Supreme Court - Daily Orders
Imperia Structures Limited vs Pankaj Bedi on 7 February, 2020
Bench: Uday Umesh Lalit, Vineet Saran
1
ITEM NO.25 COURT NO.6 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.2481/2020
(Arising out of impugned final judgment and order dated 12-03-2019
in CC No.1961/2017 passed by the National Consumers Disputes
Redressal Commission, New Delhi)
IMPERIA STRUCTURES LIMITED & ORS. Petitioner(s)
VERSUS
PANKAJ BEDI & ANR. Respondent(s)
(FOR ADMISSION and I.R.; IA No.17530/2020 – FOR EX-PARTE STAY; IA
No.17529/2020 – FOR CONDONATION OF DELAY IN FILING APPEAL; and, IA
No.18207/2020 – FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/
FACTS/ANNEXURES)
Date : 07-02-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. Vikas Singh, Sr. Adv.
Mr. Simranjeet Singh, Adv.
Ms. Rhea Dube, Adv.
Mr. Aadhar Nautiyal, Adv.
Mr. Gautam Talukdar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Our attention has been invited to order dated 28.08.2019 passed by this Court in Civil Appeal Diary No.9796 of 2019 and the fact that hearing in similar matters has been concluded and the order has been reserved.
Signature Not Verified Digitally signed by MUKESH KUMAR Date: 2020.02.07 16:45:14 ISTReason: On the earlier occasion, interim stay was granted in those Civil Appeals by virtue of order dated 05.04.2019.
2Issue notice, returnable on 16.03.2020.
In the meanwhile, there shall be interim stay as was granted on 05.04.2019 in Civil Appeal Diary No.9796 of 2019, (MUKESH NASA) (SUMAN JAIN) COURT MASTER ASSISTANT REGISTRAR