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Supreme Court - Daily Orders

The Chairman, Faridkot Improvement ... vs Amarjeet Singh on 13 December, 2023

Author: Hima Kohli

Bench: Hima Kohli

                                                                        SLP (CIVIL) Diary No.40400/2023

     ITEM NO.12                               COURT NO.12                        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

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 40400/2023

     (Arising out of impugned final judgment and order dated 12-07-2023
     in FA No. 94/2019 12-07-2023 in FA No. 95/2019 12-07-2023 in FA No.
     96/2019 12-07-2023 in FA No. 97/2019 12-07-2023 in FA No. 98/2019
     28-07-2023 in FA No. 847/2020 passed by the National Consumers
     Disputes Redressal Commission, New Delhi)

     THE CHAIRMAN, FARIDKOT IMPROVEMENT TRUST & ANR.                             Petitioner(s)

                                                       VERSUS

     AMARJEET SINGH & ANR. ETC.                                                   Respondent(s)

     (IA No.253028/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT and IA No.253027/2023-CONDONATION OF DELAY IN REFILING /
     CURING THE DEFECTS )

     Date : 13-12-2023 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MS. JUSTICE HIMA KOHLI
                         HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH

     For Petitioner(s)                 Mr. Shubham Bhalla, AOR
                                      Mr. Yajur Bhalla, Adv.
                                      Ms. Gauri Bedi, Adv.
                                      Ms. Akansha Gulati, Adv.
                                      Ms. Ragini Sharma, Adv.
                                      Mr. Vijay Kumar Dwivedi, Adv.
                                      Mr. R.S. Wilhelm Benjamin Anand, Adv.
                                      Mr. Venkatesh Balaji V., Adv.
                                      Ms. Nitya Maheshwari, Adv.
                                      Mr. Anchita Nayyar, Adv.


     For Respondent(s)


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

Signature Not Verified Digitally signed by GEETA AHUJA Date: 2023.12.14

1. In view of the judgment dated 26 th July, 2023, passed in SLP 15:29:58 IST Reason: (Civil) No. 5263 of 2023 titled M/s. Universal Sompo General Insurance 1 SLP (CIVIL) Diary No.40400/2023 Co. Ltd. Vs. Suresh Chand Jain & Anr. 1, remedy of the petitioners lies before the High Court.

2. Liberty is granted to the petitioners to withdraw the present petitions while reserving the rights of the petitioners to approach the High Court for appropriate relief.

3. The Petitions for Special Leave to Appeal are accordingly, dismissed as withdrawn.

  (Geeta Ahuja)                                                 (Nand Kishor)
Assistant Registrar-cum-PS                                    Court Master (NSH)




1    2023 INSC 649

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