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Venkataraman Krishnamurthy vs Lodha Crown Buildmart Pvt. Ltd on 10 February, 2023

Bench: Dinesh Maheshwari, Sanjay Kumar

     ITEM NO.19                               COURT NO.6                  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).40457/2022

     (Arising out of impugned final judgment and order dated 09-11-2022
     in CCN No.35/2018 passed by the National Consumers Disputes
     Redressal Commission, New Delhi)

     VENKATARAMAN KRISHNAMURTHY & ANR.                                     Petitioner(s)

                                                     VERSUS

     LODHA CROWN BUILDMART PVT. LTD                                        Respondent(s)

     (FOR ADMISSION and IA No.14279/2023-STAY APPLICATION and IA
     No.14277/2023-CONDONATION OF DELAY IN REFILING / CURING THE
     DEFECTS)

     Date : 10-02-2023 This matter was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE DINESH MAHESHWARI
                             HON'BLE MR. JUSTICE SANJAY KUMAR

     For Petitioner(s)                   Mr. Vivek Chib, Sr. Adv.
                                         Ms. Anandana H. Wadhwa, Adv.
                                         Mr. Shashwat Awasthi, Adv.
                                         Ms. Mansi Gupta, Adv.
                                         Ms. Unnati Jhunjhunwala, Adv.
                                         Mr. Taha Yasin, Adv.
                                         Mr. Vipul Kumar, AOR

     For Respondent(s)                   Mr. Rahul Kripalani, Adv.
                                         Mr. Ankit Yadav, AOR
                                         Ms. Rea Bhalla, Adv.
                                         Mr. Aditya Sidhra, Adv.
                                         Ms. Prakriti Rastogi, Adv.
                                         Mr. G. Bhaskar, Adv.
                                         Mr. Nadeem Afroz, Adv.
                                         Ms. Suhasini Sen, Adv.

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Delay in refiling is condoned.

Issue notice.

Mr. Ankit Yadav, learned counsel appearing in Caveat accepts 1 notice for the sole respondent.

Learned counsel for the respondent prays for and granted two weeks’ time for filing counter affidavit.

(GAGANDEEP SINGH CHADHA) (RANJANA SHAILEY) (SENIOR PERSONAL ASSISTANT) COURT MASTER (NSH) 2