Delhi High Court - Orders
Vikram Krishna vs Splendor Landbase Limited on 22 May, 2025
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~86
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 347/2024
VIKRAM KRISHNA .....Petitioner
Through: Ms. Sagarika Kaul, Adv.
versus
SPLENDOR LANDBASE LIMITED .....Respondent
Through: Mr. Sarthak Gupta, Adv.
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 22.05.2025
I.A. 13044/2025
1. This is an application filed under Section 151 of CPC, 1908 seeking revival of the petition since the respondent has not cleared the arrears.
2. Issue notice.
3. Mr. Gupta, learned counsel for the respondent accepts notice and has handed over a cheque of Rs. 5,32,036/- to the learned counsel for the petitioner.
4. List on 12.08.2025.
JASMEET SINGH, J MAY 22, 2025/sp Click here to check corrigendum, if any This is a digitally signed order.
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