Supreme Court - Daily Orders
M/S Bhasin Infotech And Infrastructure ... vs Snigdha Singh on 7 May, 2019
Bench: D.Y. Chandrachud, Hemant Gupta
1
ITEM NO.11 COURT NO.11 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 6830-6831/2018
M/S BHASIN INFOTECH AND INFRASTRUCTURE PVT. LTD. Appellant(s)
VERSUS
SNIGDHA SINGH Respondent(s)
(IA 90033/2018, IA 90035/2018)
Date : 07-05-2019 These matters were called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE HEMANT GUPTA
For Appellant(s)
Mr. Vivek Kohli, Adv.
Mr. Ravinder Singh, Adv.
Ms. Astha Sharma, AOR
Ms. Raveesha Gupta, Adv.
Ms. Dimple Nagpal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing on behalf of the appellant has adverted to paragraph 12 of the affidavit (Annexure A-17) filed before the National Consumer Disputes Redressal Commission1 in which a categoric offer for possession of the two shops was made.
That apart, it has been submitted that occupation certificate was also received on 16 April 2015 before the impugned order of the NCDRC was passed.
Signature Not Verified
An additional affidavit has been filed before Digitally signed by MANISH SETHI Date: 2019.05.08 this Court on 16 July 2018.
19:49:46 IST Reason:
In view of the above submission, issue notice on the 1 “NCDRC” 2 application for condonation of delay as well as on the Civil Appeals returnable in eight weeks.
In the meantime, no coercive steps shall be taken against the appellants on the basis of the impugned order of the NCDRC.
(MANISH SETHI) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER