Delhi High Court - Orders
M/S Tdi Infrastructure Ltd vs Kanika Agarwal on 28 July, 2022
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~55
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 419/2022 & CM APPL. 32962/2022
M/S TDI INFRASTRUCTURE LTD ..... Petitioner
Through: Ms. Kanika Agnihotri and Ms.
Yashodharan Gupta, Advs.
versus
KANIKA AGARWAL ..... Respondent
Through: None
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 28.07.2022 CM APPL. 32962/2022 in CM(M) 419/2022
1. By order dated 5th May 2022, stay of operation and execution of the order dated 10th March 2022, passed by the learned NCDRC in Revision Petition 157/2022 (M/s TDI Infrastructure Ltd. v. Kanika Agarwal) was stayed, subject to deposit of the entire awarded amount within six weeks.
2. The period of six weeks expired on 16th June 2022.
3. The present application seeks extension of time till 30th July 2022 to deposit the said amount.
4. For the reasons stated in the application and as no prejudice would result to the respondent were the prayer to be granted, the Signature Not Verified Digitally Signed CM(M) 419/2022 Page 1 of 2 By:SUNIL SINGH NEGI Signing Date:01.08.2022 14:15:15 petitioner is permitted to deposit the entire decretal amount awarded by the learned NCDRC vide the afore noted order dated 10th March 2022 on or before 30th July 2022.
5. The application stands disposed of.
C. HARI SHANKAR, J.
JULY 28, 2022 dsn Signature Not Verified Digitally Signed CM(M) 419/2022 Page 2 of 2 By:SUNIL SINGH NEGI Signing Date:01.08.2022 14:15:15