Supreme Court - Daily Orders
M/S Imperia Structures Ltd. vs Anil Patni on 5 April, 2019
Bench: Uday Umesh Lalit, Indu Malhotra
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ITEM NO.25 COURT NO.8 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(s). 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-CONDONATION OF DELAY IN FILING and IA
No.48021/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.48022/2019-EX-PARTE STAY )
WITH
Diary No(s). 9793/2019 (XVII)
( IA No.49222/2019-CONDONATION OF DELAY IN FILING and IA
No.49223/2019-STAY APPLICATION)
Date : 05-04-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. Vikas Singh, Sr. Adv.
Mr. Simranjeet Singh, Adv.
Mr. Gautam Talukdar, AOR
Ms. Rhea Dube, Adv.
Mr. Aadhar Nautiyal, Adv.
Mr. Rohit Sharma, Adv.
Ms.Neha Gupta, Adv.
Signature Not Verified
Digitally signed by
INDU MARWAH
Date: 2019.04.06 Mr. Ram Mohan,Adv.
12:25:13 IST
For Respondent(s)
Reason:
UPON hearing the counsel the Court made the following
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O R D E R
Mr. Vikas Singh, learned Senior Counsel invited our attention to page 181 of the additional documents and submitted that offer for alternative accommodation was made to all the buyers in the project in question and that subsequently with respect to atleast eight such buyers, the settlement was arrived at.
According to the settlement, those buyers had agreed to take alternate accommodation. It is submitted that similar offers were also made to the present respondents.
Issue notice on the SLP as well as on the application for condonation of delay, returnable in four weeks. Dasti in addition.
There shall be interim stay in the meanwhile. List for further consideration on 06.05.2019.
(INDU MARWAH) (RAJINDER KAUR) COURT MASTER BRANCH OFFICER