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Delhi High Court - Orders

M/S Castrol Limited & Anr vs Iqbal Singh Chawla & Anr on 14 December, 2022

Author: Manmohan

Bench: Manmohan

                              $~52
                              *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                              +      RFA(OS) 17/2018 & CM APPLs.13895/2018, 21614-21615/2019
                                     M/S CASTROL LIMITED & ANR                            ..... Appellants
                                                        Through:     Mr. Sushant Singh, Ms. Geetika
                                                                     Kapur, Mr. Kunal Khanna and Mr.
                                                                     Sourav Pattnaik, Advocates

                                                        versus

                                     IQBAL SINGH CHAWLA & ANR                            ..... Respondents
                                                        Through:     Mr. Manoj Kumar Sahu, Advocate

                                     CORAM:
                                     HON'BLE MR. JUSTICE MANMOHAN
                                     HON'BLE MR. JUSTICE SAURABH BANERJEE
                                                        ORDER

% 14.12.2022 After some arguments, it transpires that on the day the learned Single Judge reserved the impugned judgment, the counsel for the appellant- plaintiff did not argue his case as he was conveyed an impression that the decree as sought for would be passed. Learned counsel for the respondent- defendant states that he was not present when the judgment was reserved. He also contends that the learned Single Judge did not have the opportunity to deal with the defences that the respondents-defendants wanted to put forward.

Consequently, both the learned counsel suggest that the impugned judgment / decree dated 3rd January, 2018 be set aside and the matter be remanded back for a fresh consideration by the learned Single Judge. They pray that the parties be allowed to lead additional evidence by filing Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:15.12.2022 19:45:28 affidavits within eight weeks. They also state that they have no objection if the interim arrangement made by this Court vide order dated 11th April, 2018 is extended till the disposal of the suit.

In view thereof, the impugned judgment / decree dated 3rd January, 2018 is set aside and the matter is remanded back to the learned Single Judge for a fresh consideration. The counsel for the parties are permitted to lead additional evidence by filing affidavits within eight weeks. The interim arrangement made by this Court vide order dated 11th April, 2018 shall continue till the disposal of the suit.

In view of the pendency of CM Appl.21614/2019, the appellant- plaintiff is given liberty to file a fresh application under Order XXXIX Rule 2A CPC before the learned Single Judge alleging violation of the interim order dated 11th April, 2018 by the respondent-defendant.

List the matter before the learned Single Judge for directions on 17th January, 2023.

MANMOHAN, J SAURABH BANERJEE, J DECEMBER 14, 2022 AS Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:15.12.2022 19:45:28