Supreme Court - Daily Orders
M/S. Bptp Limited vs Major Shiv Kumar Sharma Sm on 16 January, 2024
Author: Vikram Nath
Bench: Vikram Nath
ITEM NO.20 COURT NO.8 SECTION XVII
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). 52053/2023
(Arising out of impugned final judgment and order dated 31-10-2023
in CC No. 3259/2017 passed by the National Consumers Disputes
Redressal Commission, New Delhi)
M/S. BPTP LIMITED Petitioner(s)
VERSUS
MAJOR SHIV KUMAR SHARMA SM Respondent(s)
(FOR ADMISSION and IA No.6180/2024-EX-PARTE STAY and IA
No.6181/2024-CONDONATION OF DELAY IN FILING APPEAL )
Date : 16-01-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA
For Petitioner(s) Mr. Nikhil Nayyar, Sr. Adv.
Mr. Kaushik Poddar, AOR
Ms. Janvi Moondhra, Adv.
For Respondent(s) Mr. Aditya Parolia, Adv.
Mr. Piyush Singh, Adv.
Mr. Akshay Srivastava, Adv.
Mr. Sumbul Ismail, Adv.
Ms. Kashish Sareen, Adv.
Ms. Ishita Singh, Adv.
Mr. Pranjal Mishra, Adv.
Mr. Dheeraj P Deo, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Signature Not Verified Issue notice. Digitally signed by SONIA BHASIN Date: 2024.01.16 16:49:14 IST Reason: After hearing learned senior counsel for the 1 petitioner and the learned counsel for the respondent and taking note of the issue involved, we are of the view that there can be an interim order to the effect that the petitioner shall pay the principal amount payable in terms of the latter limb of the impugned judgment to the respondent within four weeks from today. To enable the petitioner to effect such payment, the respondents shall furnish his bank account details to the petitioner within one week from today.
We make it clear that the rate of interest payable on the principal amount will be decided later.
Tag with Civil Appeal No. 6171 of 2023. (SONIA BHASIN) (RANJANA SHAILEY) COURT MASTER (SH) COURT MASTER (NSH) 2