SHIV SAI CONSTRUCTION Vs M/S LIBORD INFOTECH LTD.
Case number: C.A. No.-000835-000835 / 2009
Diary number: 2731 / 2008
Advocates: E. C. AGRAWALA Vs
M. J. PAUL
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.835 OF 2009 (Arising out of S.L.P. (C) No.2599 of 2008)
Shiv Sai Construction ...Appellant(s)
Versus
M/s. Libord Infotech Ltd. ...Respondent(s)
With Civil Appeal No.836 of 2009 @ S.L.P. (C) No.2863/2008 and Civil Appeal No.837 of 2009 @ S.L.P. (C) No.3012/2008
O R D E R
Leave granted.
Heard learned counsel for the parties.
By the impugned order, the National Consumer Disputes Redressal
Commission [for short, ‘the National Commission’] dismissed the appeals filed by the
appellant against the temporary injunction granted by Consumer Disputes Redressal
Commission, Maharashtra [for short, ‘the State Commission’] in Miscellaneous
Petitions No. 2561,2562 and 2564 of 2003 in Consumer Complaints No. 30,31 and 33
of 2001.
In the petitions for special leave it has been averred that the appeals were
fixed on 16th November, 2007 only for directions and not for final disposal and
without hearing the appellant, the National Commission dismissed the appeals and
directed the State Commission to dispose of the complaints. In the Counter Affidavits
filed on behalf of the respondent this assertion has not been denied. This being the
position, the impugned order is liable to be set aside.
...2/-
- 2 -
Accordingly, the appeals are allowed, impugned order is set aside and the
matters are remitted to the National Commission for disposal of the appeals in
accordance with law after giving opportunity of hearing to the parties.
......................J. [B.N. AGRAWAL]
......................J. [G.S. SINGHVI]
New Delhi, February 09, 2009.