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M/S Gkb Optolab Pvt. Ltd vs M/S Creons Advertising Pvt. Ltd on 31 January, 2022

Author: Yogesh Khanna

Bench: Yogesh Khanna

                                $~28
                                *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                +    RFA 33/2022
                                     M/S GKB OPTOLAB PVT. LTD.                      ..... Appellant
                                                       Through: Mr.Surjeet S. Malhotra, Advocate.
                                                       versus
                                     M/S CREONS ADVERTISING PVT. LTD.               ..... Respondent
                                                       Through: Mr.Naresh K.Daksh, Advocate.
                                     CORAM:
                                     HON'BLE MR. JUSTICE YOGESH KHANNA
                                                       ORDER

% 31.01.2022

1. The hearing has been conducted through Video Conferencing.

2. Exemption allowed, subject to the condition that petitioner will file the duly sworn/attested affidavit and the requisite Court fee within 72 hours from the date of resumption of the regular functioning of this Court.

3. The application(s) stand disposed of.

4. Exemption allowed, subject to all just exceptions.

5. The application stands disposed of. RFA 33/2022 & CM APPL.No.5370/2022

6. This appeal is filed against the judgment and decree dated 18.02.2021 passed by learned Additional District Judge-02, South East, Saket Courts in CS(OS)1944/2009 and CS No.11287/2016.

7. The learned counsel for the respondent appears on advance notice submits the appeal is time barred, as the impugned judgment was passed on 18.02.2021.

8. The learned counsel for the appellant seeks time to file the application for condonation of delay.

9. As requested, list on 29.03.2022.

YOGESH KHANNA, J.

JANUARY 31, 2022 DU Signature Not Verified Digitally Signed By:VIJAYA LAKSHMI DOBHAL Signing Date:31.01.2022 17:47