Supreme Court - Daily Orders
M/S Imperia Structure Limited vs Pankaj Singh on 6 November, 2020
Bench: Uday Umesh Lalit, Vineet Saran, S. Ravindra Bhat
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL DIARY NO.9107 OF 2020
M/s. IMPERIA STRUCTURE LIMITED Appellant
VERSUS
PANKAJ SINGH & ANR. Respondents
O R D E R
Ms. Rhea Dubey, learned counsel for the appellant submits that the parties have settled the matter and that she has instructions to withdraw this appeal. Statement recorded.
The Civil Appeal is, accordingly, dismissed as withdrawn.
........................J. [UDAY UMESH LALIT] ........................J. [VINEET SARAN] Signature Not Verified Digitally signed by Dr. .......................J. Mukesh Nasa Date: 2020.11.07 15:22:16 IST [S. RAVINDRA BHAT] Reason: NEW DELHI;
NOVEMBER 06, 2020.
ITEM NO.2 COURT NO.3 SECTION XVII-A (HEARING THROUGH VIDEO CONFERENCING) 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.9107/2020 (Arising out of impugned final judgment and order dated 29-07-2019 in CC No.1569/2017 passed by the National Consumers Disputes Redressal Commission, New Delhi) M/s. IMPERIA STRUCTURE LIMITED Petitioner(s) VERSUS PANKAJ SINGH & ANR. Respondent(s) (FOR ADMISSION; IA No.45425/2020 – FOR CONDONATION OF DELAY IN FILING APPEAL; IA No.45426/2020 – FOR EX-PARTE STAY; IA No.73861/2020 – FOR PERMISSION TO APPEAR AND ARGUE IN PERSON; and, IA No.96270/2020 – FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/ FACTS/ANNEXURES) Date : 06-11-2020 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT HON'BLE MR. JUSTICE VINEET SARAN HON'BLE MR. JUSTICE S. RAVINDRA BHAT For Petitioner(s) Ms. Rhea Dubey, Adv.
Mr. Gautam Talukdar, AOR For Respondent(s) Caveator-in-person UPON hearing the counsel the Court made the following O R D E R The Civil Appeal is dismissed as withdrawn, in terms of the Signed Order.
(MUKESH NASA) (PRADEEP KUMAR) COURT MASTER BRANCH OFFICER (Signed Order is placed on the File)