Supreme Court - Daily Orders
Anil Verma vs M3M India Private Limited on 27 January, 2026
ITEM NO.7 COURT NO.3 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
Petition(s) for Special Leave to Appeal (C) No(s). 240/2026
[Arising out of impugned final judgment and order dated 25-09-2025
in IA No. 10392/2025 in Execution Application No.NC/EA/444/2024 in
Consumer Complaint No.849/2020 passed by the National Consumers
Disputes Redressal Commission, New Delhi]
ANIL VERMA & ORS. Petitioner(s)
VERSUS
M3M INDIA PRIVATE LIMITED & ORS. Respondent(s)
(IA No. 2360/2026 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
Date : 27-01-2026 This matter was called on for hearing today.
CORAM : HON'BLE MRS. JUSTICE B.V. NAGARATHNA HON'BLE MR. JUSTICE UJJAL BHUYAN For Petitioner(s) Mr. Nikhil Nayyar, Sr. Adv.
Mrs. Nina R. Nariman, Adv. Mr. Aditya Parolia, Adv.
Mr. Akshay Srivastava, AOR Ms. Sumbul Ismail, Adv.
Ms. Raveena Paniker, Adv. Ms. Avani Sharma, Adv.
Mr. Subham Jain, Adv.
Mr. Svarit Uniyal Mishra, Adv. Mr. Padmja Mishra, Adv.
For Respondent(s) Mr. Pinaki Mishra, Sr. Adv.
Mr. Niranjan Reddy, Sr. Adv. Ms. Ruby Singh Ahuja, Adv. Ms. Akanksha Thapa, Adv.
Mr. Devang Kumar, Adv.
Mr. Piyush Sharma, Adv.
Ms. Mahima Rai, Adv.
Mr. Aditya Varun Bhat, Adv. Mr. Abhyuday Mishra, Adv. M/S. Karanjawala & Co., AOR UPON hearing the counsel the Court made the following O R D E R 1. Signature Not Verified We have heard learned senior counsel for the Digitally signed by RADHA SHARMA Date: 2026.01.28 10:19:31 IST Reason: petitioners and learned senior counsel for the respondents.
12. We are not inclined to interfere with the impugned order.
3. Hence, the Special Leave Petition is dismissed.
4. Pending application(s), if any, shall stand disposed of.
(RADHA SHARMA) (DIVYA BABBAR) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) 2