Supreme Court - Daily Orders
M/S Chintels India Pvt. Limited vs Vikas Jain on 5 August, 2022
Bench: M.R. Shah, B.V. Nagarathna
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 4855 OF 2022
M/S CHINTELS INDIA PVT. LIMITED Appellant(s)
VERSUS
VIKAS JAIN Respondent(s)
O R D E R
1. Having heard Mr. Vishwajeet Singh, learned Senior Advocate, appearing for the appellant and Ms. Nina R. Nariman, learned Advocate, appearing for the respondent and in the peculiar facts and circumstances of this case, as such, we see no reason to interfere with the impugned judgment and order dated 11.03.2022 passed by the National Consumer Disputes Redressal Commission, New Delhi (for short the “National Commission”).
2. However, we direct that instead of simple interest at the rate of 9% per annum, as awarded by the National Commission in the operative portion of the order in para 16(i), simple interest @ 7.5% per annum from the respective dates of deposit till the date of payment be made by the appellant along with the entire principal amount of Rs.1,62,67,614/-, to be paid within a period of six weeks from today, failing which the appellant shall be liable to pay the interest @ 10% per annum for the same period.
The present appeal stands dismissed with the above modification.
.......................... J.
Signature Not Verified(M.R. SHAH) Digitally signed by R Natarajan Date: 2022.08.11 16:41:50 IST Reason: .......................... J.
(B.V. NAGARATHNA) New Delhi;
August 5, 2022.
ITEM NO.13 COURT NO.9 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). 4855/2022
M/S CHINTELS INDIA PVT. LIMITED Appellant(s)
VERSUS
VIKAS JAIN Respondent(s)
(FOR ADMISSION and IA No.100436/2022-STAY APPLICATION) Date : 05-08-2022 This appeal was called on for hearing today. CORAM : HON'BLE MR. JUSTICE M.R. SHAH HON'BLE MRS. JUSTICE B.V. NAGARATHNA For Appellant(s) Mr. Vishwajeet Singh, Sr. Adv.
Mr. S.K. Chaturvedi, Adv.
Mr. Nishiranjan Singh, Adv.
Mr. M.S. Vishnu Sankar, Adv.
Ms. Athira Nair, Adv.
For M/s LAWFIC, AOR For Respondent(s) Ms. Nina R. Nariman, Adv.
Ms. Geetika Kapur, Adv.
Ms. Ensha Chhabra, Adv.
Mr. Akshay Bhandari, Adv.
Ms. Shriya Gilhotra, Adv.
Ms. Devina Sehgal, AOR UPON hearing the counsel the Court made the following O R D E R The present appeal stands dismissed with modification as indicated in the signed order.
Pending applications, if any, stand disposed of. (R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR (Signed order is placed on the file)