Supreme Court - Daily Orders
Torrent Power Ltd vs Radhasoami Satsang Sabha on 21 August, 2025
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 1924 OF 2022
TORRENT POWER LTD. … APPELLANT
VERSUS
RADHASOAMI SATSANG SABHA & ORS. … RESPONDENTS
WITH
CIVIL APPEAL NO. 3562 OF 2022
1. After hearing learned counsel for both the parties and
considering the findings recorded in detail by the National
Consumer Disputes Redressal Commission with which we are in
agreement, hence, not inclined to interfere.
2. Accordingly, the appeals are dismissed. Pending
applications, if any, shall stand disposed of.
…………………………………………………,J.
[J.K. MAHESHWARI]
…………………………………………………,J.
[VIJAY BISHNOI]
New Delhi;
August 21, 2025.
Signature Not Verified
Digitally signed by
Gulshan Kumar Arora
Date: 2025.09.04
17:29:45 IST
Reason:
2
ITEM NO.104 COURT NO.2 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 No(s). 1924/2022
TORRENT POWER LTD. Appellant(s)
VERSUS
RADHASOAMI SATSANG SABHA & ORS. Respondent(s)
(IA No. 36319/2022 - EX-PARTE STAY IA No. 86531/2024 - PERMISSION
TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
WITH
C.A. No. 3562/2022 (XVII-A)
(IA No. 66996/2022 - EX-PARTE STAY)
Date : 21-08-2025 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE J.K. MAHESHWARI
HON'BLE MR. JUSTICE VIJAY BISHNOI
For Appellant(s) : Mr. Pradeep Misra, AOR
Mr. Daleep Dhyani, Adv.
Mr. Suraj Singh, Adv.
Mr. Sameer Kumar, AOR
Mr. Aditya Shankar Prasad, Adv.
Mr. Shah Rukh Ahmad, Adv.
Mr. Vaibhav Pachauri, Adv.
For Respondent(s) : Mr. Shyam Divan, Sr. Adv.
Mr. Yashwardhan Singh, Adv.
Mr. Rajesh Punj, Adv.
Mr. Akshay Sahay, Adv.
Mrr. H.K. Munjal, Adv.
Mr. Gunjan Kumar, AOR
UPON hearing the counsel the Court made the following
O R D E R
1. After hearing learned counsel for both the parties and considering the findings recorded in detail by the National 3 Consumer Disputes Redressal Commission with which we are in agreement, hence, not inclined to interfere.
2. Accordingly, the appeals are dismissed. Pending applications, if any, shall stand disposed of.
(GULSHAN KUMAR ARORA) (NAND KISHOR)
AR-CUM-PS ASSISTANT REGISTRAR
(Signed order is placed on the file)