Supreme Court - Daily Orders
Godrej Projects Development Limited vs Anil Karlekar on 24 April, 2023
Bench: B.R. Gavai, Sanjay Karol
ITEM NO.16 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). 1650/2023
(Arising out of impugned final judgment and order dated 25-10-2022
in CC No. 262/2018 passed by the National Consumers Disputes
Redressal Commission, New Delhi)
GODREJ PROJECTS DEVELOPMENT LIMITED Petitioner(s)
VERSUS
ANIL KARLEKAR & ORS. Respondent(s)
( IA No.55798/2023-CONDONATION OF DELAY IN FILING and IA
No.55805/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.55804/2023-EX-PARTE STAY and IA No.55797/2023-CONDONATION
OF DELAY IN REFILING / CURING THE DEFECTS )
Date : 24-04-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE SANJAY KAROL
For Petitioner(s) Mr. Gopal Sankaranarayanan, Sr. Adv.
Mr. Kapil Madan, Adv.
Mr. Saurabh Gauba, Adv.
Mr. Aman Garg, Adv.
Ms. Tanya Srivastava, Adv.
Mr. Randhir Kumar Ojha, AOR
For Respondent(s) Mr. Ashwarya Sinha, AOR
UPON hearing the counsel the Court made the following
O R D E R
1. Delay condoned.
2. Issue notice, returnable in eight weeks.
3. Mr. Ashwarya Sinha, learned counsel, appears and accepts notice for the caveator(s).
4. Until further orders, there shall be stay of the impugned Signature Not Verified order dated 25.10.2022 passed by the National Consumers Disputes Digitally signed by Narendra Prasad Date: 2023.04.25 Redressal 18:30:30 IST Reason: Commission, New Delhi, on the condition that the appellant refunds the amount deposited by the respondent/consumer 1 after deducting 20% (earnest money deposit) along with interest @ 6% per annum from the date of cancellation of the contract, within a period of six weeks from today.
(NARENDRA PRASAD) (ANJU KAPOOR)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
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