Delhi High Court - Orders
Jaiprakash Associates Limited vs National Consumer Disputes Redressal ... on 15 February, 2021
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
Signature Not Verified
Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:16.02.2021
23:34:51
$~25
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 10856/2020 & CM APPL. 5748/2021
JAIPRAKASH ASSOCIATES LIMITED ..... Petitioner
Through: Mr. K. Venugopal, Sr. Advocate with
Mr. Divyanshu Gupta, Advocate.
versus
NATIONAL CONSUMER DISPUTES REDRESSAL
COMMISSION & ANR. ..... Respondents
Through: Mr. Tushar Mahajan, Advocate.
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 15.02.2021
1. This hearing has been done through video conferencing. CM APPL. 5748/2021 (for stay of the order dated 4th January, 2021)
2. This is an application for stay of the interim order passed in this petition, vide order dated 4th January 2021.
3. The submission of Mr. Mahajan, ld. counsel for Respondent No.2/ Applicant is that he should also get the benefit of the order passed by the Supreme Court on 8th February, 2021 in SLP 1304/2021, titled Atulya Gupta v. Jaiprakash Associates Limited and Ors., where the Supreme Court has stayed the order passed by this court on 4th January 2021 qua a similarly placed Respondent in the connected matter WP(C) 10871/2020.
4. The order of the Supreme Court reads as under:
" Mr. Vishal Gupta accepts notice for the respondents.
In the meantime, the operation of the interim order dated 04.01.2021 passed by the High Court of Delhi in W.P. (C) No. 10871 of 2020 shall remain stayed.Signature Not Verified Digitally Signed By:PRATHIBA M SINGH Signing Date:16.02.2021 17:19 Signature Not Verified Digitally Signed By:DINESH SINGH NAYAL Signing Date:16.02.2021 23:34:51
Counter affidavit be filed within four weeks. Rejoinder affidavit, if any, be filed within two weeks thereafter.
List after six weeks."
5. In view of the above order passed by the Supreme Court, staying the interim order passed on 4th January 2021, which was a consolidated interim order in two connected petitions - W.P.(C) 10856/2021 and W.P.(C) 10871/2021, the benefit of the said order of the Supreme Court would inure to the benefit of Respondent No. 2/ Applicant in this petition as well.
6. Application is disposed of in the above terms. WP(C) 10856/2020
7. List on 4th March 2021, the date already fixed.
PRATHIBA M. SINGH, J FEBRUARY 15, 2021 dj/Ak Signature Not Verified Digitally Signed By:PRATHIBA M SINGH Signing Date:16.02.2021 17:19