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M/S Strategic Overseas Pvt Ltd vs M/S M Tech Developers Ltd on 1 February, 2019

Author: Valmiki J. Mehta

Bench: Valmiki J. Mehta

$~8
*     IN THE HIGH COURT OF DELHI AT NEW DELHI

+     RFA 87/2019

      M/S STRATEGIC OVERSEAS PVT LTD           ..... Appellant
                    Through: Mr. Bipin Kumar, Advocate (Mobile
                             No. 9350132202).

                          versus

      M/S M TECH DEVELOPERS LTD                            ..... Respondent

      CORAM:
      HON'BLE MR. JUSTICE VALMIKI J. MEHTA

                          ORDER

% 01.02.2019 C.M. Appl. No. 4800/2019 (for exemption)

1. Exemption allowed, subject to just exceptions.

C.M. stands disposed of.

C.M. Appl. Nos. 4801-02/2019 (for delays)

2. For the reasons stated in the applications the delays of 11 days in filing the appeal and 69 days in re-filing the appeal stand condoned, subject to just exceptions.

C.Ms. stand disposed of.

3. ADMIT.

4. List this appeal in due course in the category of 'Regular Matters' as per the year of its seniority.

RFA 87/2019 page 1 of 2

5. Notice of admission of the appeal be issued to the respondent, on filing of process fee, both in the ordinary method as well as by registered AD post, returnable before the Joint Registrar on 1st April, 2019.

                                         VALMIKI J. MEHTA, J
FEBRUARY 01, 2019
AK




RFA 87/2019                                                page 2 of 2