Delhi High Court - Orders
Babu Lal & Ors vs Smt. Usha Verma on 14 May, 2019
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
$~67
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA 461/2019 & CM. Nos. 22955/2019, 22956/2019 and 22957/2019
BABU LAL & ORS. ..... Appellants
Through: Mr. Gaurav Dua and Mr. Parveen
Kumar, Advs.
versus
SMT. USHA VERMA ..... Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 14.05.2019 CM. NO. 22956/2019 (for exemption) Exemption allowed subject to all just exceptions. Application stands disposed of.
CM. NO. 22957/2019 (for delay) This is an application filed by the applicants / appellants seeking condonation of 5 days delay in re-filing the appeal. For the reasons stated in the application, delay of 5 days in re-filing the appeal is condoned.
Application stands disposed of.
RFA 461/2019 & CM. No. 22955/2019 (for Stay) Issue notice to the respondent returnable on November 20, 2019. Subject to the appellants depositing mesne profits, as granted by the Trial Court, computed as of today within a period of four weeks in this Court, there shall be stay of the Judgment dated January 17, 2019 passed by Mr. Ramesh Kumar-II, Addl. District Judge-01 (Central), Tis Hazari Courts, Delhi till the next date of hearing.
The appellant shall also maintain status quo with regard to title and possession of the suit property.
If the amount is deposited same shall be kept in FDR with periodical renewals.
V. KAMESWAR RAO, J MAY 14, 2019/jg