Supreme Court - Daily Orders
M/S. Imperia Structures Ltd vs B.L. Malviya on 15 September, 2025
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2025
(@ Diary No.45217 of 2025)
M/S IMPERIA STRUCTURES LTD. APPELLANT
VERSUS
B.L. MALVIYA RESPONDENT
O R D E R
Delay condoned.
2. Having considered the matter in its entirety as also, the peculiar facts and circumstance of the present case, we do not find any ground warranting interference by this Court. Accordingly, the Civil Appeal stands dismissed.
3. Pending application(s), if any, shall stand disposed of.
……………………………………………………………………J. [AHSANUDDIN AMANULLAH] …………………………………………………………………………J. [S.V.N. BHATTI] NEW DELHI Signature Not Verified thby 15 FEBRUARY, 2025 Digitally signed SAPNA BISHT Date: 2025.09.16 17:03:13 IST Reason: 2 ITEM NO.51 COURT NO.14 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).45217/2025 [Arising out of impugned final judgment and order dated 27-05-2025 in CC No.68/2019 passed by the National Consumers Disputes Redressal Commission, New Delhi] M/S. IMPERIA STRUCTURES LTD. Petitioner(s) VERSUS B.L. MALVIYA Respondent(s) (IA No. 226310/2025 - CONDONATION OF DELAY IN FILING IA No. 226312/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 15-09-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH HON'BLE MR. JUSTICE S.V.N. BHATTI For Petitioner(s) Mr. Aditya Parolia, Adv.
Mr. Akshay Srivastava, AOR Ms. Ishita Singh, Adv.
Ms. Avani Sharma, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay condoned.
2. The appeal stands dismissed in terms of the signed order.
3. Pending application(s), if any, shall stand disposed of.
(SAPNA BISHT) (ANJALI PANWAR) COURT MASTER (SH) COURT MASTER (NSH) (Signed order is placed on the file)