Supreme Court - Daily Orders
Bestech India Pvt. Ltd. vs Saroj Bala And Another on 2 September, 2016
Bench: Madan B. Lokur, R.K. Agrawal
1
ITEM NO.35 COURT NO.7 SECTION XVII
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).20748/2016
(Arising out of impugned final judgment and order dated 01/06/2016
in FA No. 527/2016 passed by the National Consumer Disputes
Redressal Commission, New Delhi)
BESTECH INDIA PVT. LTD. Petitioner(s)
VERSUS
SAROJ BALA AND ANR. Respondent(s)
(with appln. (s) for permission to bring additional documents and
interim relief and office report)
Date : 02/09/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Manish Sharma, Adv.
Ms. Mayuri Raghuvanshi, AOR
Mr. Vyom Raghuvanshi, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are told that the order proceeding ex parte against the petitioner has since been set aside. Issue notice.
In the meanwhile, the petitioner is permitted to file its reply before the State Commission within two weeks Signature Not Verified from today subject to payment of Rs.50,000/- (Rupees Digitally signed by SANJAY KUMAR Date: 2016.09.02 16:55:18 IST Reason: fifty thousand only) as costs to be paid to the complainant. The Commission can upon deposit of costs proceed with the trial of the complainant on merits. The 2 pendency of present proceedings shall not be an impediment for the Commission to do so. This, however, is subject to the condition that complainant is ready and willing to take the proceedings forward on the conditions aforementioned. In case the complainant has any objection to the continuance of the proceedings before the Commission they shall be free to seek stay of such proceedings pending disposal of this petition in which event the proceedings shall remain stayed till disposal of the present petition.
Tag with C.A. Nos.1083-1084 of 2016.
(SANJAY KUMAR-I) (JASWINDER KAUR)
AR-CUM-PS COURT MASTER