Supreme Court - Daily Orders
Spaze Towers Private Limited vs Jasbir Singh Bhandari on 6 October, 2023
Bench: Hima Kohli, Pamidighantam Sri Narasimha
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 6520 OF 2023
(@ DIARY NO.18451/2023)
SPAZE TOWERS PRIVATE LIMITED APPELLANT(S)
VERSUS
JASBIR SINGH BHANDARI RESPONDENT(S)
ORDER
1. Delay condoned.
2. The present appeal has been filed by the appellants assailing the order dated 28th December, 2022 passed by the National Consumer Disputes Redressal Commission, New Delhi, in Consumer Complaint No.343 of 2020.
3. On perusing the order impugned herein and the records placed before us and having heard learned counsel for the parties, 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.
……………………………….........................J. ( HIMA KOHLI ) Signature Not Verified ..…………………………….........................J. Digitally signed by GEETA AHUJA ( PAMIDIGHANTAM SRI NARASIMHA ) Date: 2023.10.31 17:33:52 IST Reason:
NEW DELHI 06th OCTOBER, 2023 ITEM NO.11 COURT NO.14 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(S). 18451/2023 (Arising out of impugned final judgment and order dated 28-12-2022 in CC No. 343/2020 passed by the National Consumers Disputes Redressal Commission, New Delhi) SPAZE TOWERS PRIVATE LIMITED Appellant(s) VERSUS JASBIR SINGH BHANDARI Respondent(s) ( IA No.189764/2023-CONDONATION OF DELAY IN FILING and IA No.189767/2023-STAY APPLICATION and IA No.189766/2023-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS ) Date : 06-10-2023 This appeal was called on for hearing today. CORAM :
HON'BLE MS. JUSTICE HIMA KOHLI HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA For Petitioner(s) Mr. Nakul Dewan, Sr. Adv.
Mr. Lokesh Bhola, Adv.
Mr. Archit Upadhayay, AOR Ms. Anu Singhla, Adv.
For Respondent(s) Mr. Aditya Parolia, Adv.
Mr. Piyush Singh, Adv.
Mr. Akshay Srivastava, Adv. Ms. Kashish Sareen, Adv. Ms. Sumbul Ismail, Adv.
Mr. Suryansh Vashisth, Adv. Mr. Rajesh Kumar, Adv.
Mr. Gaurav Goel, AOR UPON hearing the counsel the court made the following O R D E R
1. Delay condoned.
2. The appeal stands dismissed being devoid of any merits in terms of the signed order.
(Geeta Ahuja) (Nand Kishor) Assistant Registrar-cum-PS Court Master (NSH)
(Signed Order is placed on the file)