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Ireo Grace Realtech Pvt. Ltd. vs Amit Arora on 4 October, 2019

Bench: Indira Banerjee, M.R. Shah

      ITEM NO.13                            COURT NO.16                 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 Diary No(s). 34491/2019

      (Arising out of impugned final judgment and order dated 27-03-2019
      in CC No. 696/2017 passed by the National Consumers Disputes
      Redressal Commission, New Delhi)

      IREO GRACE REALTECH PVT. LTD.                                     Petitioner(s)

                                                    VERSUS

      AMIT ARORA                                                        Respondent(s)

      (IA No.150936/2019-CONDONATION OF DELAY IN FILING and IA
      No.150939/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
      and IA No.150940/2019-EX-PARTE STAY and IA No.150938/2019-
      PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )

      Date : 04-10-2019 This petition was called on for hearing today.

      CORAM :
                             HON'BLE MS. JUSTICE INDIRA BANERJEE
                             HON'BLE MR. JUSTICE M.R. SHAH


      For Petitioner(s)                Mr.Siddharth Bhatnagar,Sr.Adv.
                                       Mr.Mahesh Agarwal,Adv.
                                       Mr.Rishi Agrawala,Adv.
                                       Mr.Anshuman Srivastava,Adv.
                                       Mr.Divyang Gobind Chandiramani,Adv.
                                       Mr.Shaishir S.Divatia,Adv.
                                       Mr. E. C. Agrawala, AOR

      For Respondent(s)                Mr.A.R.Takkar,Adv.
                                       Ms.Shreya Takkar,Adv.
                                       Mr.Amarjit,Adv.
                                       Mr.Arun,Adv.
                                       Ms.V.S.Lakshmi,Adv.
                                       Mr. A. Venayagam Balan, AOR


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Signature Not Verified Delay condoned.

Reason: Exemption from filing certified copy of the impugned judgment is granted.

……...2 ITEM NO.13 -2- Issue notice.

In the meanwhile, there shall be a stay of operation of the impugned order.

Affidavits be exchanged in the meanwhile. This appeal be listed along with Civil Appeal Diary Nos.23235/2019 and 32311/2019. Let matters be listed for final disposal on 20.11.2019.

(SUSHMA KUMARI BAJAJ) (BEENA JOLLY) SENIOR PERSONAL ASSISTANT BRANCH OFFICER