Delhi High Court - Orders
Fox Mandal And Co. & Ors vs Ravi Bishnoi & Anr on 26 May, 2022
Author: Rekha Palli
Bench: Rekha Palli
$~4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA 181/2022
FOX MANDAL AND CO. & ORS.
..... Appellants
Through: Mr. Atul Chitale, Sr. Adv. with Mr.
Savinder Singh and Mr. Parth
Awasthi, Advs.
versus
RAVI BISHNOI & ANR.
..... Respondents
Through:
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 26.05.2022 CM APPL. 20686/2022
1. Exemption allowed, subject to all just exceptions.
2. The application stands disposed of. RFA 181/2022 & CM APPL. 20685/2022 (stay)
3. The present appeal seeks to assail the judgment and decree dated 20.12.2021 passed by the learned Trial Court whereby the suit preferred by the respondent no. 1/plaintiff has been decreed for a sum of Rs.19,65,212/- with interest @ 12% p.a.
4. Keeping in view the fact that both sides belong to the legal fraternity, it has been put to learned counsel for the parties as to whether they would be willing to make an endeavour to amicably settle the matter. Both sides pray for time to try to resolve the matter amicably.
Signature Not Verified Digitally Signed By:GARIMA MADAN Signing Date:27.05.2022 12:37:475. The parties agree that they will have a meeting in the office of Mr. Atul Chitle, learned Senior Advocate who has kindly agreed to make an endeavour to assist the parties to arrive at an amicable settlement.
6. At request, list on 19.07.2022.
REKHA PALLI, J MAY 26, 2022 acm Signature Not Verified Digitally Signed By:GARIMA MADAN Signing Date:27.05.2022 12:37:47