Supreme Court - Daily Orders
New Tyre Centre vs Bank Of India on 21 July, 2023
Bench: Surya Kant, Dipankar Datta
ITEM NO.37 COURT NO.5 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
Petition(s) for Special Leave to Appeal (C) No(s).11452-11453/2023
(Arising out of impugned final judgment and order dated 20-10-2022
in FA No.123/2015, 07-12-2022 in RA No.311/2022 passed by the
National Consumers Disputes Redressal Commission, New Delhi)
NEW TYRE CENTRE Petitioner(s)
VERSUS
BANK OF INDIA Respondent(s)
Date : 21-07-2023 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE DIPANKAR DATTA
For Petitioner(s)
Mr. Ritesh Khare, Adv.
Mr. Pawan Kumar Ray, Adv.
Mr. Devendra Kumar Shukla, AOR
Ms. Namrata Chandorkar, Adv.
Mr. Akhilesh, Adv.
Mr. Vinayakam Gupta, Adv.
For Respondent(s)
Mr. Vipin Kumar Jai, AOR
Mr. Vipul Jai, Adv.
Mrs. Gurinder Jai, Adv.
Ms. Sanjna Dua, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. We have heard learned counsel for the parties at a considerable length and perused the impugned orders dated 20.10.2022 and 07.12.2022 passed by the National Consumer Disputes Redressal Commission.
2. Signature Not Verified In our considered view, the reasons assigned by the Commission Digitally signed by ARJUN BISHT Date: 2023.07.22 for 12:54:55 IST Reason: rejecting the petitioner’s claim are cogent and based on correct appreciation and construction of the hypothecation-cum-loan 1 agreement.
3. No case to interfere with the impugned orders is made out. The special leave petitions are, accordingly, dismissed.
4. Pending application(s), if any, stands disposed of.
(ARJUN BISHT) (PREETHI T.C.)
COURT MASTER (SH) COURT MASTER (NSH)
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