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Supertech Limited vs Lalatendu Nayak on 19 August, 2021

Bench: Hemant Gupta, A.S. Bopanna

                                                   1

     ITEM NO.21                 Court 11 (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              No(s).   4635-4636/2021

     SUPERTECH LIMITED                                                   Appellant(s)

                                                  VERSUS

     LALATENDU NAYAK & ANR.                                              Respondent(s)

     (IA No.94414/2021-EX-PARTE AD-INTERIM RELIEF and IA No.94420/2021-
     EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT, IA No.
     94414/2021 - EX-PARTE AD-INTERIM RELIEF, IA No. 94420/2021 -
     EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)

     Date : 19-08-2021 These matters were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE HEMANT GUPTA
                         HON'BLE MR. JUSTICE A.S. BOPANNA

     For Appellant(s)               Mr.   Jayant Mehta Sr. Adv.
                                    Mr.   Vikas Sethi, Adv.
                                    Mr.   Deepak Goel, AOR
                                    Mr.   Kamal Kumar Pandey, Adv.
                                    Mr.   Vipin Kumar, Adv.
                                    Mr.   Deepak Goel, AOR

     For Respondent(s)              Dr. Kedar Nath Tripathy, AoR
                                    Mr. Raghunath Pathak, Adv.

                         UPON hearing the counsel the Court made the following
                                            O R D E R

Learned senior counsel for the appellant relies upon settlement dated 10.01.2017 (Annexure A-4) wherein the respondent No.1 offered to pay a sum of Rs.2,700,19/- as the final settlement of the accounts. It is, thereafter, possession was offered to the respondent(s) but such aspect has not been examined by the National Consumer Disputes Redressal Commission (NCDRC).

Issue notice.

Mr. Kedar Nath Tripathy, learned Advocate-on-Record waives notice on behalf of respondents and seeks time to file counter affidavit.

Counter affidavit be filed within two weeks. Rejoinder  2 affidavit, if any, be filed within one week thereafter.

List the matters after four weeks for arguments. In the meantime, the execution proceedings shall remain stayed.

(SWETA BALODI)                                  (RENU BALA GAMBHIR)
COURT MASTER (SH)                               COURT MASTER (NSH)