Supreme Court - Daily Orders
Piyush Maheshwari vs Bptp Ltd. on 12 January, 2024
Bench: B.R. Gavai, Prashant Kumar Mishra
1
ITEM NO.30+33 COURT NO.3 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). 25932/2023
(Arising out of impugned final judgment and order dated 17-04-2023
in RA No. 29/2023 passed by the National Consumers Disputes
Redressal Commission, New Delhi)
PIYUSH MAHESHWARI Petitioner(s)
VERSUS
BPTP LTD. & ANR. Respondent(s)
(FOR ADMISSION and IA No.250470/2023-STAY APPLICATION and IA
No.250471/2023-CONDONATION OF DELAY IN FILING APPEAL and IA
No.250473/2023-CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS and IA No.250472/2023-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
WITH
Diary No(s). 46933/2023
(IA No.253982/2023-CONDONATION OF DELAY IN FILING and IA
No.253980/2023-EX-PARTE STAY )
Date : 12-01-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA
HON'BLE MR. JUSTICE SANDEEP MEHTA
Date : 12-01-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA
HON'BLE MR. JUSTICE SANDEEP MEHTA
For Petitioner(s)
Signature Not Verified
Mr. Shreshth Nanda, Adv.
Mr. Pawan Kumar Ray, Adv.
Digitally signed by
Deepak Singh
Date: 2024.01.13
11:36:06 IST
Reason: Mr. Ritesh Khara, Adv.
Mr. Deepak Goel, AOR
Ms. Archana Preeti Gupta, Adv.
Ms. Alka Goyal, Adv.
Ms. Urvashi Sharma, Adv.
2
Mr. Rana Mukherjee, Sr. Adv.
Mr. Kaushik Poddar, AOR
Ms. Janvi Moondhra, Adv.
Mr. Akash Dalal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Diary No(s). 46933/2023
1. Delay condoned.
2. In view of the order dated 13th October, 2023 passed by this Court in similar matter i.e. Civil Appeal Diary No. 20275 of 2023 titled as “M/s. BPTP Ltd. & Anr. Vs. Savitri Sandhu & Anr.”, issue notice, returnable within four weeks.
3. Learned counsel appearing for the petitioner seeks liberty to deposit the principal amount as directed by the learned Tribunal alongwith 9 per cent interest in this Court within a period of two weeks from today. Ordered accordingly.
4. Subject to the above condition, the execution proceedings shall stand stayed.
Diary No(s). 25932/2023
1. Delay condoned.
2. Issue notice.
3. List this matter alongwith Diary No. 46933 of 2023.
(DEEPAK SINGH) (BEENA JOLLY) COURT MASTER (SH) COURT MASTER (NSH)