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Supreme Court - Daily Orders

Sridhar vs M/S. Ozone Projects Pvt Ltd on 8 April, 2024

Author: Sanjay Karol

Bench: Sanjay Karol

     ITEM NO.22                           COURT NO.9                 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). 8008/2024
     (Arising out of impugned final judgment and order dated 30-01-2024
     in FA No. 33/2024 passed by the National Consumers Disputes
     Redressal Commission, New Delhi)

     SRIDHAR                                                           Petitioner(s)

                                                  VERSUS

     M/S. OZONE PROJECTS PVT LTD                                       Respondent(s)

     (FOR ADMISSION and I.R. )

     Date : 08-04-2024 This petition was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE SANJAY KAROL
                           HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA


     For Petitioner(s)               Mr. P.V. Yogeswaran, Adv.
                                     Mr. Ashish Kumar Upadhyay, AOR
                                     Mr. Y. Lokesh, Adv.
                                     Mr. V. Kandha Prabhu, Adv.
                                     Ms. Maitri Goal, Adv.
                                     Mr. Sachin Kumar Verma, Adv.
                                     Mr. Arun Singh, Adv.
                                     Mr. N.B.V. Srinivasa Reddy, Adv.


     For Respondent(s)


                              UPON hearing the counsel the Court made the following
                                              O R D E R

Issue notice, returnable within six weeks.

(SONIA BHASIN) (RANJANA SHAILEY) Signature Not VerifiedCOURT MASTER (SH) COURT MASTER (NSH) Digitally signed by SONIA BHASIN Date: 2024.04.08 16:54:07 IST Reason: