Fairfield Chs Ltd vs Lodha Developers Limited on 24 March, 2025

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Supreme Court - Daily Orders

Fairfield Chs Ltd vs Lodha Developers Limited on 24 March, 2025

Bench: Sanjay Karol

                                       IN THE SUPREME COURT OF INDIA
                                        CIVIL APPELLATE JURISDICTION


                                       CIVIL APPEAL      NO. 8872/2019



     FAIRFIELD CHS LTD.                                                          APPELLANT(S)

                                                       VERSUS

     LODHA DEVELOPERS LIMITED & ORS.                                             RESPONDENT(S)



                                                     O R D E R

1. Shri Siddharth Dave, learned senior counsel appearing on behalf of the respondents submits that in view of the changed position of law, the respondents have filed an appropriate application which is yet pending consideration before the National Consumer Disputes Redressal Commission (‘Commission’).

2. In this view of the matter, we dispose of the present appeal, leaving it open for the parties to raise all contentions before the Commission to be considered and decided expeditiously, preferably, within a period of six months from today.

3. Learned counsel for the appellant points out that Resolution by the Managing Committee already stands filed before this Court and seeks liberty to file the same before the Commission. Prayer allowed.

Signature Not Verified

Digitally signed by RAJNI MUKHI Date: 2025.03.29 17:34:48 IST Reason: 1 C.A. NO. 8872/2019

4. It is clarified that all contentions are left open, including the one raised herein, to be decided afresh by the Commission.

5. The appeal is disposed of in the above terms.

6. Pending application(s) shall stand disposed of.

………………………………………………….J. [SANJAY KAROL] ………………………………………………….J. [MANOJ MISRA] MARCH 24, 2025, NEW DELHI 2 ITEM NO.60 COURT NO.16 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 No(s). 8872/2019 FAIRFIELD CHS LTD. Appellant(s) VERSUS LODHA DEVELOPERS LIMITED & ORS. Respondent(s) (IA No. 133933/2021 - EXEMPTION FROM FILING O.T. AND IA No. 177249/2019 - STAY APPLICATION) Date : 24-03-2025 This matter was called on for hearing today. CORAM : HON'BLE MR. JUSTICE SANJAY KAROL HON'BLE MR. JUSTICE MANOJ MISRA For Appellant(s) : Mr. Sudhanshu S. Choudhari, Sr. Adv.

Mr. Sandeep Sudhakar Deshmukh, AOR Mr. Prasad Lotlikar, Adv.

Mr. Suyash Gadre, Adv.

Mr. Pranjal Chapalgaonkar, Adv. Mr. Gautami Yadav, Adv.

Mr. Nishant Sharma, Adv.

Mr. Ankur S. Savadikar, Adv.

Mr. Viraj M. Parakh, Adv.

For Respondent(s) :Mr. Siddharth Dave, Sr. Adv.

Mr. Rahul Kripalani, Adv.

Ms. Suhasin Sen I, Adv.

Ms. Garima Bajaj, AOR Ms. Supraja V, Adv.

Ms. Masooma Rizvi, Adv.

Ms. Surbhi, Adv.

Mr. Nayan Dham, Adv.

UPON hearing the counsel the Court made the following O R D E R 1 The appeal is disposed of in terms of signed order.

2. Pending application(s) shall stand disposed of.

(RAJNI MUKHI)                                    (ANU BHALLA)
ASTT. REGISTRAR-cum-PS                         COURT MASTER (NSH)

(Signed order is placed on the file) 3

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