Supreme Court - Daily Orders
Kaiyomerz C. Palia vs Cyrus S. Khambata on 9 April, 2025
Author: Dipankar Datta
Bench: Dipankar Datta
ITEM NO.40 COURT NO.12 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 : 09-04-2025 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPANKAR DATTA HON'BLE MR. JUSTICE MANMOHAN For Petitioner(s) : Mr. Somiran Sharma, AOR For Respondent(s) : Mr. Dhawesh Pahuja, AOR UPON hearing the counsel the Court made the following O R D E R
1. It is jointly submitted that the parties have since amicably settled their dispute.
2. They seek sometime to file the formal settlement agreement.
3. Relist the civil appeal after four weeks.
Signature Not Verified Digitally signed by(JATINDER KAUR) JATINDER KAUR Date: 2025.04.09 16:47:36 IST (SUDHIR KUMAR SHARMA) P.S. to REGISTRAR Reason:
COURT MASTER (NSH)