Delhi High Court - Orders
Ravi Prakash Sharma vs M/S Vardhman Properties Limited on 19 November, 2024
$~18
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA 973/2023
RAVI PRAKASH SHARMA .....Appellant
Through: Mr. O.P. Gupta, Advocate
versus
M/S VARDHMAN PROPERTIES LIMITED .....Respondent
Through: Mr. Jai Sahai Endlaw and Mr. Zubin
M. John, Advocates
CORAM:
HON'BLE MR. JUSTICE GIRISH KATHPALIA
ORDER
% 19.11.2024 [Physical Hearing/Hybrid Hearing (as per request)] CM APPL. 63730/2023 (delay of 15 days in re-filing)
1. For the reasons mentioned therein, this application is allowed and delay in re-filing the appeal is condoned.
RFA 973/20232. Learned counsel for respondent appearing on advance intimation submits that in view of order dated 08.12.2023, notice of the appeal is not even required to be issued. However, it being first appeal under Section 96 CPC, notice is issued to respondent which is accepted by learned counsel for respondent.
3. As regards maintainability of this appeal before this Court in view of circumstances described in order dated 25.07.2024, learned counsel for respondent in all fairness does not challenge the maintainability as the impugned judgment and decree was passed by the civil court and not by the commercial court.
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 19/11/2024 at 22:22:17
4. Trial Court Record has already been received. Both sides shall file written submissions within four weeks.
5. Relist on 14.05.2025.
GIRISH KATHPALIA, J NOVEMBER 19, 2024/rk 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 19/11/2024 at 22:22:17