Supreme Court - Daily Orders
Imperia Structures Limited vs Pankaj Bedi on 1 December, 2021
Bench: Uday Umesh Lalit, S. Ravindra Bhat, Bela M. Trivedi
ITEM NO.8 COURT NO.2 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). 2481/2020
(Arising out of impugned final judgment and order dated 12-03-2019
in CC No. 1961/2017 passed by the National Consumers Disputes
Redressal Commission, New Delhi)
IMPERIA STRUCTURES LIMITED & ORS. Petitioner(s)
VERSUS
PANKAJ BEDI & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.17530/2020-EX-PARTE STAY and IA
No.17529/2020-CONDONATION OF DELAY IN FILING APPEAL and IA
No.18207/2020-PERMISSION TO FILE ADDITIONAL DOCUMENTS/ FACTS/
ANNEXURES )
WITH
Diary No(s). 9110/2020 (XVII-A)
(IA No. 72251/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/
FACTS/ ANNEXURES)
Date : 01-12-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s) Mr. Gautam Talukdar, AOR
For Respondent(s) Mr. Anuj Bedi, Adv.
Mr. Suvidutt M.S., AOR
UPON hearing the counsel the Court made the following
O R D E R
The matter is adjourned to 27.01.2022.
(INDU MARWAH) (VIRENDER SINGH) COURT MASTER (SH) Signature Not Verified BRANCH OFFICER Digitally signed by Indu Marwah Date: 2021.12.06 11:15:50 IST Reason: