Supreme Court - Daily Orders
Raj Kumari vs M/S Tdi Infrastructure Ltd. on 3 November, 2023
Author: Hima Kohli
Bench: Hima Kohli
ITEM NO.12 COURT NO.13 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 27188/2023
(Arising out of impugned final judgment and order dated 27-03-2023
in RP No. 1721/2016 passed by the National Consumers Disputes
Redressal Commission, New Delhi)
RAJ KUMARI Petitioner(s)
VERSUS
M/S TDI INFRASTRUCTURE LTD. Respondent(s)
(FOR ADMISSION and IA No.221399/2023-CONDONATION OF DELAY IN
REFILING / CURING THE DEFECTS )
Date : 03-11-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
For Petitioner(s) Mr. Sandeep Chhabra, Adv.
Mr. Jinendra Jain, AOR
For Respondent(s)
UPON hearing the counsel the court made the following
O R D E R
1. In view of the judgment dated 26 th July, 2023, passed in SLP (Civil) No. 5263 of 2023 titled M/s. Universal Sompo General Insurance Co. Ltd. Vs. Suresh Chand Jain & Anr. 1, remedy of the petitioner lies before the High Court.
2. Liberty is granted to the petitioner to withdraw the present petition while reserving the rights of the petitioner to approach the High Court for appropriate relief.
3. The petition for Special Leave to Appeal is accordingly, dismissed as withdrawn.
Signature Not Verified Digitally signed by GEETA AHUJA Date: 2023.11.04 10:51:33 IST Reason: (Geeta Ahuja) (Nand Kishor)
Assistant Registrar-cum-PS Court Master (NSH)
1 2023 INSC 649