Supreme Court - Daily Orders
Prem Kumar Choudhary vs M/S. Bestech India Pvt. Ltd on 16 April, 2025
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). OF 2025
[@ D.NO.11684 OF 2024]
PREM KUMAR CHAUDHARY Appellant(s)
VERSUS
M/S. BESTECH INDIA PVT. LTD. Respondent(s)
O R D E R
1. Delay condoned.
2. Heard learned counsel appearing for the respective parties. 3 While we are not inclined to the interfere with the order passed by the National Consumer Disputes Redressal Commission (for short, "the Commission") with respect to the deduction of 10% towards forfeiture, we direct that the appellant will be entitled to interest @ 6% p.a. from the year 2017 till the date of payment.
4. The other findings of the Commission are affirmed and not disturbed.
5. With these observations, the Civil Appeal is disposed of.
6. Pending application(s), if any, shall stand disposed of.
…………………………………………………………………………J. [PAMIDIGHANTAM SRI NARASIMHA] Signature Not Verified …………………………………………………………………………J. Digitally signed by KAPIL TANDON [JOYMALYA BAGCHI] Date: 2025.04.17 17:23:52 IST Reason: NEW DELHI;
APRIL 16, 2025
ITEM NO.19 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). 11684/2024 [Arising out of impugned final judgment and order dated 09-01-2024 in CC No. 2913/2017 passed by the National Consumers Disputes Redressal Commission, New Delhi] PREM KUMAR CHOUDHARY Petitioner(s) VERSUS M/S. BESTECH INDIA PVT. LTD. Respondent(s) IA No. 89804/2024 - CONDONATION OF DELAY IN FILING APPEAL IA No. 89803/2024 - EXEMPTION FROM FILING O.T. IA No. 48675/2025 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES Date : 16-04-2025 This matter was called on for hearing today. CORAM : HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA HON'BLE MR. JUSTICE JOYMALYA BAGCHI For Petitioner(s) :Mr. Parmananad Yadav, Adv.
Ms. Divya Jyoti Singh, AOR Ms. Ankita Singh, Adv.
For Respondent(s) :Mr. Manish Singhvi, Sr. Adv.
Mr. Ashish Kumar, Adv.
Ms. Atika Chaturvedi, Adv.
Mr. Sushil Kumar Singh, AOR UPON hearing the counsel the Court made the following O R D E R
1. Delay condoned.
2. The Civil Appeal is disposed of in terms of the Signed Order.
3. Pending application(s), if any, shall stand disposed of.
(KAPIL TANDON) (NIDHI WASON) COURT MASTER (SH) COURT MASTER (NSH)
(Signed Order is placed on the file)