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Union Of India vs Ajaj Ahmed & Anr on 10 February, 2021

Author: Navin Chawla

Bench: Navin Chawla

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                *        IN THE HIGH COURT OF DELHI AT NEW DELHI

                +        LA.APP. 10/2021
                         UNION OF INDIA                                    ..... Appellant
                                       Through            Mr.Yeeshu Jain, SC, Ms.Jyoti Tyagi,
                                                          Adv.

                                            versus

                         AJAJ AHMED & ANR                                  ..... Respondents
                                      Through             Mr.Roshan Lal Goel and Ms.Anju
                                                          Gupta, Advs for NDMC/R-2.

                         CORAM:
                         HON'BLE MR. JUSTICE NAVIN CHAWLA
                                 ORDER

% 10.02.2021 CM No.4871/2021 (for extension of time to deposit the court fee) On the appellant depositing the balance court fee within two weeks from today, the application is allowed.

CM No.4870/2021 (delay of 320 days in filing the appeal) This is an application seeking condonation of 320 days' delay in filing the appeal. The ground for seeking condonation of delay is the outbreak of Covid-19 pandemic.

The learned counsel for the appellant submits that with respect to the same Notification and similar Award, appeals are pending before this Court including LA App. No.142/2018 titled as North Delhi Municipal Corporation v. Kishori Mal Joshi & Another.

In view of the above, the delay in filing of the appeal is condoned. The application is allowed.

LA APP.10 /2021 & CM No. 4869/2021 (Stay) Issue notice. Notice is accepted by Mr. Roshan Lal Goel, Advocate on behalf of the respondent no.2.

Let notice of this appeal and the stay application be served on the respondent no.1 by the appellant by way of speed post and courier, returnable on 9th April, 2021.

The learned counsel for the appellant has drawn my attention to the order dated 17.08.2018 passed by the Coordinate Bench of this Court in LA APP. No.142/2018. Accordingly, subject to the appellant depositing 50% of the decretal amount with this Court within a period of eight weeks from today, there shall be a stay on the execution of the impugned judgment and order dated 31.10.2019 passed by the ADJ-04 in LAC no.5/2017.

NAVIN CHAWLA, J FEBRUARY 10, 2021/Arya Signature Not Verified Digitally Signed By:SHALOO BATRA