UNISHIRE HOMES LLP Vs. SRIGANESH CHANDRASEKARAN

JUDGEMENT

(1.) Petitioner M/s Unishire Home LLP has filed the present petition under Article 227 of the Constitution of India and challenges order dtd. 19/10/2023 passed by the Hon'ble National Consumer Dispute Redressal Commission (in short NCDRC).

(2.) On the last date, learned counsel for respondent Nos. 1 to 10 informed that they themselves had also challenged the same very order by filing a Civil Appeal before the Hon'ble Supreme Court of India vide diary No. 35842/2024.

(3.) The petitioner herein sought adjournment to confirm about the factum of aforesaid filing of the appeal by said respondents.