Delhi High Court - Orders
M/S. Jagtarni Homes Pvt. Ltd vs Sh. Ranaji Ganguly on 20 February, 2024
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~91
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA 126/2024
M/S. JAGTARNI HOMES PVT. LTD. ..... Appellant
Through: Mr.Naresh Gupta,Mr. Rachit Gumber
and Ms. Roshni Singh, Advocates
versus
SH. RANAJI GANGULY ..... Respondent
Through: Nemo
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 20.02.2024 CM APPL. No.10381/2024 Exemption allowed, subject to all just exceptions. The application is disposed of.
RFA 125/2024 and CM APPL. Nos.10319/2024
1. The appellant vide the present appeal under Section 96 of the Code of Civil Procedure, 1908, seeks the following reliefs.
"a. Enhance the amount of mesne profits granted by the Ld.Trial Court and to that extent modify the impugned judgement and decree dated 28.11.2023 in CS DJ 111/2020 titled as "M/s. Jagtarni Homes Pvt. Ltd. Vs. Ranaji Ganguly".
b. Pass such other or further orders as this Hon'ble Court deems fit and proper in the facts and circumstances of the case."
2. Heard the learned counsel appearing on behalf of the appellant and perused the record.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 21/02/2024 at 22:46:35
3. Issue notice of the appeal to the respondent through all permissible modes on filing PF within a week, returnable before the Registrar on 1st May, 2024.
CHANDRA DHARI SINGH, J FEBRUARY 20, 2024 SV/DA Click here to check corrigendum, if any This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 21/02/2024 at 22:46:35