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Delhi High Court - Orders

Housing Development Finance Limited vs Rishi Kapoor And Anr on 17 April, 2023

Author: Suresh Kumar Kait

Bench: Suresh Kumar Kait

                          $~28
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      RFA(COMM) 65/2023
                                 HOUSING DEVELOPMENT FINANCE LIMITED
                                                                                      ..... APPELLANT
                                                    Through:       Mr. Sunil Dalal, Sr. Advocate with
                                                                   Mr. Karnail Singh, Mr. Vaibhav
                                                                   Mehra, Ms. Manisha Saroha & Mr.
                                                                   Nikhil Beriwal, Advocates.

                                                    versus

                                 RISHI KAPOOR AND ANR.                            ..... RESPONDENTS
                                                    Through:       Mr. Bhuvam Gugnani, Mr. Rupender
                                                                   Sharma & Mr. Lakshay Agarwal,
                                                                   Advocates.

                                 CORAM:
                                 HON'BLE MR. JUSTICE SURESH KUMAR KAIT
                                 HON'BLE MR. JUSTICE GAURANG KANTH
                                                    ORDER

% 17.04.2023 CM APPL. 18390/2023 (Exemption)

1. Allowed, subject to all just exceptions.

2. The application is disposed of. CM APPL. 18391/2023 (Extension for filing the court fees)

3. Vide the present application, the applicant/appellant seeks extension to file the court fees.

4. For the reasons and grounds stated in the present application, the same is allowed.

RFA(COMM) 65/2023 Page 1 of 2 Signature Not Verified Digitally Signed By:ROHIT KUMAR Signing Date:19.04.2023 18:00

5. Let court fees be deposited within two weeks from today.

6. Accordingly, the application is disposed of. CM APPL. 18389/2023 (Condonation of delay)

7. Vide the present application, the applicant/appellant seeks condonation of 11 days' delay in filing the present appeal.

8. Notice issued.

9. Mr. Bhuvam Gugnani, learned counsel for the respondents, accepts notice and seeks time to file reply.

10. Let the needful be done within four weeks from today with an advance copy to other side. Response thereto, if any, be filed within two weeks thereafter.

11. Re-notify on 09.08.2023.

RFA(COMM) 65/2023

12. Re-notify on 09.08.2023.

SURESH KUMAR KAIT, J GAURANG KANTH, J APRIL 17, 2023/S.Sharma RFA(COMM) 65/2023 Page 2 of 2 Signature Not Verified Digitally Signed By:ROHIT KUMAR Signing Date:19.04.2023 18:00