Supreme Court - Daily Orders
Shreeniwas Cotton Mills Ltd Now ... vs Mukesh Kumar Gupta on 29 January, 2024
Bench: Pamidighantam Sri Narasimha, Aravind Kumar
1
ITEM NO.8 COURT NO.16 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). 45339/2023
(Arising out of impugned final judgment and order dated 06-09-2023
in CC No. 323/2018 passed by the National Consumers Disputes
Redressal Commission, New Delhi)
SHREENIWAS COTTON MILLS LTD NOW MACROTECH DEVELOPER
LTDPetitioner(s)
VERSUS
MUKESH KUMAR GUPTA & ORS. Respondent(s)
( IA No.10375/2024-CONDONATION OF DELAY IN FILING and IA
No.10376/2024-EX-PARTE STAY and IA No.10377/2024-EXEMPTION FROM
FILING O.T. and IA No.10378/2024-CONDONATION OF DELAY IN REFILING /
CURING THE DEFECTS )
WITH
Diary No(s). 45341/2023 (XVII-A)
(FOR ADMISSION and I.R. and IA No.267424/2023-STAY APPLICATION and
IA No.267425/2023-EXEMPTION FROM FILING O.T. and IA No.267423/2023-
CONDONATION OF DELAY IN FILING APPEAL and IA No.267426/2023-
CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS)
Diary No(s). 45335/2023 (XVII-A)
(FOR ADMISSION and IA No.267437/2023-EX-PARTE STAY and IA
No.267439/2023-EXEMPTION FROM FILING O.T. and IA No.267435/2023-
CONDONATION OF DELAY IN FILING APPEAL and IA No.267440/2023-
CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS)
Date : 29-01-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
HON'BLE MR. JUSTICE ARAVIND KUMAR
For Petitioner(s) Mr. Parag Tripathi, Sr. Adv.
Signature Not Verified
Mr. Neeraj Kishan Kaul, Sr. Adv.
Mr. Arnav Narain, AOR
Digitally signed by
Indu Marwah
Date: 2024.02.01
16:07:30 IST
Reason: Mr. Arnav Narain, Adv.
Mr. Vinayak Bhandari, Adv.
Mr. Raj Shekhar, Adv.
Ms. Teesta Mishra, Adv.
2
Ms. Arushi Mishra, Adv.
Mr. Toshiv Goyal, Adv.
Ms. Mishika Bajpai, Adv.
Mr. Ritwik Mohapatra, Adv.
For Respondent(s) Mr. Dushyant Dave, Sr. Adv.
Mr. Dhananjay Kataria, Adv.
Mr. Chirag M. Shroff, AOR
UPON hearing the counsel the Court made the following
O R D E R
1. The respondents are on caveat. We propose to dispose of the appeal on the next date of hearing.
2. The appellant(s) will deposit an amount of Rs.5 crores in each these appeals within two weeks from today before the National Consumers Disputes Redressal Commission, New Delhi. List on 12.03.2024 for disposal.
There shall be stay in the meanwhile.
(INDU MARWAH) (NIDHI WASON) COURT MASTER (SH) COURT MASTER (NSH)