Delhi High Court - Orders
Sanghi Bros Indore Pvt Ltd. & Ors vs Kamlendra Sinh & Anr on 25 July, 2024
Author: Rajiv Shakdher
Bench: Rajiv Shakdher, Amit Bansal
$~25
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA(OS) 19/2023 & CM 65709/2023
SANGHI BROS INDORE PVT LTD. & ORS. .....Appellants
Through: Mr A.S. Mathur with Mr Prabhal
Mehrotra and Mr Umang Katariya,
Advocates.
versus
KAMLENDRA SINH & ANR. .....Respondents
Through: Mr Vijay Kumar Singh, Adv. for R-1.
Ms Fareha Ahmad Khan and Ms
Rishika Goyal, Adv. for R-2.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 25.07.2024 [Physical Hearing/Hybrid Hearing (as per request)] CM 41810/2024 [Application filed on behalf of the appellant No.1 seeking condonation of delay of 22 days in filing the reply to C.M. No. 65709/2023]
1. This application has been filed on behalf of the appellant seeking condonation of delay of 22 days in filing the reply to C.M. No. 65709/2023.
2. Having regard to the period involved, we are inclined to condone the delay.
2.1. It is ordered accordingly.
3. The application is closed.
RFA(OS) 19/2023 & CM 65709/2023
4. Mr Vijay Kumar Singh, Advocate, says that respondent no.1 has expired.
RFA(OS) 19/2023 Page 2 of 2This 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 30/07/2024 at 20:43:15
5. Mr Singh says that he will take next steps in the matter as permissible in law.
6. The learned counsel for the parties will ensure that their respective written submissions are brought on record.
7. List the matter on 12.11.2024.
RAJIV SHAKDHER, J AMIT BANSAL, J JULY 25, 2024/rt Click here to check corrigendum, if any RFA(OS) 19/2023 Page 2 of 2 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 30/07/2024 at 20:43:15