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M/S Bestech India Pvt. Ltd vs Jaipan Singh Pannu on 10 September, 2024

Author: Pamidighantam Sri Narasimha

Bench: Pamidighantam Sri Narasimha

                                       IN THE SUPREME COURT OF INDIA
                                        CIVIL APPELLATE JURISDICTION



                                     CIVIL APPEAL NO          .OF 2024
                                   (Arising out of Diary No. 30590/2024)



     M/S BESTECH INDIA PVT. LTD. & ANR.                                   APPELLANT(S)

                                                    VERSUS

     JAIPAN SINGH PANNU & ORS.                                            RESPONDENT(S)



                                                 O R D E R

1. Delay condoned.

2. Heard learned counsel appearing for the appellants. Having considered the facts and circumstances of the case, we are of the opinion that the National Consumer Disputes Redressal Commission has not committed any error in law or fact.

3. The Civil Appeal is accordingly dismissed.

4. Pending application(s), is/are also dismissed.

………………………………………………………………………….J. [PAMIDIGHANTAM SRI NARASIMHA] ………………………………………………………………………….J. [SANDEEP MEHTA] Signature Not Verified NEW DELHI;

SEPTEMBER 10,2024 16:44:34 IST Reason:

ITEM NO.16 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). 30590/2024 (Arising out of impugned final judgment and order dated 10-05-2024 in CC No. 1530/2017 passed by the National Consumers Disputes Redressal Commission, New Delhi) M/S BESTECH INDIA PVT. LTD. & ANR. Petitioner(s) VERSUS JAIPAN SINGH PANNU & ORS. Respondent(s) (FOR ADMISSION and IA No.182036/2024-STAY APPLICATION and IA No.182037/2024-CONDONATION OF DELAY IN FILING APPEAL ) Date : 10-09-2024 This petition was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA HON'BLE MR. JUSTICE SANDEEP MEHTA For Petitioner(s) Mr. Manish Sharma, Adv.

Ms. Jigyasa Sharma, Adv.

Mr. Ninad Dogra, AOR Ms. Adya Rao, Adv.

For Respondent(s) UPON hearing the counsel the Court made the following O R D E R

1. Delay condoned.

2. The appeal is dismissed in terms of signed order.

3. Pending application(s), if any, shall stand disposed of.

(RAJNI MUKHI)                                (NIDHI WASON)
COURT MASTER (SH)                         COURT MASTER (NSH)

(Signed order is placed on the file)