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Kaiyomerz C. Palia vs Cyrus S. Khambata on 8 January, 2025

     ITEM NO.29                                 COURT NO.17                   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). 25934/2023

     [Arising out of impugned final judgment and order dated 17-08-2022
     in CC No. 744/2019 18-05-2023 in MA No. 341/2022 passed by the
     National Consumers Disputes Redressal Commission, New Delhi]

     KAIYOMERZ C. PALIA & ORS.                                                Petitioner(s)

                                                       VERSUS

     CYRUS S. KHAMBATA                                                        Respondent(s)


      IA No. 142190/2023 - CONDONATION OF DELAY IN FILING APPEAL
      IA No. 142185/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA No. 150025/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 142187/2023 - STAY APPLICATION) Date : 08-01-2025 These matters were called on for hearing today. CORAM : HON'BLE MR. JUSTICE MANOJ MISRA HON'BLE MR. JUSTICE MANMOHAN For Petitioner(s) Mr. Somiran Sharma, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Learned counsel for the appellants submits that the settlement has been arrived at between the parties.

Let this matter be listed after three weeks. In the meantime, Settlement Agreement shall be brought on record.

Digitally signed by VARSHA MENDIRATTA Date: 2025.01.08 (VARSHA MENDIRATTA) (MAMTA RANI) 17:40:04 IST Reason:

COURT MASTER (SH) BRANCH OFFICER (NSH)