Supreme Court: In an appeal against the order passed by National Consumer Disputes Redressal Commission (‘NCDRC’) members, Subhash Chandra (presiding member) and Dr. Sadhna Shanker, wherein the two members had issued non-bailable warrants against the directors of Ireo Grace Realtech, despite an interim order by the Supreme Court to not take any coercive action in the matter, the division bench of Hima Kohli and Ahsanuddin Amanullah,JJ. has issued show cause notice to the two members, calling upon them to explain how the order was passed on 02-04-2024.
Background:
The matter before NCDRC was related to the homebuyers who were aggrieved by the delay in handing over possession of flats in Gurugram’s ‘The Corridor’ housing project. Thus, execution proceedings were initiated by various homebuyers before the NCDRC against the project developer, Ireo Grace, after the homebuyers secured orders awarding them compensation by the National consumer forum. Aggrieved, the project developer approached the Supreme Court challenging such award of compensation by way of civil appeals.
The Supreme Court gave interim protection vide order dated 01-03-2024 to Ireo Grace while issuing notice. By this interim order, the Court restrained the NCDRC from taking any coercive steps against Ireo Grace.
Court’s Order:
The Court said that as this Court has directed vide order dated 01-03-2024 that no coercive steps shall be taken against the Directors of Ireo Grace, the NCDRC has proceeded to issue Non-Bailable Warrants against them. Thus, the Bench issued notice to the Presiding Member and the Member of the NCDRC, calling upon them to explain how the order was passed on 02-04-2024.
Further, it directed that the reply to the notice to show cause has to be filed within one week. The Court has also stayed the impugned order and execution proceedings.
The matter will next be taken up on 24-04-2024
CASE DETAILS
|
Citation: Appellants : Respondents : |
Advocates who appeared in this case For Appellant(s): For Respondent(s): |
CORAM :
