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Supreme Court - Daily Orders

M/S Daimler Chrysler India Pvt.Ltd. vs M/S Controls on 21 March, 2024

Bench: Bela M. Trivedi, Pankaj Mithal

     ITEM NO.103                         COURT NO.15                 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).353/2008

     M/S DAIMLER CHRYSLER INDIA PVT.LTD.                            Appellant(s)

                                               VERSUS

     M/S CONTROLS & ANR.                                            Respondent(s)

     WITH

     C.A. No. 19536-19537/2017 (XVII-A)

     (IA No.115716/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT   and   IA    No.115713/2017-STAY   APPLICATION   and IA
     No.115711/2017-CONDONATION OF DELAY IN FILING APPEAL and IA No./-
     and IA No.118473/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS)

     C.A. No. 2633/2018 (XVII-A)
     (IA   No.17088/2018-CONDONATION   OF  DELAY   IN   FILING   and   IA
     No.17089/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)

     SLP(C) No. 30173/2018 (XVII-A)

     (IA No. 164392/2018 - PERMISSION TO FILE LENGTHY LIST OF DATES)

     Date : 21-03-2024 These appeals were called on for hearing today.

     CORAM :             HON'BLE MS. JUSTICE BELA M. TRIVEDI
                         HON'BLE MR. JUSTICE PANKAJ MITHAL

     For Appellant(s)             Mrs. Meenakshi Arora, Sr. Adv.
                                  Mr. Prasouk Jain, Adv.
                                  Ms. Rabiya Thakur, Adv.
                                  Mr. Saurabh Mishra, Adv.
                                  Ms. Shalini Nair, Adv.
                                  Mr. Vivek Jain, AOR

                                  Mr. P. C Sen, Sr. Adv.
                                  Mr. P. S. Sudheer, AOR
                                  Mr. Rishi Maheshwari, Adv.
                                  Ms. Anne Mathew, Adv.
                                  Mr. Bharat Sood, Adv.
Signature Not Verified
                                  Ms. Miranda Solaman, Adv.
Digitally signed by
RAVI ARORA
Date: 2024.03.22
                                  Mr. Kamal Kant, Adv.
17:10:18 IST
Reason:

                                  Mr. Rakesh Kumar, AOR


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                        Mr. Dhruv Mehta, Sr. Adv.
                        Mr. Sidharth Sethi, AOR
                        Mr. Avinash Das, Adv.

For Respondent(s)       Mr. Sanjay Kumar Pathak, Adv.
                        Mr. S.N. Pandey, AOR
                        Mr. M.S. Akhtar, Adv.
                        Mrs. K.K. Kiran Pathak, Adv.
                        Mr. Sunil Kumar Jha, Adv.

                        Mr. Arun Khosla, Adv.
                        Mr. M. A. Chinnasamy, AOR
                        Mrs. C Rubavathi, Adv.
                        Mr. C Raghavendren, Adv.
                        Mr. S Senthil Kumar, Adv.
                        Mr. Saurabh Gupta, Adv.
                        Mr. P Raja Ram, Adv.
                        Mr. Devendra Pratap Singh, Adv.

                        Mr. Dhruv Mehta, Sr. Adv.
                        Mr. Sidharth Sethi, AOR
                        Mr. Avinash Das, Adv.

                        Mrs. Niranjana Singh, AOR

                        Mr. Vipin Singhaniya, Adv.
                        Ms. Manjula Gupta, AOR
                        Mr. Prem Sunder Jha, Adv.
                        Ms. Sapna Kaushik, Adv.
                        Mr. Abhay Singh Malik, Adv.

                        Mr. P. C Sen, Sr. Adv.
                        Mr. P. S. Sudheer, AOR
                        Mr. Rishi Maheshwari, Adv.
                        Ms. Anne Mathew, Adv.
                        Mr. Bharat Sood, Adv.
                        Ms. Miranda Solaman, Adv.

            UPON hearing the counsel the Court made the following
                               O R D E R

1. Heard in part the learned senior counsel, Ms. Meenakshi Arora for the appellant in Civil Appeal No.353/2008; learned senior counsel, Mr. Dhruv Mehta, for the appellant in Civil Appeal Nos.19536-19537/2017 and for the respondent in Civil Appeal No.2633/2018; and learned counsel, Mr. Vipin Singhania, for the 2 respondent No.1 in SLP (C) No.30173/2018, on the maintainability of the complaint filed by the respondents – consumers before the NCDRC.

2. List on 03.04.2024 for further arguments.

  (RAVI ARORA)                                            (MAMTA RAWAT)
COURT MASTER (SH)                                       COURT MASTER (NSH)




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