Supreme Court - Daily Orders
Ireo Grace Realtech Pvt. Ltd. vs Mukesh Makkar on 25 November, 2019
Bench: D.Y. Chandrachud, Hrishikesh Roy
1
ITEM NO.33 COURT NO.7 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(s).40283/2019
(Arising out of impugned final judgment and order dated 30-07-2019
in CC No. 752/2018 passed by the National Consumer Disputes
Redressal Commission, New Delhi)
IREO GRACE REALTECH PVT. LTD. Petitioner(s)
VERSUS
MUKESH MAKKAR & ORS. Respondent(s)
(WITH IA No.174781/2019-EX-PARTE STAY and IA No.174779/2019-
CONDONATION OF DELAY IN FILING APPEAL and IA No.174780/2019-
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )
Date : 25-11-2019 This appeal was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. Siddharth Bhatnagar, Sr. Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Rishi Agrawala, Adv.
Mr. Anshuman Srivastava, Adv.
Mr. Shaishir S. Devitia, Adv.
Mr. Divyang Gobind Chandiramani, Adv.
for Mr. E. C. Agrawala, AOR
For Respondent(s) Mr. Deepak Kumar Khushalani, Adv.
Mr. Gopal Jha, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Mr. Deepak Kumar Khushalani, learned counsel accepts Signature Not Verified notice and states that he would file a counter affidavit Digitally signed by SANJAY KUMAR Date: 2019.11.26 19:15:55 IST Reason: within a week.
Tag with Civil Appeal No.5785 of 2019. 2 In the meantime, execution proceedings shall remain stayed.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR)
AR-CUM-PS COURT MASTER