Supreme Court - Daily Orders
Kaiyomerz C. Palia vs Cyrus S. Khambata on 25 July, 2025
Author: Dipankar Datta
Bench: Dipankar Datta
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2025
[@ CIVIL APPEAL DIARY NO. 25934 OF 2023]
KAIYOMERZ C. PALIA & ORS. APPELLANTS
VERSUS
CYRUS S. KHAMBATA RESPONDENT(S)
ORDER
1. Delay condoned.
2. The parties have reached a settlement. The terms have been reduced to writing and is a part of I.A. No.147028 of 2025.
3. Clause 2 of the settlement reads as follows:
“Within 3 (three) weeks from the date of execution of this agreement, the parties agree to file a joint application before the Hon’ble Supreme Court in Civil Appeal Diary No. 25934/2023, praying for a direction to the Learned Registrar of the Hon’ble Supreme Court to transfer the aforesaid Deposited Amount of Rs.25,00,000/- (Twenty Five Lakhs) along with interest thereon to the SECOND PARTY directly by Bank Transfer or Demand Draft. The details of the SECOND PARTY’s bank account are enclosed along with the said agreement.”
4. Having regard to the same, the Registry is directed to transfer the amount of Rs.25,00,000/- (Twenty-five lakh) only together with accrued interest to the respondent’s bank account bearing no.00841000163944, maintained at HDFC Signature Not Verified Digitally signed by Bank, Khodadad Circle, Maharashtra. JATINDER KAUR Date: 2025.07.29 14:25:52 IST Reason: 2
5. In view of the settlement arrived at by and between the parties, nothing survives for decision in these appeals.
6. The Civil Appeals are, accordingly, disposed of.
7. The matter having been settled between the parties, the amount of Rs.50,000/- which was deposited at the time of filing of this appeal be remitted to the appellant(s) by the Registry within a period of four weeks from the date of this order.
8. Pending interlocutory application(s), if any, shall also stand disposed of.
..………….............................J. [DIPANKAR DATTA] ….…………............................J. [AUGUSTINE GEORGE MASIH] New Delhi;
July 25, 2025.
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ITEM NO.55 COURT NO.11 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). 25934/2023 [Arising out of impugned final judgment and order dated 17-08-2022 in CC No. 744/2019 18-05-2023 in MA No. 341/2022 passed by the National Consumers Disputes Redressal Commission, New Delhi] KAIYOMERZ C. PALIA & ORS. Petitioner(s) VERSUS CYRUS S. KHAMBATA Respondent(s) IA No. 147028/2025 - APPLICATION FOR SETTLEMENT IA No. 142190/2023 - CONDONATION OF DELAY IN FILING APPEAL IA No. 142185/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 150025/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ ANNEXURES IA No. 142187/2023 - STAY APPLICATION Date : 25-07-2025 This matter was called on for hearing today. CORAM : HON'BLE MR. JUSTICE DIPANKAR DATTA HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH For Petitioner(s) :Mr. Somiran Sharma, AOR Mr. Kabir Hazarika, Adv.
Ms. Snigdha Shresth, Adv.
For Respondent(s) :Mr. Yatendra Sharma, Adv.
Ms. Apoorva Sharma, Adv.
Mr. Dhawesh Pahuja, AOR UPON hearing the counsel the Court made the following O R D E R
1. Delay condoned.
2. The Civil Appeals are disposed of in terms of the signed order placed on the file.
3. Pending interlocutory application(s), if any, shall stand disposed of. (JATINDER KAUR) (SUDHIR KUMAR SHARMA) P.S. to REGISTRAR COURT MASTER (NSH)