Delhi High Court - Orders
M/S Adigear International vs Smt. Sunita Jain on 17 February, 2023
Author: Jyoti Singh
Bench: Jyoti Singh
$~16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA 172/2020
M/S ADIGEAR INTERNATIONAL ..... Appellant
Through: Mr. Hrishikesh Baruah and
Mr. Gaurav Vig, Advocates.
versus
SMT. SUNITA JAIN ..... Respondent
Through: Mr. Uaron Mehlawat,
Advocate.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 17.02.2023 CM APPL. 8973/2020 (delay of 37 days in filing appeal) Present application has been filed on behalf of Appellant seeking condonation of delay of 37 days in filing the appeal.
For the reasons stated in the application, the same is allowed. Delay of 37 days in filing the appeal is condoned. Application stands disposed of.
RFA 172/2020 & C.M. APPL. 8972/2020 (stay) Learned counsel appearing on behalf of Respondent, at the outset, submits that the Appellant has not deposited 50 % of the decretal amount which comes to approximately Rs.24 lakhs.
Let the Appellant deposit a further sum of Rs.3,00,000/- within a period of four weeks from today with the Registrar General of this Court.
The amount deposited shall be invested by the learned Registrar General in an interest bearing Fixed Deposit, with a Nationalised Bank.
LCR be requisitioned before the next date of hearing. List on 09.08.2023.
JYOTI SINGH, J Signature Not Verified FEBRUARY 17, 2023/shivam Digitally Signed By:KAMAL KUMAR Signing Date:20.02.2023 16:52:33