Supreme Court - Daily Orders
Lalit Kumar vs M/S E-Homes Infrastructure Pvt. Ltd. on 27 September, 2023
Bench: Hima Kohli, Pamidighantam Sri Narasimha
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 6243/2023
(@ DIARY NO. 29935/2023)
LALIT KUMAR AND OTHERS ..... APPELLANTS
VERSUS
M/S E-HOMES INFRASTRUCTURE PVT. ..... RESPONDENTS
LTD. AND OTHERS
ORDER
1. Delay condoned.
2. The present appeal has been filed by the appellants assailing the order dated 14 th June, 2023, passed by the National Consumer Disputes Redressal Commission 1, New Delhi, in Consumer Complaint No. 864 of 2020.
3. On perusing the order impugned herein and the records placed before us and having heard learned counsel for the appellants and the respondents, who appears on caveat, we are of the considered opinion that the NCDRC has given just and valid reasons for the conclusion arrived at. We see no reason to interfere with the well-reasoned order.
4. The appeal stands dismissed being devoid of merits.
...........………………...……………………….J. (HIMA KOHLI) Signature Not Verified ...........………………....………………………..J. Digitally signed by POOJA SHARMA (PAMIDIGHANTAM SRI NARASIMHA) NEW DELHI;
Date: 2023.10.09 17:53:25 IST Reason:
SEPTEMBER 27, 2023.
PS
1 For short the “NCDRC”
ITEM NO.9 COURT NO.14 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. 6243/2023
(@ DIARY NO. 29935/2023)
LALIT KUMAR AND OTHERS APPELLANT(S)
VERSUS
M/S E-HOMES INFRASTRUCTURE PVT. LTD. AND OTHERS RESPONDENT(S)
(FOR ADMISSION and IA No.192542/2023-CONDONATION OF DELAY IN
REFILING / CURING THE DEFECTS ) Date : 27-09-2023 This appeal was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE HIMA KOHLI HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA For Appellant(s) Mr. Mareesh Pravir Sahay, AOR Ms. Awanitika, Adv.
Mr. Sachin Kharb, Adv.
Mr. Tushar Sharma, Adv.
For Respondent(s) Mr. Satvik Varma, Sr. Adv. Mr. Srinivasan Ramaswamy, Adv. Ms. Rashi Bansal, AOR UPON hearing the counsel, the Court made the following O R D E R
1. Delay condoned.
2. The appeal is dismissed in terms of the signed order, which is placed on the file.
(POOJA SHARMA) (NAND KISHOR) COURT MASTER (SH) COURT MASTER (NSH)