Supreme Court - Daily Orders
M/S. Supertech Limited vs Ajai Kumar on 23 August, 2019
Bench: Arun Mishra, M.R. Shah
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 6598 OF 2019
(DIARY NO. 25055 OF 2019)
M/S. SUPERTECH LIMITED Appellant(s)
VERSUS
AJAI KUMAR & ANR. Respondent(s)
O R D E R
Delay condoned.
We find no ground to entertain this appeal. The same is bereft of merits and is, dismissed as such.
The amount be refunded within 30 days from today along with accrued interest, as ordered by the National Consumer Disputes Redressal Commission (NCDRC) and compliance be reported to this Court within one week thereafter.
In case the compliance is not reported within the stipulated time, the appellant – M/s Supertech Ltd. shall be liable for action as per Contempt of Courts Act.
.......................J. [ ARUN MISHRA ] .......................J. [ M. R. SHAH ] New Delhi;
AUGUST 23, 2019.
Signature Not Verified Digitally signed by JAYANT KUMAR ARORA Date: 2019.08.29 12:39:45 IST Reason: ITEM NO.20 COURT NO.4 SECTION XVII S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Diary No. 25055 of 2019
[Arising out of the order dated 22.04.2019 passed by the National Consumer Disputes Redressal Commission, New Delhi in Consumer Case No. 1639 of 2017] M/S. SUPERTECH LIMITED Appellant(s) VERSUS AJAI KUMAR & ANR. Respondent(s) (FOR ADMISSION and I.R. and IA No.120781/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.120780/2019-EX-PARTE STAY and IA No.122629/2019-EXEMPTION FROM FILING O.T. and IA No.120777/2019-CONDONATION OF DELAY IN FILING APPEAL and IA No.122627/2019-PERMISSION TO FILE ADDITIONAL DOCUMENTS/ FACTS/ ANNEXURES) Date : 23-08-2019 This matter was called on for hearing today. CORAM : HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE M.R. SHAH For Appellant(s) Mr. R. Chandrachud, AOR Mr. Nitin Thukral, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order. Pending interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA) (JAGDISH CHANDER) COURT MASTER BRANCH OFFICER
(Signed order is placed on the file)