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M/S Omaxe Limited vs Chander Shekhar Pande on 4 December, 2023

Author: B.V. Nagarathna

Bench: B.V. Nagarathna

     ITEM NO.24                                  COURT NO.13                   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 DIARY NO(S). 38467/2023

     (Arising out of impugned final judgment and order dated 18-04-2023
     in CC No. 707/2017 passed by the National Consumers Disputes
     Redressal Commission, New Delhi)

     M/S OMAXE LIMITED                                                        Petitioner(s)

                                                           VERSUS

     CHANDER SHEKHAR PANDE & ANR.                                             Respondent(s)

     (IA   No.237814/2023-CONDONATION  OF   DELAY   IN  FILING and  IA
     No.237813/2023-STAY APPLICATION and IA No.237818/2023-CONDONATION
     OF DELAY IN REFILING/CURING THE DEFECTS and IA No.237816/2023-
     PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)

     Date : 04-12-2023 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MRS. JUSTICE B.V. NAGARATHNA
                             HON'BLE MR. JUSTICE UJJAL BHUYAN

     For Petitioner(s)                    Mr. Satya Mitra, AOR
                                          Mr. Karanjot Singh Mainee, Adv.
                                          Mr. Shishir Kaushik, Adv.

     For Respondent(s)

                                 UPON hearing the counsel the Court made the following
                                                    O R D E R

Delay condoned.

Issue notice to the respondents.

There shall be stay of further proceedings in Execution Proceeding being EA No.716/2023 filed by the respondents herein subject to the appellant depositing the entire principal amount ordered to be refunded to the respondents within a period of three Signature Not Verified Digitally signed by RADHA SHARMA Date: 2023.12.04 weeks from today.

17:57:19 IST Reason:

 It is needless to observe that if the said principal amount is not deposited by the said period, the interim order shall stand vacated automatically.

(RADHA SHARMA) (MALEKAR NAGARAJ) COURT MASTER (SH) COURT MASTER (NSH) 2