Supreme Court - Daily Orders
M/S Omaxe Limited vs Chander Shekhar Pande on 24 November, 2023
Author: B.V. Nagarathna
Bench: B.V. Nagarathna
ITEM NO.6 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). 38467/2023
(Arising out of impugned final judgment and order dated 18-04-2023
in CC No. 707/2017 passed by the National Consumers Disputes
Redressal Commission, New Delhi)
M/S OMAXE LIMITED Petitioner(s)
VERSUS
CHANDER SHEKHAR PANDE & ANR. Respondent(s)
( IA No.237814/2023-CONDONATION OF DELAY IN FILING and IA
No.237813/2023-STAY APPLICATION and IA No.237818/2023-CONDONATION
OF DELAY IN REFILING / CURING THE DEFECTS and IA No.237816/2023-
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )
Date : 24-11-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
HON'BLE MR. JUSTICE UJJAL BHUYAN
For Petitioner(s) Mr. Satya Mitra, AOR
Mr. Karanjot Singh Mainee, Adv.
Mr. Shishir Kaushik, Adv.
Mr. Sahil Chopra, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In view of letter dated 23.11.2023 circulated by learned counsel for the appellant seeking adjournment, the matter is adjourned to 04.12.2023.
(NEETU SACHDEVA) (MALEKAR NAGARAJ) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) Signature Not Verified Digitally signed by Neetu Sachdeva Date: 2023.11.25 12:27:11 IST Reason: