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Nitin Kumar Sehra vs M/S Bestech India Pvt Ltd Etc. on 1 March, 2024

Bench: J.K. Maheshwari, Sanjay Karol

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                                   IN THE SUPREME COURT OF INDIA
                                    CIVIL APPELLATE JURISDICTION

                                CIVIL APPEAL NO(S). 7906­7908 OF 2023

                         NITIN KUMAR SEHRA & ANR.                          Appellant(s)

                                         VERSUS

                         M/S BESTECH INDIA PVT LTD ETC.                    Respondent(s)


                                                 ORDER

Arising out of the orders dated 25.01.2023 and 20.09.2023 passed by the National Consumer Disputes Redressal Commission, these appeals have been filed by the complainant(s).

As per the orders passed in the proceedings, the computations have been filed by the parties, putting their rival claims, which we have perused and heard learned counsel for the parties. Upon hearing, we are of the view that if the respondent – company relinquishes its claim of about Rs. 10 Lakhs, then nothing is required to be paid by Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2024.03.15 17:28:09 IST Reason: either side to the other party. As the appellants are already in possession of the property, therefore, to put a  2 quietus to the litigation, we direct that under the order impugned, the appellants are not required to pay any amount to the respondent – company as it relinquishes its claim to put the quietus to the litigation. As per this order, the appellants shall also not be entitled to any amount as directed under the order impugned.

In view of the foregoing, these appeals are disposed of.

Pending interlocutory application(s), if any, is/are disposed of.

...........………...........J. [ J. K. MAHESHWARI ] ............………..........J. [ SANJAY KAROL ] New Delhi;

MARCH 01, 2024.

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ITEM NO.57                 COURT NO.9                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 No(s). 7906-7908/2023 NITIN KUMAR SEHRA & ANR. Appellant(s) VERSUS M/S BESTECH INDIA PVT LTD ETC. Respondent(s) (IA No.235754/2023-STAY APPLICATION and IA No.235752/2023- PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ) Date : 01-03-2024 These appeals were called on for hearing today. CORAM : HON'BLE MR. JUSTICE J.K. MAHESHWARI HON'BLE MR. JUSTICE SANJAY KAROL For Appellant(s) Mr. Govind Jee, Adv.

Mr. Rohit Kumar Singh, Adv.

Mr. Omanakuttan K. K., AOR For Respondent(s) Dr. Manish Singhvi, Sr. Adv.

Ms. Sangeeta Bharti, Adv.

Mr. Ashish Kumar, Adv.

Ms. Arushi Makkar, Adv.

Mr. Sushil Kumar Singh, AOR UPON hearing the counsel the Court made the following O R D E R The Civil Appeals are disposed of in terms of the signed order. Pending interlocutory application(s), if any, is/are disposed of. (JAYANT KUMAR ARORA) (VIDYA NEGI) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR (Signed order is placed on the file)