Supreme Court - Daily Orders
M/S Imperia Structures Ltd. vs Anil Patni on 14 August, 2019
Bench: Uday Umesh Lalit, Vineet Saran
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ITEM NO.31 COURT NO.6 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.9796/2019
(Arising out of impugned final judgment and order dated 12-09-2018
in CC No.3011/2017, 12-09-2018 in CC No.3012/2017, 12-09-2018 in CC
No.3013/2017, 12-09-2018 in CC No.3014/2017, 12-09-2018 in CC
No.3015/2017, 12-09-2018 in CC No.3016/2017, 12-09-2018 in CC
No.3017/2017, 12-09-2018 in CC No.3018/2017, 12-09-2018 in CC
No.3019/2017, 12-09-2018 in CC No.3020/2017, passed by the National
Consumers Disputes Redressal Commission, New Delhi)
M/s. IMPERIA STRUCTURES LTD. Petitioner(s)
VERSUS
ANIL PATNI Respondent(s)
(IA No.48020/2019 – FOR CONDONATION OF DELAY IN FILING; IA
No.48021/2019 – FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT; IA No.48022/2019 – FOR EX-PARTE STAY; and, IA No.
55475/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/
ANNEXURES)
WITH
Diary No.9793/2019 (XVII)
(IA No.49222/2019 - FOR CONDONATION OF DELAY IN FILING; IA No.49223
– FOR STAY)
Date : 14-08-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. Vikas Singh, Sr. Adv.
Mr. Simranjeet Singh, Adv.
Mr. Gautam Talukdar, Adv.
Ms. Neha Gupta, Adv.
Ms. Rhea Dube, Adv.
Mr. Aadhar Nautiyal, Adv.
Mr. Rohit Sharma, Adv.
Mr. Ram Mohan, Adv.
Signature Not Verified
Mr. Gautam Talukdar, AOR
Digitally signed by
MUKESH KUMAR
Date: 2019.08.17
For Respondent(s)
10:00:59 IST
Reason: Ms. Priyanjali Singh, AOR
Mr. Rahul Rathore, Adv.
Mr. Karunesh Kumar Shukla, Adv.
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UPON hearing the counsel the Court made the following
O R D E R
Heard in part.
For further hearing, list these matters on 20.08.2019 as Part-Heard.
To be taken up as First Item. (MUKESH NASA) (SUMAN JAIN) COURT MASTER BRANCH OFFICER