Delhi High Court - Orders
Skipper Properties Pvt Ltd vs Kartar Singh Khurana And Sons on 5 June, 2024
Author: Dinesh Kumar Sharma
Bench: Dinesh Kumar Sharma
$~4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA(COMM) 235/2024
SKIPPER PROPERTIES PVT LTD ..... APPELLANT
Through: Mr. Davinder Singh, Sr. Adv. with Mr.
Suraj Prakash and Mr. Srivats
Kaushal, Advs.
versus
KARTAR SINGH KHURANA AND SONS ..... RESPONDENT
Through: Counsel (appearance not given)
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA
HON'BLE MR. JUSTICE VIKAS MAHAJAN
ORDER
% 05.06.2024 CM APPL. 35160/2024 & CM APPL. 35161/2024 Allowed, subject to all just exceptions. RFA(COMM) 235/2024 & CM APPL. 35159/2024 Present appeal has been filed under Section 13 of the Commercial Courts Act, 2015 read with Section 96 of the Code of Civil Procedure, 1908 with the following prayer:
"(i) SET ASIDE the impugned order dated 06.03.2024 passed by the learned District Judge (Commercial Court)-02, South-West District, Dwarka Courts, New Delhi in the Suit No. CS(Comm) 342 of 2023 and the consequent Decree dated 06.03.2024 passed by the said Court;
(ii) STAY the effect and operation of the impugned order 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 06/06/2024 at 20:47:05 and the consequent decree."
Issue notice.
Notice is accepted by learned counsel for the respondent.
List before the Roster Bench on 04.07.2024.
DINESH KUMAR SHARMA (VACATION JUDGE) VIKAS MAHAJAN (VACATION JUDGE) JUNE 5, 2024 ns 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 06/06/2024 at 20:47:05