Supreme Court - Daily Orders
Ireo Grace Realtech Pvt Ltd vs Vishal Dua on 25 October, 2019
Bench: Indira Banerjee, M.R. Shah
ITEM NO.23 COURT NO.16 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.37306/2019
(Arising out of impugned final judgment and order dated 12-04-2019
in CCN No. 2498/2017 passed by the National Consumers Disputes
Redressal Commission, New Delhi)
IREO GRACE REALTECH PVT LTD Petitioner(s)
VERSUS
VISHAL DUA & ANR. Respondent(s)
(IA No.160565/2019-CONDONATION OF DELAY IN FILING and IA
No.160566/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.160568/2019-EX-PARTE STAY and IA No.160570/2019-
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )
Date : 25-10-2019 This petition was called on for hearing today.
CORAM : HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. Mahesh Agarwal, Adv.
Mr. Anshuman Srivastava, Adv.
Mr. E. C. Agrawala, AOR
For Respondent(s) Mr. Gopal Jha, AOR
Mr. Deepal Kr., Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice returnable after four weeks. There shall be stay of the operation of final impugned judgment and order dated 10.01.2018 in RFA No.3842/2016 (O&M) passed by the Hon’ble High Court of Punjab and Haryana at Chandigarh, until further orders.
Signature Not VerifiedMr. Mahesh Agarwal, Adv. accepted notice on behalf of Digitally signed by RACHNA caveator.
Date: 2019.10.26 14:01:07 IST Reason:
(RACHNA) (BEENA JOLLY)
SENIOR PERSONAL ASSISTANT BRANCH OFFICER