Supreme Court - Daily Orders
Adani M2K Projects Llp vs Preeti Jain on 13 December, 2023
Author: B.V. Nagarathna
Bench: B.V. Nagarathna
ITEM NO.24 COURT NO.13 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). 49194/2023
(Arising out of impugned final judgment and order dated 21-04-2023
in CONC No. 430/2019 29-05-2023 in RA No. 180/2023 passed by the
National Consumers Disputes Redressal Commission, New Delhi)
ADANI M2K PROJECTS LLP Petitioner(s)
VERSUS
PREETI JAIN & ANR. Respondent(s)
(IA No.255750/2023-CONDONATION OF DELAY IN FILING and IA
No.255751/2023-STAY APPLICATION)
Date : 13-12-2023 These petitions were called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
HON'BLE MR. JUSTICE UJJAL BHUYAN
For Petitioner(s) Mr. Ritin Rai, Sr. Adv.
Mr. Lokesh Bhola, Adv.
Mr. Archit Upadhayay, AOR
Ms. Sanjana Manchanda, Adv.
Ms. Ritika Sinha, Adv.
Mr. Abel Tom Benny, Adv.
Mr. Sufiyan Firoz, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice on the application seeking condonation of delay as well as on these appeals returnable on 16.01.2024.
The respondents shall not take any coercive steps against the appellant herein vis-a-vis the impugned order till the next date of hearing.
Signature Not Verified Digitally signed by RADHA SHARMA Date: 2023.12.13 16:53:39 IST Reason: (RADHA SHARMA) (MALEKAR NAGARAJ)
COURT MASTER (SH) COURT MASTER (NSH)