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M/S Ireo Pvt. Ltd. vs Siddharth Vasisht on 11 December, 2020

Bench: D.Y. Chandrachud, M.R. Shah

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                                            IN THE SUPREME COURT OF INDIA
                                              CIVIL APPELLATE JURISDICTION
                                              Civil Appeal No      of 2020
                                                          (D No 21634 of 2020)
     M/s Ireo Pvt Ltd                                                               .... Appellant(s)


                                                            Versus


     Siddharth Vasisht & Ors                                                        ....Respondent(s)


                                                          ORDER

1 We have heard Ms Rooh-e-Hina Dua for the appellant and Mr I M Chagla, Senior Counsel for the respondent. There is an unexplained delay of 275 days in filing the appeal against the judgment of the National Consumer Disputes Redressal Commission1 dated 6 December 2019. Even otherwise, on merits it is common ground that the present case is governed by the judgment of the NCDRC in Shamshul Hooda Khan v Ireo Victory Valley Pvt Ltd2 against which an appeal3 has been dismissed by this Court. 2 The appeal is dismissed on delay and on merits. 3 Pending applications, if any, stand disposed of.

…………...…...….......………………........J. [Dr Dhananjaya Y Chandrachud] …..…..…....…........……………….…........J. [M R Shah] Signature Not Verified New Delhi;

Sanjay Kumar December 11, 2020 Date: 2020.12.14 11:08:42 IST Reason:

-S-

     1                   “NCDRC”
     2                   CC/2110/2016 decided on 17 January 2019
     3                   Civil Appeal No 4801 of 2019 decided on 3 May 2019
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ITEM NO.4       Court 3 (Video Conferencing)                     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).21634/2020 (Arising out of impugned final judgment and order dated 06-12-2019 in CC No. 1062/2018 passed by the National Consumer Disputes Redressal Commission, New Delhi) M/S IREO PVT. LTD. Appellant(s) VERSUS SIDDHARTH VASISHT & ORS. Respondent(s) (IA No.117220/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.117219/2020-STAY APPLICATION and IA No.117221/2020-EXEMPTION FROM FILING O.T. and IA No.117218/2020-

CONDONATION OF DELAY IN FILING APPEAL ) Date : 11-12-2020 This appeal was called on for hearing today. CORAM : HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MR. JUSTICE M.R. SHAH For Petitioner(s) Ms. Roohe Hina Dua, AOR Mr. Cheitanya Madan, Adv.

For Respondent(s) Mr. Iqbal Chagla, Sr. Adv.

Mr. Jitendra Chaudhary, Adv.

Ms. Shilpa Chohan, Adv.

Mr. Rajesh Singh, AOR UPON hearing the counsel the Court made the following O R D E R 1 The appeal is dismissed on delay and on merits in terms of the signed order. 2 Pending applications, if any, stand disposed of.

          (SANJAY KUMAR-I)                     (SAROJ KUMARI GAUR)
             AR-CUM-PS                              COURT MASTER

(Signed order is placed on the file)