Supreme Court - Daily Orders
M/S Trishul Developers vs M. Prerna Pai on 8 January, 2024
Author: Hima Kohli
Bench: Hima Kohli
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 201 OF 2024
(@ Diary No. 46228/2023)
M/S TRISHUL DEVELOPERS APPELLANT
VERSUS
M. PRERNA PAI & ORS. RESPONDENTS
ORDER
1. Delay condoned.
2. The present appeal has been filed by the appellant assailing the order dated 12th October, 2022, passed by the National Consumer Disputes Redressal Commission, New Delhi1, in Consumer Case No.923 of 2017.
3. On perusing the order impugned herein and the records placed before us and having heard learned Senior counsel for the appellant, we are of the considered opinion that the NCDRC has given just and valid reasons for the conclusion arrived at. We see no reason to interfere with the well-reasoned order.
4. The appeal stands dismissed being devoid of any merits along with pending applications.
……………………….......................J. ( HIMA KOHLI ) ……………………….......................J. ( AHSANUDDIN AMANULLAH ) Signature Not Verified NEW DELHI Digitally signed by GEETA AHUJA Date: 2024.01.11 08th JANUARY, 2024 10:04:40 IST Reason:
1 For short ‘the NCDRC’ ITEM NO.62 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.46228/2023 (Arising out of impugned final judgment and order dated 12-10-2022 in CC No. 923/2017 passed by the National Consumers Disputes Redressal Commission, New Delhi) M/S TRISHUL DEVELOPERS Appellant(s) VERSUS M. PRERNA PAI & ORS. Respondent(s) ( IA No.255934/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.255936/2023-STAY APPLICATION and IA No.255931/2023-CONDONATION OF DELAY IN FILING APPEAL ) Date : 08-01-2024 This appeal was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE HIMA KOHLI HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH For Petitioner(s) Mr. Dhruv Mehta, Sr. Adv.
Mr. Vaibhav Joshi, AOR Mr. Prashant Bhatnagar, Adv. Mr. Keith Varghese, Adv.
For Respondent(s) Mr. Vivek Chib, Sr. Adv.
Mr. Dileep Poolakkot, Adv.
Mr. Harshad V. Hameed, AOR Ms. Unnati Jhunjhunwala, Adv. Mr. Rithvik Mathur, Adv.
Ms. Bijaharini G., Adv.
Mr. Muhammed Siddick, Adv.
Mr. Shivam Sai, Adv.
UPON hearing the counsel the court made the following O R D E R
1. Delay condoned.
2. The appeal stands dismissed being devoid of any merits along with pending applications.
(Geeta Ahuja) (Nand Kishor) Assistant Registrar-cum-PS Court Master (NSH)
(Signed Order is placed on the file)