Supreme Court - Daily Orders
M/S Citicorp Finance (India) Limited vs Snehasis Nanda on 4 July, 2023
ITEM NO.29 IN COURT NO.4 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). 21755/2023
(Arising out of impugned final judgment and order dated 19-01-2023
in CC No. 919/2018 passed by the National Consumers Disputes
Redressal Commission, New Delhi)
M/S CITICORP FINANCE (INDIA) LIMITED Petitioner(s)
VERSUS
SNEHASIS NANDA Respondent(s)
(IA No.117046/2023-CONDONATION OF DELAY IN FILING and IA
No.117048/2023-STAY APPLICATION )
Date : 04-07-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J.B. PARDIWALA
HON'BLE MR. JUSTICE MANOJ MISRA
For Petitioner(s) Mr. Ritin Rai, Sr. Adv.
Mr. Chanchal Kumar Ganguli, AOR
Ms. Suruchi Suri, Adv.
Mr. Suryansh Pratap Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. Delay condoned.
2. Issue notice.
3. The impugned order shall remained stayed from its operation, until further orders.
(NARENDRA PRASAD) (ANJU KAPOOR) ASTT. REGISTRAR-cum-PS Signature Not Verified COURT MASTER (NSH) Digitally signed by Narendra Prasad Date: 2023.07.05 16:54:49 IST Reason: