Supreme Court - Daily Orders
Ireo Grace Realtech Pvt. Ltd. vs Ritu Hasija on 29 November, 2019
Bench: D.Y. Chandrachud, Hrishikesh Roy
ITEM NO.15 COURT NO.8 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).40286/2019
(Arising out of impugned final judgment and order dated 27-03-2019
in CC No.525/2017 passed by the National Consumers Disputes
Redressal Commission, New Delhi)
IREO GRACE REALTECH PVT. LTD. APPELLANT(S)
VERSUS
RITU HASIJA & ANR. RESPONDENT(S)
(IA No.176575/2019-CONDONATION OF DELAY IN FILING and IA
No.176586/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.176589/2019-EX-PARTE STAY and IA No.176582/2019-
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 29-11-2019 This petition 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 Agrawal, Adv.
Mr.Anshuman Srivastava, Adv.
Mr.Shaishir S. Devitia, Adv.
Mr.Divyang Gobind Chandiramani, Adv.
Mr.Aditya Shidra, Adv.
Mr.E.C.Agrawala, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Dasti, in addition, is permitted. Tag with C.A.No.8785-8794/2019 and other connected matters.
In the meantime, there shall be a stay of the operation of the impugned judgment and order of the National Consumer Disputes Redressal Commission dated 27 Signature Not Verified Digitally signed by ASHOK RAJ SINGH March 2019 in Consumer Complaint No.525 of 2017 till the Date: 2019.12.02 17:49:45 IST Reason: next date of listing.
(Ashok Raj Singh) (Saroj Kumari Gaur)
Court Master Court Master