Supreme Court - Daily Orders
M/S Imperia Structures Ltd. vs Anil Patni on 6 August, 2019
Bench: Uday Umesh Lalit, Vineet Saran
ITEM NO.21 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.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)
WITH
Diary No.9793/2019 (XVII)
Date : 06-08-2019 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, AOR
Ms. Rhea Dube, Adv.
Mr. Aadhar Nautiyal, Adv.
Mr. Rohit Sharma, Adv.
Mr. Ram Mohan, Adv.
For Respondent(s) Ms. Priyanjali Singh, AOR
Mr. Rahul Rathore, Adv.
Mr. Karunesh Kumar Shukla, Adv.
UPON hearing the counsel the Court made the following
O R D E R
At the request of Ms. Priyanjali Singh, learned counsel for the respondents, matter is adjourned to 13.08.2019.
Signature Not Verified Digitally signed by MUKESH KUMAR Date: 2019.08.06 17:50:35 IST Reason: (MUKESH NASA) (SUMAN JAIN)
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