Union Of India vs Ashish Aggarwal & Anr on 12 April, 2023

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Delhi High Court - Orders

Union Of India vs Ashish Aggarwal & Anr on 12 April, 2023

Bench: Tushar Rao Gedela

                          $~72
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +    LA.APP. 104/2023
                               UNION OF INDIA                            ..... Appellant
                                                Through: Mr. Rajneesh Kumar Sharma, Adv.

                                                     versus

                               ASHISH AGGARWAL & ANR                    ..... Respondent
                                            Through: Mr. R.S. Dalal and Ms. Kanika, Advs.
                                                     for R-1.
                                                     Ms. Manika Tripathy, Standing
                                                     counsel with Mr. Ashutosh Kaushik
                                                     and Mr. Manisha Vashisht, Advs. for
                                                     R2.
                               CORAM:
                               HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
                                            ORDER

% 12.04.2023 CM APPL. 17470/2023 (EXTN. OF TIME TO FILE COURT FEES)

1. This is an application seeking extension to file court fee. For the reasons stated in the application, application is allowed.

2. Time to affix appropriate court fee is extended to 6 weeks from today.

3. Application stands disposed of. CM APPL. 17469/2023 (Condonation of delay)

4. This is an application seeking condonation of delay in filing the present appeal.

5. For the reasons stated in the application, the application is allowed.

6. The delay of 143 days in filing the present appeal is condoned.

Signature Not Verified Digitally Signed By:VINOD KUMAR Signing Date:19.04.2023 13:22:54

7. The application is disposed of.

LA.APP. 104/2023 & CM APPL. 17468/2023-STAY

8. Ms. Kanika, learned counsel submits that the issue raised in the present appeal is same to the one raised in L.A. APP No. 138/2018 titled as "Chandrabhan (deceased) through LRs. Vs. Union of India and Ors." which was admitted on 13.08.2018 and is listed in the category of regular matters.

9. Issue notice. Notice is accepted by Ms. Kanika, learned counsel appearing on behalf of R1.

10. Notice is accepted by learned counsel appearing on behalf of the other respondents.

11. Admit.

12. Upon deposit of entire decreetal amount with 6 weeks from today, the impugned orders shall remain stayed.

13. List the present appeal along with the in L.A. APP No. 138/2018 titled as "Chandrabhan (deceased) through LRs. Vs. Union of India and Ors." in the category of the regular matters as per its own turn.

TUSHAR RAO GEDELA, J APRIL 12, 2023 Signature Not Verified Digitally Signed By:VINOD KUMAR Signing Date:19.04.2023 13:22:54

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Delhi High Court - Orders