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Supreme Court - Daily Orders

Vinayak Purshottam Dube Deceased ... vs Jayashree Padmakar Bhat on 26 November, 2019

Bench: A.M. Khanwilkar, Dinesh Maheshwari

                                                    1

     ITEM NO.9                             COURT NO.7                  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

     Petition(s) for Special Leave to Appeal (C)                  No(s).   1703-1704/2019

     (Arising out of impugned final judgment and order dated 02-05-2018
     in RA No. 26/2017 02-05-2018 in RA No. 27/2017 passed by the
     National Consumers Disputes Redressal Commission, New Delhi)

     VINAYAK PURSHOTTAM DUBE DECEASED THROUGH LRS.                        Petitioner(s)

                                                   VERSUS

     JAYASHREE PADMAKAR BHAT & ORS.                                       Respondent(s)


      IA No. 181066/2018 - CONDONATION OF DELAY IN FILING
      IA No. 181067/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA No. 181070/2018 - EXEMPTION FROM FILING O.T.) Date : 26-11-2019 These matters were called on for hearing today. CORAM :

HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE DINESH MAHESHWARI For Petitioner(s) Mr. Aniruddha Deshmukh, AOR For Respondent(s) Mr. Braj Kishore Mishra, AOR Ms. Aparna Jha, Adv.
UPON hearing the counsel the Court made the following O R D E R Heard counsel for the parties.
In our opinion, the entire matter can be put at rest by directing the petitioner(s) to pay a sum of Rs.12,00,000/- (Rupees twelve lakhs only) Signature Not Verified towards full and final payment and also to execute Digitally signed by CHARANJEET KAUR Date: 2019.11.28 18:12:36 IST Reason: all the requisite documents required to be filed before the Municipal Authorities including 2 registration/compliance with the legal formalities for transfer of premises in question. That be so done within six weeks from today. We order accordingly.
The petitioner(s) through counsel undertake to remain present in the concerned office(s) for execution of the relevant documents as and when called upon to do so by the respondent(s). We accept this undertaking.
List this matter after six weeks. In the meantime, execution proceedings shall remain stayed.
 (NEETU KHAJURIA)                                    (VIDYA NEGI)
   COURT MASTER                                      COURT MASTER