Delhi High Court - Orders
Centre For Vocational And ... vs Welgrow Travels Pvt. Ltd on 17 November, 2022
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~27
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA 576/2022
CENTRE FOR VOCATIONAL AND ENTREPRENEURSHIP
STUDIES, FORMERLY KNOWN AS IIPM ..... Appellant
Through: Mr. Aarant Sarangi, Advocate
versus
WELGROW TRAVELS PVT. LTD. ..... Respondent
Through: None
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 17.11.2022 CM APPL. 49331/2022 Exemption allowed subject to just exceptions. The application stands disposed of.
CM APPL. 49332/2022
1. The instant application under Section 5 of the Limitation Act, 1963 and Section 151 of the Code of Civil Procedure, 1908 has been filed on behalf of the appellant seeking condonation of delay in filing the appeal.
2. Heard.
3. Issue notice to respondent through all permissible modes on filing PF within one week.
Signature Not Verified Digitally Signed By:DAMINI YADAV Signing Date:18.11.2022 16:50:344. List on 16th February, 2023.
CHANDRA DHARI SINGH, J NOVEMBER 17, 2022 gs/ms Signature Not Verified Digitally Signed By:DAMINI YADAV Signing Date:18.11.2022 16:50:34