Delhi High Court - Orders
Sh Sompal vs Sh Dinesh Sharma on 28 January, 2025
Author: Rekha Palli
Bench: Rekha Palli
$~72
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA(COMM) 57/2025
SH SOMPAL .....APPELLANT
Through: Mr. Rajat Sang, Advocate through
VC
versus
SH DINESH SHARMA .....RESPONDENT
Through: Mr. B.K. Sharma, Advocate through
VC
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
HON'BLE MR. JUSTICE SAURABH BANERJEE
ORDER
% 28.01.2025
CM APPL. 5245/2025-Exp
1. Allowed subject to all just exceptions.
2. The application stands disposed of.
RFA(COMM) 57/2025, CM APPL. 5246/2025-Stay, CM APPL. 5247/2025-Delay 272 days
3. Issue notice
4. Mr. B.K. Sharma, learned counsel for the respondent accepts notice.
5. The copy of the paper-book be supplied to the learned counsel for the respondent within three days.
6. Reply to the applications, if any, be filed within six weeks. Rejoinder(s) thereto, if any, be filed within four weeks thereafter.
7. Subject to the appellant depositing the principal decretal amount with the Registrar General of this Court within six weeks from today, the 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 30/01/2025 at 22:07:38 operation of the impugned judgment will remain stayed till the next date of hearing.
8. The TCR be requisitioned in digital form before the next date of hearing.
9. List on 13.05.2025.
REKHA PALLI, J SAURABH BANERJEE, J JANUARY 28, 2025/So 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 30/01/2025 at 22:07:38