Supreme Court - Daily Orders
Aniraj Sharma vs Sushma Buildtech Ltd on 4 October, 2024
Bench: Dipankar Datta, Prashant Kumar Mishra
ITEM NO.22 COURT NO.16 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal(C) No(s). 22528/2024
(Arising out of impugned final judgment and order dated 27-05-2024
in FA No. 197/2022 passed by the National Consumers Disputes
Redressal Commission, New Delhi)
ANIRAJ SHARMA & ANR. Petitioner(s)
VERSUS
SUSHMA BUILDTECH LTD. Respondent(s)
(FOR ADMISSION and I.R. )
Date : 04-10-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPANKAR DATTA
HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA
For Petitioner(s) Mr. Amarjeet Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. Delay condoned.
2. In view of the decision of this Court reported in 2023 SCC OnLine SC 877 (Universal Sompo General Insurance Co. Ltd. v. Suresh Chand Jain & Anr.), the petitioner would be at liberty to approach the jurisdictional High Court to challenge the impugned appellate judgment and order of the NCDRC (National Consumer Disputes Redressal Commission) in appropriate proceedings.
3. The special leave petition is dismissed, with liberty as aforesaid.
4. Signature Not Verified Pending application(s), if any, shall stand disposed of. Digitally signed by Jatinder Kaur Date: 2024.10.05 16:22:22 IST Reason:
(JATINDER KAUR) (SUDHIR KUMAR SHARMA)
P.S. to REGISTRAR COURT MASTER (NSH)