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Delhi High Court - Orders

Skipper Properties Pvt Ltd vs Kartar Singh Khurana And Sons on 7 August, 2024

Author: Vibhu Bakhru

Bench: Vibhu Bakhru, Sachin Datta

                                    $~66
                                    *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +    RFA(COMM) 235/2024
                                         SKIPPER PROPERTIES PVT LTD                     .....Appellant
                                                       Through: Mr. Davinder Singh, Senior Advocate
                                                                  along with Mr. Srivats Kaushalaya,
                                                                  Ms. Pooja Manaktala and Mr. Suraj
                                                                  Prakash, Advocates.
                                                       versus
                                         KARTAR SINGH KHURANA AND SONS                .....Respondent
                                                       Through: Mr. Asutosh Lohia, Ms. Shraddha B,
                                                                  and Mr. Sharan Mehta, Advocates.
                                         CORAM:
                                         HON'BLE MR. JUSTICE VIBHU BAKHRU
                                         HON'BLE MR. JUSTICE SACHIN DATTA
                                                       ORDER

% 07.08.2024 CM APPL.44961/2024 (on behalf of the appellant under Section 151 of CPC, 1908, seeking early hearing and stay of Execution (COMM.)No.88/2024)

1. This is an application for early hearing of the above captioned appeal which is now listed on 10.12.2024.

2. The learned counsel for the appellant submits that the stay application bearing CM APPL. 35159/2024 is required to be heard on an urgent basis as the judgment and decree dated 06.03.2024, impugned in the present appeal, is being executed.

3. He points out that notice has been issued in the execution proceedings filed by the decree holder and the said proceedings [Ex. (COMM.) No.88/2024] are now listed on 08.08.2024.

4. In the aforesaid circumstances, it is directed that subject to the petitioner depositing the entire decretal amount with the Registry of this 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 13/08/2024 at 20:37:02 Court within a period of two weeks from date, there shall be a stay of the impugned judgment.

5. List on 10.12.2024, the date already fixed.

6. The application is disposed of.

VIBHU BAKHRU, J SACHIN DATTA, J AUGUST 07, 2024 r 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 13/08/2024 at 20:37:02