Supreme Court - Daily Orders
Deepak Rai vs Bestech India Pvt. Ltd. on 25 November, 2022
Bench: M.R. Shah, M.M. Sundresh
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 8441 OF 2022
DEEPAK RAI Appellant(s)
VERSUS
BESTECH INDIA PVT. LTD. Respondent(s)
O R D E R
Having heard learned counsel appearing for the appellant and having gone through the impugned judgment and order passed by the National Consumer Disputes Redressal Commission, no case is made out to interfere with the same.
The Appeal stands dismissed.
.......................... J. (M.R. SHAH) .......................... J. (M.M. SUNDRESH) New Delhi;
November 25, 2022.
Signature Not Verified Digitally signed by R Natarajan Date: 2022.11.25 16:46:44 IST Reason: ITEM NO.14 COURT NO.5 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 No(s). 8441/2022 DEEPAK RAI Appellant(s) VERSUS BESTECH INDIA PVT. LTD. Respondent(s) Date : 25-11-2022 This appeal was called on for hearing today. CORAM : HON'BLE MR. JUSTICE M.R. SHAH HON'BLE MR. JUSTICE M.M. SUNDRESH For Appellant(s) Mr. Saurabh Prakash, Adv.
Mr. Utsav Jain, Adv.
Mr. Vijay Kumar, Adv.
Mr. Shekhar Kumar, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The Appeal stands dismissed in terms of the signed order. (R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR (Signed order is placed on the file)