Supreme Court - Daily Orders
M/S. Hi-Lead Infotech Pvt. Ltd vs Npx Tower Owners Association on 3 February, 2025
Author: Vikram Nath
Bench: Vikram Nath
1
ITEM NO.49 COURT NO.5 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 No(s). 14867/2024
M/S. HI-LEAD INFOTECH PVT. LTD. Appellant(s)
VERSUS
NPX TOWER OWNERS ASSOCIATION Respondent(s)
(IA No. 286362/2024 - STAY APPLICATION)
Date : 03-02-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE SANDEEP MEHTA
For Appellant(s) : Mr. Jeetender Gupta, AOR
For Respondent(s) : Mr. Kailash Prashad Pandey, AOR
Mr. Girish Chand Tyagi, Adv.
Mr. Jagdish Chandra Verma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for the respondent prays for and is granted four weeks’ time to file counter affidavit. Thereafter two weeks time is granted to the appellant to file rejoinder affidavit.
While issuing notice on 16.12.2024, the following order was passed :
“Delay condoned.
Learned counsel appearing for the appellant has confined the relief only to the extent that Signature Not Verified the direction of refund of amount with 9% interest per annum may be confined to only those Digitally signed by NEETU KHAJURIA Date: 2025.02.11 10:12:29 IST Reason: allottees where possession has not been offered within the time stipulated in the allotment letter and it would not be applicable where the possession has been taken by the allottees. 2 Issue notice limited to the above extent, making it returnable on 21.01.2025.
The prayer for interim relief will be considered on the next date.” As an interim measure, it is provided that the impugned order of NCDRC for refund with 9% interest would remain stayed with respect to applicants/complainants before the NCDRC who have taken possession. Rest of the order of the NCDRC may be executed in accordance to law.
List the matter after six weeks.
(NEETU KHAJURIA) (RANJANA SHAILEY) ASTT. REGISTRAR-cum-PS COURT MASTER