Supreme Court - Daily Orders
Adani M2K Projects Llp vs Preeti Jain on 20 September, 2024
Author: B.V. Nagarathna
Bench: B.V. Nagarathna
ITEM NO.55 COURT NO.9 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). 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 : 20-09-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH
For Appellant(s) Mr. Archit Upadhayay, AOR
For Respondent(s) Ms. Nina Nariman, Adv.
Mr. Shreshth Nanda, Adv.
Mr. Pawan Kumar Ray, Adv.
Mr. Riju Mani Talukdar, Adv.
Mr. Samarth Agarwal, Adv.
Ms. Megha Singh, Adv.
Mr. Devendra Kumar Shukla, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel, Mr. Aditya Singh (Karanjawala) submitted that he has now instructions to appear for the appellant and he will be filing his vakalatnama.
Hence, the matter(s) stands adjourned to 04.11.2024 Signature Not Verified (RADHA SHARMA) Digitally signed by RADHA SHARMA Date: 2024.09.21 (RAM SUBHAG SINGH) ASTT. REGISTRAR-cum-PS 15:14:22 IST Reason: COURT MASTER (NSH)