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Imperia Structures Limited vs Pankaj Bedi on 27 January, 2022

Bench: Uday Umesh Lalit, S. Ravindra Bhat, Bela M. Trivedi

                                                                                         1



                                    IN THE SUPREME COURT OF INDIA

                                    CIVIL APPELLATE JURISDICTION



                                 CIVIL APPEAL DIARY NO.2481 OF 2020



      IMPERIA STRUCTURES LIMITED & ORS.                                    Appellants


                                            VERSUS


      PANKAJ BEDI & ANOTHER                                                Respondents



                                                   WITH

                                 CIVIL APPEAL DIARY NO.9110 OF 2020



      IMPERIA STRUCTURES LIMITED                                           Appellant


                                            VERSUS


      YOGESH MAAN & ANOTHER                                                Respondents



                                                O R D E R

Signature Not Verified Digitally signed by Dr. Mukesh Nasa Date: 2022.02.02 16:47:57 IST It is fairly submitted by Mr. Pravin Bahadur, learned Reason: counsel appearing for the appellants that the issues raised in instant appeals are covered by the decision of  2 this Court in Imperia Structures Ltd. v. Anil Patni, (2020) 10 SCC 783.

Consequently nothing survives in the instant appeals and they are dismissed without any order as to costs.

..………………………………..J. (UDAY UMESH LALIT) ..………………………………..J. (S. RAVINDRA BHAT) ..………………………………..J. (BELA M. TRIVEDI) New Delhi;

January 27, 2022.

ITEM NO.3 COURT NO.2 SECTION XVII-A (HEARING THROUGH VIDEO CONFERENCING) 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.2481/2020 (Arising out of impugned final judgment and order dated 12-03-2019 in CC No.1961/2017 passed by the National Consumers Disputes Redressal Commission, New Delhi) IMPERIA STRUCTURES LIMITED & ORS. Petitioner(s) VERSUS PANKAJ BEDI & ANR. Respondent(s) (FOR ADMISSION and I.R.; IA No.17530/2020 – FOR EX-PARTE STAY; IA No.17529/2020 – FOR CONDONATION OF DELAY IN FILING APPEAL; and, IA No.18207/2020 – FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ ANNEXURES) WITH Diary No.9110/2020 (XVII-A) (IA No.72251/2020 – FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/ FACTS/ANNEXURES) Date : 27-01-2022 These petitions were called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE UDAY UMESH LALIT HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MS. JUSTICE BELA M. TRIVEDI For Petitioner(s) Mr. Pravin Bahadur, Adv.

Mr. Gautam Talukdar, AOR For Respondent(s)) Mr. Anuj Bedi, Adv.

Mr. Suvidutt M.S., AOR Mr. Shailesh Sharma, Adv. Mr. Dhanya C., Adv.

Ms. Anu B., Adv.

Ms. Vijayalakshmi Raju, Adv.

UPON hearing the counsel the Court made the following O R D E R The civil appeals are dismissed, in terms of the Signed Order placed on the file.

Pending applications, if any, also stand disposed of.

(MUKESH NASA) (RAM SUBHAG SINGH) COURT MASTER BRANCH OFFICER