Delhi High Court - Orders
Kamal Kumar Bahri vs Moti Lal Jain (Since Deceased Through ... on 25 September, 2024
Author: Purushaindra Kumar Kaurav
Bench: Purushaindra Kumar Kaurav
$~4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ EX.F.A. 27/2024 & CM APPL. 47816/2024
KAMAL KUMAR BAHRI .....Appellant
Through: Mr.Jagdeep Sharma and Mr.Sourabh
Choubey, Advs.
versus
MOTI LAL JAIN (SINCE DECEASED THROUGH LRS & ORS.
.....Respondent
Through: Mr.Rohit Goel, Mr.Amit Goel and
Mr.Mithlesh Jha, Advs for R-1.
CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
ORDER
% 25.09.2024
1. Learned counsel appearing on behalf of the respondents raised preliminary objections with respect to maintainability of the instant execution first appeal. He places reliance on the decisions of this Court in the case of North Delhi Power Ltd. v. Mahindra Cold Storage 1 and Man Singh and Anr. v. Rajinder Parshad Sharma2.
2. Let a copy of the aforesaid decisions be placed in the digital record of this Court.
3. Let a copy of the same be furnished to the learned counsel appearing on behalf of the appellant
3. List on 01.10.2024, to enable learned counsel for the appellant to seek instructions and to assist this Court.
PURUSHAINDRA KUMAR KAURAV, J SEPTEMBER 25, 2024/MJ 1 2018 SCC OnLine Del 9945 2 2008:DHC:4572.
This is a digitally signed order.
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