Supreme Court - Daily Orders
M/S Citicorp Finance (India) Limited vs Snehasis Nanda on 11 November, 2024
Author: Sudhanshu Dhulia
Bench: Sudhanshu Dhulia
ITEM NO.54 COURT NO.14 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). 21755/2023
[Arising out of impugned final judgment and order dated 19-01-2023
in CC No. 919/2018 passed by the National Consumers Disputes
Redressal Commission, New Delhi]
M/S CITICORP FINANCE (INDIA) LIMITED Petitioner(s)
VERSUS
SNEHASIS NANDA Respondent(s)
IA No. 166893/2023 - PERMISSION TO APPEAR AND ARGUE IN PERSON
IA No. 117048/2023 - STAY APPLICATION
IA No. 188226/2023 - VACATING STAY
Date : 11-11-2024 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SUDHANSHU DHULIA
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
For Petitioner(s) Mr. Ritin Rai, Sr. Adv.
Mr. Sanjay Kumar, Adv.
Mr. Chanchal Kumar Ganguli, AOR
For Respondent(s) Respondent-in-person
UPON hearing the counsel the Court made the following
O R D E R
Heard learned senior counsel appearing for the appellant as also the respondent, who has appeared in-person.
Arguments concluded.
Judgment reserved.
Written submissions, if any, be filed within three days. (JAYANT KUMAR ARORA) (RENU BALA GAMBHIR) ASST. REGISTRAR-CUM-PS Signature Not Verified COURT MASTER Digitally signed by Jayant Kumar Arora Date: 2024.11.12 15:44:13 IST Reason: