and I.R. and IA No.128045/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT.)
SLP(C) No. 16430/2021 (XVII-A)
(FOR ADMISSION and I.R.)
SLP(C) No. 16513/2021 (XVII-A)
(FOR ADMISSION and I.R.)
SLP(C) No. 16718/2021 (XVII-A)
(FOR ADMISSION and I.R.)
SLP(C) No. 16811/2021 (XVII-A)
(FOR ADMISSION and I.R.)
SLP(C) No. 16815/2021 (XVII-A)
(FOR ADMISSION and I.R.)
Date : 08-02-2022 These petitions were called on for hearing today.
Signature Not Verified
CORAM :
Digitally signed by
Nidhi Ahuja
Date: 2022.02.09
18:30:54 IST
Reason: HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MR. JUSTICE HRISHIKESH ROY
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SLP (C) No. 15290/2021 etc.
For Petitioner(s)
Mr. Shailesh Madiyal, AOR
For Respondent(s)
Ms. Anindita Mitra, AOR
UPON hearing the counsel the Court made the following
O R D E R
The matters stand adjourned in terms of the letter circulated by the learned counsel for the petitioners.
List the matters after two weeks.
Interim order to continue till the next date of hearing.
(NIDHI AHUJA) (RENU KAPOOR)
AR-cum-PS BRANCH OFFICER
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