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United India Insurance Co. Ltd. vs M/S. Hyundai Engineering And ... on 17 March, 2023

Bench: Surya Kant, J.K. Maheshwari

                                                      1

     ITEM NO.19                              COURT NO.9                   SECTION XVII­A

                                   S U P R E M E C O U R T O F       I N D I A
                                           RECORD OF PROCEEDINGS

                                      Civil Appeal   No(s).   1496/2023

     UNITED INDIA INSURANCE CO. LTD.                                      Appellant(s)

                                                     VERSUS

     M/S. HYUNDAI ENGINEERING AND                 CONSTRUCTION CO.        Respondent(s)
     LTD. & ORS.

     (FOR ADMISSION and IA No.44996/2023­STAY APPLICATION                           and    IA
     No.44997/2023­PERMISSION TO FILE LENGTHY LIST OF DATES))

     Date : 17­03­2023 These matters were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE SURYA KANT
                             HON'BLE MR. JUSTICE J.K. MAHESHWARI

     For Appellant(s)
                                       Dr. Abhishek Manu Singhvi, Sr. Adv.
                                       Mr. Neeraj Kishan Kaul, Sr. Adv.
                                       Mr. Amit Kumar Singh, AOR
                                       Mrs. K Enatoli Sema, Adv.
                                       Ms. Chubalemla Chang, Adv.
                                       Mr. Prang Newmai, Adv.
                                       Mr. Toshiv Goyal, Adv.
                                       Ms. Vijetha Ravi, Adv.
     For Respondent(s)
                                       Mr. Parag P. Tripathi, Sr. Adv.
                                       Mr. Mahesh Agarwal, Adv.
                                       Mr. Ankur Saigal, Adv.
                                       Ms. S. Lakshmi Iyer, Adv.
                                       Mr. Himanshu Saraswat, Adv.
                                       Ms. Anwesha Padhi, Adv.
                                       Mr. E. C. Agrawala, AOR

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

Signature Not Verified Digitally signed by VISHAL ANAND Heard Dr. A.M. Singhvi, Mr. Neeraj Kishan Kaul, learned Senior Date: 2023.03.17 16:42:01 IST Advocates for the appellant and Mr. Parag P. Tripathi, learned Reason: Senior counsel, who is on caveat, on behalf of Respondent No.1.

Issue notice returnable on 28­04­2023.

The instructing counsel of Mr. Parag P. Tripathi, learned Senior counsel, accepts notice on behalf of Respondent No.1 and service is thus waived off.

Meanwhile, operation of the impugned Judgment dated 16­01­2023 passed by the National Consumer Disputes Redressal Commission, New Delhi shall remain stayed.

The Registry is directed to invest the amount of Rs.50,000/­ deposited by the appellant in an interest­earning Fixed Deposit Receipt, initially for a period of six months, in any Nationalized Bank which fetches maximum rate of interest, with auto­renewal facility.

  (VISHAL ANAND)                                                  (PREETHI T.C.)
ASTT. REGISTRAR­cum­PS                                           COURT MASTER (NSH)