Supreme Court - Daily Orders
M/S. Namdeo Umaji Agritech India Pvt. ... vs Shaikh Abdul Rahman . on 16 March, 2023
Bench: A.S. Bopanna, C.T. Ravikumar
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Civil Appeal No(s). 309/2012
M/S. NAMDEO UMAJI AGRITECH INDIA PVT. LTD. Appellant(s)
VERSUS
SHAIKH ABDUL RAHMAN . & ANR. Respondent(s)
WITH
C.A. No. 310/2012
O R D E R
1. Heard the learned counsel for the appellant as also the learned counsel for the respondents in both the appeals and perused the appeal papers.
2. We note that the National Consumer Disputes Redressal Commission (NCDRC), while arriving at its conclusion through the impugned orders dated 13.11.2009 passed in Revision Petition No. 3917 of 2009 and Revision Petition No. 3918 of 2009, has taken into consideration the orders passed by the State Commission, as also by the District Forum.
3. In that light, a perusal of the judgment passed by the District Forum would indicate that a detailed reference has been made to the report of the Expert Committee and has thereafter, arrived at its conclusion. Signature Not Verified
4. In that view, in the matters of the present nature, Digitally signed by Nisha Khulbey Date: 2023.03.17 16:28:53 IST Reason: where a finding of fact has been recorded by the First Forum and later appreciated by the Appellate as well as 2 by the Revisional Forum, we see no reason to interfere in the limited scope available to this Court.
5. The appeals are accordingly, dismissed.
6. Pending application(s), if any, shall stand disposed of.
...................J. (A.S. BOPANNA) ...................J. (C.T. RAVIKUMAR) New Delhi 16th March, 2023 3 ITEM NO.102 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 No(s). 309/2012 M/S. NAMDEO UMAJI AGRITECH INDIA PVT. LTD. Appellant(s) VERSUS SHAIKH ABDUL RAHMAN . & ANR. Respondent(s) WITH C.A. No. 310/2012 (XVII-A) Date : 16-03-2023 This appeals were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA HON'BLE MR. JUSTICE C.T. RAVIKUMAR For Appellant(s) M/S. Lawyer S Knit & Co, AOR Ms. Bina Madhavan, Adv.
Mr. S. Udaya Kumar Sagar, Adv. Mr. Tushar Singh, Adv.
For Respondent(s) Ms. Pragati Neekhra, AOR Mr. Arvind S. Avhad, AOR Mr. Sachin Pahwa, Adv.
Mr. Arvind S. Avhad, Adv.
Ms. Swati Jain, Adv.
UPON hearing the counsel the Court made the following O R D E R The appeals are dismissed in terms of the signed order.
Pending application(s), if any, shall stand disposed of.
(NISHA KHULBEY) (DIPTI KHURANA) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR (signed order is placed on the file)