Supreme Court - Daily Orders
M/S Citicorp Finance (India) Limited vs Snehasis Nanda on 3 January, 2024
Author: Hima Kohli
Bench: Hima Kohli
ITEM NO.56 COURT NO.11 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). 21755/2023
(Arising out of impugned final judgment and order dated 19-01-2023
in CC No. 919/2018 passed by the National Consumer Disputes
Redressal Commission, New Delhi)
M/S CITICORP FINANCE (INDIA) LIMITED APPELLANT(S)
VERSUS
SNEHASIS NANDA RESPONDENT(S)
(IN-PERSON MATTER.)
IA No. 166893/2023 - PERMISSION TO APPEAR AND ARGUE IN PERSON
IA No. 117048/2023 - STAY APPLICATION
IA No. 188226/2023 - VACATING STAY)
Date : 03-01-2024 This matters were called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
For Petitioner(s)
Mr. Chanchal Kumar Ganguli, AOR
Mr. Sanjay Kumar, Adv.
For Respondent(s)
Respondent-in-person
UPON hearing the counsel, the Court made the following
O R D E R
1. Learned counsel for the appellant seeks and is granted three weeks time to file a rejoinder affidavit.
2. List on 09th February, 2024.
Signature Not Verified Digitally signed by POOJA SHARMA Date: 2024.01.03 16:12:03 IST Reason: (POOJA SHARMA) (NAND KISHOR)
COURT MASTER (SH) COURT MASTER (NSH)