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M/S Imperia Structures Ltd. vs Vishal Gupta on 4 January, 2021

Bench: Uday Umesh Lalit, Hemant Gupta, S. Ravindra Bhat

                                     IN THE SUPREME COURT OF INDIA

                                      CIVIL APPELLATE JURISDICTION


                                     CIVIL APPEAL NOS. 6-7 OF 2021
                                                DIARY NO. 27162 OF 2020


                      M/S IMPERIA STRUCTURES LTD.                     Appellant (s)

                                                    VERSUS

                      VISHAL GUPTA & ANR.                             Respondent(s)



                                               O R D E R

Delay in filing these civil appeals is condoned. Mr. Vikas Singh, learned senior counsel appearing in support of the appeal, invited our attention to the decision of this Court in M/s Imperia Structures Ltd. v. Anil Patni and Another (reported in 2020 (12) SCALE 263).

In our view, controversy raised in the present matter is covered by the aforesaid decision.

These civil appeals are, therefore, dismissed.

……………………………………………………………., J.

[ UDAY UMESH LALIT ] ……………………………………………………………., J.

[ HEMANT GUPTA ] Signature Not Verified Digitally signed by Nidhi Ahuja Date: 2021.01.06 ……………………………………………………………., J.

Reason: [ S. RAVINDRA BHAT ] New Delhi;

January 04, 2021.

ITEM NO.25            Court 3 (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. 27162/2020 (Arising out of impugned final judgment and order dated 17-12-2019 in CC No. 2439/2017 and CC No. 2440/2017 passed by the National Consumers Disputes Redressal Commission, New Delhi) M/S IMPERIA STRUCTURES LTD. Petitioner(s) VERSUS VISHAL GUPTA & ANR. Respondent(s) (With IA No.133213/2020-CONDONATION OF DELAY IN FILING and IA No.133214/2020-EX-PARTE STAY) Date : 04-01-2021 This matter was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE UDAY UMESH LALIT HON'BLE MR. JUSTICE HEMANT GUPTA HON'BLE MR. JUSTICE S. RAVINDRA BHAT For Petitioner(s) Mr. Vikas Singh, Sr. Adv. Mr. Simranjeet Singh, Adv. Ms. Deepika Kalia, Adv. Mr. Kapish Seth, Adv. Mr. Mritunjai Singh, Adv. Ms. Rhea Dube, Adv.

Ms. Neha Gupta, Adv.

Mr. Gautam Talukdar, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay condoned.

The civil appeals are dismissed in terms of the signed order.

Pending application, if any, stands disposed of.

          (NIDHI AHUJA)                  (PRADEEP KUMAR)
            AR-cum-PS                    BRANCH OFFICER

[Signed order is placed on the file.]