Supreme Court - Daily Orders
Lodha Developers Ltd vs Mukesh Kumar Gupta on 12 December, 2025
ITEM NO.17 COURT NO.12 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. 43503/2025
[Arising out of impugned final judgment and order dated 07-07-2025
in CC No. 2256/2019 passed by the National Consumers Disputes
Redressal Commission, New Delhi]
LODHA DEVELOPERS LTD Petitioner(s)
VERSUS
MUKESH KUMAR GUPTA & ANR. Respondent(s)
FOR ADMISSION, IA No. 307139/2025 - CONDONATION OF DELAY IN
REFILING / CURING THE DEFECTS and IA No. 307137/2025 - STAY
APPLICATION
Date : 12-12-2025 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR
HON'BLE MR. JUSTICE ALOK ARADHE
For Petitioner(s) Mr. Neeraj Kishan Kaul, Sr. Adv.
Mr. Gaurav Aggarwal, Sr. Adv.
Mr. Arnav Narain, AOR
Mr. Vinayak Bhandari, Adv.
Ms. Teesta Mishra, Adv.
Mr. Mishra Raj Shekhar, Adv.
Mr. Toshiv Goyal, Adv.
Mr. Varun Tyagi, Adv.
Ms. Silpa Nair, Adv.
Ms. Sharmistha Ghosh, Adv.
Ms. Pooja Tated Singhvi, Adv.
For Respondent(s)
UPON hearing the counsel, the Court made the following
O R D E R
Delay condoned.
Issue notice, returnable on 09.03.2026. Service shall be effected by all modes, including dasti. There shall be stay of operation of the impugned judgment and order dated 07.07.2025 passed by the National Consumers Disputes Signature Not Verified Redressal Commission, New Delhi, till the next hearing.
Digitally signed by babita pandey Date: 2025.12.13 12:36:07 IST Reason: (BABITA PANDEY) (PREETI SAXENA)
AR-cum-PS COURT MASTER (NSH)