Delhi High Court - Orders
Rajender Jaina vs Sanjay Aggarwal & Anr on 9 December, 2021
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA 316/2021, CM Nos. 31018/2021 & 31020/2021
RAJENDER JAINA ..... Appellant
Through: Mr. Rajesh Aggarwal, Adv.
versus
SANJAY AGGARWAL & ANR. ..... Respondents
Through: Mr. Vinod Malhotra, Adv. for R-1
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 09.12.2021 CM No. 31020/2021 (by appellant seeking condonation of 322 days delay in filing the appeal) Mr. Aggarwal states, in view of the order of the Supreme Court in Suo Motu Writ Petition No. 3/2020, the delay need to be condoned. Mr. Malhotra, learned counsel for the respondent No.1 does not oppose the application. Accordingly, the delay of 322 days in filing the present appeal is condoned. Application is disposed of.
RFA 316/2021Notice on this appeal was issued to the respondent No.1 only. Mr. Vinod Malhotra, Advocate appears for the contesting respondent, seeks a short adjournment on the ground that he has been engaged recently.
As per the report of the Registry, the Court fee has been paid. Soft copy of the Trial Court record be requisitioned before the next date of hearing. The parties are also at liberty to seek soft copy of the Trial Signature Not Verified Digitally Signed By:ANIL KUMAR YADAV Signing Date:11.12.2021 15:31:02 Court record from the Registry.
List on 20th April, 2022.
V. KAMESWAR RAO, J DECEMBER 09, 2021/ak Signature Not Verified Digitally Signed By:ANIL KUMAR YADAV Signing Date:11.12.2021 15:31:02