Supreme Court - Daily Orders
Indian Spinal Injuries Centre vs C.R. Gautam on 3 October, 2023
Author: B.V. Nagarathna
Bench: B.V. Nagarathna
ITEM NO.20 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 20561/2023
(Arising out of impugned final judgment and order dated 27-01-2023
in FA No. 41/2013 passed by the National Consumers Disputes
Redressal Commission, New Delhi)
INDIAN SPINAL INJURIES CENTRE & ANR. Petitioner(s)
VERSUS
C.R. GAUTAM & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.171530/2023-CONDONATION OF DELAY
IN FILING and IA No.171532/2023-CONDONATION OF DELAY IN REFILING /
CURING THE DEFECTS )
Date : 03-10-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
HON'BLE MR. JUSTICE UJJAL BHUYAN
For Petitioner(s) Mr. Sandeep Kapoor, Adv.
Mr. Preet Pal Singh, AOR
Mr. Saurabh Sharma, Adv.
For Respondent(s) Mr. N. Sai Vinod, AOR
Mr. Abhinav, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice to the respondents.
Mr. N. Sai Vinod, learned counsel, accepts notice on
behalf of the respondent(s).
Tag with SLP (C) No.11932/2023, which is the SLP filed by the respondent(s) herein.
Interim stay of the impugned order subject to the Signature Not Verified Petitioner(s) herein depositing the entire amount of compensation Digitally signed by Neetu Sachdeva Date: 2023.10.04 11:11:07 IST Reason: awarded by the National Consumers Disputes Redressal Commission, contd..
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New Delhi minus the amount already deposited, if any, until further orders.
The said deposit shall be made, within a period of six weeks from today, before the Forum before which a portion of the amount has already been deposited or before this Court, as the case may be.
On such deposit, the amount shall be deposited in a fixed deposit account of the Nationalised Bank for an initial period of six months.
(NEETU SACHDEVA) (MALEKAR NAGARAJ) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)