Supreme Court - Daily Orders
General Manager M/S Mahindra And ... vs Baidyanath Yadav on 4 September, 2023
Bench: Hima Kohli, Rajesh Bindal
SLP(C) No. 6674/2020
ITEM NO.50 COURT NO.11 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
Petition(s) for Special Leave to Appeal (C) No(s). 6674/2020
(Arising out of impugned final judgment and order dated 03-12-2019
in RP No. 2563/2015 passed by the National Consumer Disputes
Redressal Commission, New Delhi)
GENERAL MANAGER M/S MAHINDRA AND MAHINDRA LIMITED PETITIONER(S)
VERSUS
BAIDYANATH YADAV & ORS. RESPONDENT(S)
(IA No. 48698/2020 - EXEMPTION FROM FILING O.T.)
Date : 04-09-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s) Mr. Kamaldeep Dayal, Adv.
Mr. Anand Shankar Jha, AOR
Mr. Sachin Mintri, Adv.
Ms. Meenakshi Devgan, Adv.
Mr. Abhilekh Tiwari, Adv.
For Respondent(s)
UPON hearing the counsel, the Court made the following
O R D E R
1. In view of the judgment dated 26 th July, 2023, passed in SLP(Civil) No. 5263 of 2023 titled M/s. Universal Sompo General Insurance Co. Ltd. Vs. Suresh Chand Jain & Anr.1, remedy of the petitioner lies before the High Signature Not Verified Digitally signed by POOJA SHARMA Court.
Date: 2023.09.0417:24:45 IST Reason: 1 2023 INSC 649 1 SLP(C) No. 6674/2020
2. Liberty is granted to the petitioner to withdraw the present petition while reserving the rights of the petitioner to approach the High Court for appropriate relief.
3. The petition for Special Leave to Appeal is accordingly, dismissed as withdrawn.
4. Interim order dated 17th June, 2020, shall continue to operate for a period of four weeks reckoned from today, to enable the petitioner to approach the High Court for appropriate relief.
(POOJA SHARMA) (NAND KISHOR)
COURT MASTER (SH) COURT MASTER (NSH)
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