Delhi High Court - Orders
Ghasi Ram And Ors vs Union Of India And Anr on 19 December, 2022
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~61
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LA.APP. 375/2022
GHASI RAM AND ORS ..... Appellants
Through:
versus
UNION OF INDIA AND ANR ..... Respondents
Through: Mr.Yeeshu Jain, St. Counsel with
Ms.Jyoti Tyagi and Ms.Manisha,
Advs (Mob No. 9811394417)
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 19.12.2022 [ The proceeding has been conducted through Hybrid mode ] CM APP No. 55012/2022 (seeking delay of 5 days)
1. This is an application seeking condonation of 5 days delay in filing the appeal. For the reasons stated therein, the application is allowed. Delay of 5 days stands condoned.
CM APP No. 55013/2022 (seeking delay of 162 days)
2. This is an application seeking condonation of 162 days delay in re- filing the appeal.
3. It is the submission of Ms.Jyoti Tyagi, learned counsel for respondent, that the appellant would not be entitled to the interest for the period of 162 days delay in re-filing. This would be considered at the time of hearing of the appeal.
4. Issue notice. Notice is accepted by Ms.Jyoti Tyagi, counsel for the respondent.
Signature Not Verified Digitally Signed By:VINOD KUMAR Signing Date:22.12.2022 14:38:415. Admit.
6. List along with LA APP. No.3 of 2018 titled, Union of India vs. Krishan Singh & Ors. The present appeal may be listed in 'Regulars Matter' to be taken up along with the aforesaid LA APP. 3 of 2018.
TUSHAR RAO GEDELA, J.
DECEMBER 19, 2022 neelam Signature Not Verified Digitally Signed By:VINOD KUMAR Signing Date:22.12.2022 14:38:41