O R D E R
1. Delay condoned.
2. Heard the learned Counsel appearing for the appellants.
3. We are not inclined to interfere with the order passed by the National Consumers Disputes Redressal Commission, New Delhi in Consumer Complain No. 1515/2019 dated 01-01-2024
4. The Civil Appeal is dismissed. ..……………………J.
[PAMIDIGHANTAM SRI NARASIMHA]
..……………………J.
[MANOJ MISRA]
New Delhi January 29,2025
2
ITEM NO.23 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). 5839/2024 [Arising out of impugned final judgment and order dated 01-01-2024 in CC No. 1515/2019 passed by the National Consumers Disputes Redressal Commission, New Delhi]
PRABHAT KUMAR & ANR. Petitioner(s)
VERSUS
M/S. BPTP LIMITED & ANR. Respondent(s) IA No. 169395/2024 - CONDONATION OF DELAY IN FILING IA No. 169396/2024 - CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS
Date : 22-01-2025 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA HON'BLE MR. JUSTICE MANOJ MISRA
For Petitioner(s) : Mr. Prashant, AOR
Ms. Nisha Rai, Adv.
Mr. Prabhat Kumar, Adv.
Mr. Kshitij, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
1. Delay condoned.
2. The Civil Appeal is dismissed of in terms of the signed order.
3.Pending applications, if any, also stand disposed of.
(INDU MARWAH) (NIDHI WASON)
AR-cum-PS COURT MASTER (NSH) (signed order is placed on the file)