Delhi High Court - Orders
Vijay & Anr vs Bodh Raj & Ors on 18 August, 2021
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
Signature Not Verified
Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:23.08.2021
09:38:00
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RSA 35/2021
VIJAY & ANR. ..... Appellants
Through: Mr. Ajay Dabas, Advocate.
versus
BODH RAJ & ORS. ..... Respondents
Through: Mr. S.C. Singhal, Advocate.
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 18.08.2021
1. This hearing has been done through video conferencing.
2. The present second appeal has been filed challenging the judgment and decree dated 30th January 2021, passed by the ld. ADJ-02, South West District, Dwarka Courts (hereinafter, "Appellate Court") in RCA DJ ADJ No. 130/2017, vide which the appeal against the judgment and decree of the ld. Civil Judge, South West District, Dwarka Courts (hereinafter, "Trial Court"), in Civil Suit No. 215/2015 (26090/16) has been dismissed. The judgment of the Trial Court arises out of a suit for mandatory injunction and recovery of damages and mesne profits, in which a decree in favour of the Plaintiff/ Respondent No. 1 was passed.
3. Since the decree is inter alia, one for money, the ld. Counsel for the Appellants to enquire as to whether the decretal amount has been deposited, and if so, place on record the details thereof, in the form of an affidavit. Let the said affidavit be filed within a period of four weeks.
Signature Not Verified Digitally Signed By:DINESH SINGH NAYAL Signing Date:23.08.2021 09:38:004. List on 9th November, 2021. The interim direction given in the order dated 22nd March, 2021 shall continue in the meantime.
PRATHIBA M. SINGH, J.
AUGUST 18, 2021/Aman/AK