Supreme Court - Daily Orders
M/S Imperia Structures Ltd. vs Anil Patni And Anr. Etc. on 2 November, 2020
ITEM NO.1502 Court 4 (Video Conferencing) 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). 9796/2019
(Arising out of impugned final judgment and order dated 12-09-2018
in CC No. 3011/2017 12-09-2018 in CC No. 3012/2017 12-09-2018 in CC
No. 3013/2017 12-09-2018 in CC No. 3014/2017 12-09-2018 in CC No.
3015/2017 12-09-2018 in CC No. 3016/2017 12-09-2018 in CC No.
3017/2017 12-09-2018 in CC No. 3018/2017 12-09-2018 in CC No.
3019/2017 12-09-2018 in CC No. 3020/2017 passed by the National
Consumers Disputes Redressal Commission, New Delhi)
M/S IMPERIA STRUCTURES LTD. Petitioner(s)
VERSUS
ANIL PATNI AND ANR. ETC. Respondent(s)
([ HEARD BY: HON. UDAY UMESH LALIT AND HON. VINEET SARAN, JJ. ] ) WITH Diary No(s). 9793/2019 (XVII-A) Date : 02-11-2020 These natters were called on for hearing today. For Petitioner(s) Mr. Simranjeet Singh, Adv.
Ms. Rea Dube, Adv.
Mr. Gautam Talukdar, AOR For Respondent(s) Respondent-in-person Ms. Priyanjali Singh, AOR Mr. Rahul Rathore, Adv.
Mr. Karunesh Kumar Shukla, Adv.
Hon’ble Mr.Justice Uday Umesh Lalit pronounced th reportable judgment of the Bench comprising His Lordship and Hon’ble Mr. Justice Vineet Saran.
The appeals are dismissed in terms of the signed reportable judgment.
Pending applications, if any, shall also stand disposed Signature Not Verified Digitally signed by Dr. of.
Mukesh Nasa Date: 2020.11.02 16:11:18 IST Reason:(INDU MARWAH) (BEENA JOLLY) COURT MASTER (SH) COURT MASTER (NSH) (SIGNED REPORTABLE JUDGMENT IS PLACED ON THE FILE)