Supreme Court - Daily Orders
M/S Imperia Structures Ltd. vs Anil Patni on 6 May, 2019
Bench: Uday Umesh Lalit, Indu Malhotra
1
ITEM NO.43 COURT NO.8 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
IA 48020/2019,48021/2019,48022/2019,55475/2019, in 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 Respondent(s)
(IA No.48020/2019-CONDONATION OF DELAY IN FILING and IA
No.48021/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.48022/2019-EX-PARTE STAY )
WITH
Diary No(s). 9793/2019 (XVII)
(IA
FOR CONDONATION OF DELAY IN FILING ON IA 49222/2019
FOR STAY APPLICATION ON IA 49223/2019)
Date : 06-05-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. Vikas Singh, Sr. Adv.
Simranjeet Singh, Adv.
Mr. Gautam Talukdar, AOR
Rhea Dube, Adv.
For Respondent(s) Ms. Priyanjali Singh, AOR
Mr.Rahul Rathore, Adv.
Signature Not Verified
Mr. Karunesh Kr. Shukla, Adv.
Digitally signed by
INDU MARWAH
Date: 2019.05.07
17:01:21 IST
Reason:
UPON hearing the counsel the Court made the following
O R D E R
2 Let an affidavit be filed within two days, indicating as to the present status and whether any of the complainants who were before the National Commission have refunded the amount in terms of the directions issued by the National Commission.
List on 10.05.2019.
In the meantime, the respondents are at liberty to file affidavit in reply.
(INDU MARWAH) (RAJINDER KAUR) COURT MASTER (SH) BRANCH OFFICER