Delhi High Court - Orders
Kripa Shankar Singh vs Prithipal Singh Bhatia (Deceased) & Ors on 24 March, 2022
Author: Mukta Gupta
Bench: Mukta Gupta, Neena Bansal Krishna
$~92
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA(COMM) 12/2022
CM APPL. 14492/2022
CM APPL. 14493/2022
KRIPA SHANKAR SINGH ..... APPELLANT
Represented by: Mr.Deepak Dhingra, Advocate.
versus
PRITHIPAL SINGH BHATIA (DECEASED) & ORS.
.... RESPONDENT
Represented by:
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 24.03.2022 CM APPL. 14492-14493 of 2022 (for exemption)
1. Exemption allowed subject to just exceptions.
2. Applications are disposed of.
RFA(COMM) 12/2022
1. By this appeal, the appellant challenges the judgment and decree dated 24th February 2022, whereby the suit filed by the appellant seeking mandatory injunction and specific performance against the respondents was dismissed with costs.
2. Learned counsel for the appellant states that the sole dispute between Signature Not Verified Signed By:JUSTICE MUKTA GUPTA RFA(COMM) 12/2022 Page 1 of 2 Signing Date:25.03.2022 18:20:45 the parties was in relation to the statutory liabilities prior to the agreement to sell entered into between the parties which as per the agreement was an obligation to be performed by the respondents and not the appellant.
3. Admit.
4. Issue notice to the respondents on the appellant taking steps through Email, SMS, Whatsapp, Speed Post and Courier, returnable before this Court on 23rd August 2022.
5. Order be uploaded on the website of this Court.
MUKTA GUPTA, J NEENA BANSAL KRISHNA, J MARCH 24, 2022/akb Signature Not Verified Signed By:JUSTICE MUKTA GUPTA RFA(COMM) 12/2022 Page 2 of 2 Signing Date:25.03.2022 18:20:45