Supreme Court - Daily Orders
Ats Township Private Limited vs Neerja on 28 January, 2025
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
ITEM NO.15 COURT NO.11 SECTION XVII
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. 46152/2024
[Arising out of impugned judgment and order dated 03-05-2024 in CC
No. 474/2019 passed by the National Consumers Disputes Redressal
Commission, New Delhi]
ATS TOWNSHIP PRIVATE LIMITED Petitioner(s)
VERSUS
NEERJA Respondent(s)
IA No. 17191/2025 - CONDONATION OF DELAY IN FILING, IA No.
17193/2025 - CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS, IA No. 17195/2025 - EXEMPTION FROM FILING O.T. and IA No.
17194/2025 - STAY APPLICATION
Date : 28-01-2025 This matter was called on for hearing today.
CORAM : HON'BLE MS. JUSTICE BELA M. TRIVEDI
HON'BLE MR. JUSTICE PRASANNA B. VARALE
For Petitioner(s) :Mr. Karanjot Singh Mainee, Adv.
Mr. Vishal Arun Mishra, AOR
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
1. Delay condoned.
2. Issue notice, returnable in four weeks.
3. In the meantime, the execution proceedings shall remain stayed, subject to the appellant depositing the amount as directed by the NCDRC within eight weeks.
4. The learned counsel for the appellant also states that the possession shall be handed over to the respondent, in the meantime.
Signature Not Verified Digitally signed by GEETA JOSHI Date: 2025.01.30 17:54:05 IST Reason: (GEETA JOSHI) (MAMTA RAWAT)
SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)