Virender Arora & Anr vs M/S. Vardhman Properties Limited & Ors on 16 January, 2024

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Delhi High Court - Orders

Virender Arora & Anr vs M/S. Vardhman Properties Limited & Ors on 16 January, 2024

Bench: Chandra Dhari Singh

                           $~64
                           *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                           +         RFA 42/2024
                                     VIRENDER ARORA & ANR.                                                                 ..... Appellant
                                                                           Through:                Mr. G. Lakshmi Narasimha Murthy,
                                                                                                   Advocate

                                                                           versus

                                     M/S. VARDHMAN PROPERTIES LIMITED & ORS.
                                                                                                                           ..... Respondents
                                                                           Through:                Nemo

                                     CORAM:
                                     HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
                                                                           ORDER

% 16.01.2024 CM APPL. 2943/2024 (Exemption) Exemption allowed subject to just exceptions. The application stands disposed of.

RFA 42/2024

1. The instant appeal under Section 96 read with Order XLI Rules 1 and 2 of the Code of Civil Procedure, 1908 has been filed on behalf of the appellant seeking the following reliefs:

"a) set aside and quash the impugned Judgment and Decree dated 11.09.2023 passed by the Court of Hon'ble Shri Vinod Kumar Gautam, ASJ (SC-POCSO), Dwarka Court, New Delhi in Civil Suit No. 551 of 2016 tilted as "Virender Arora & Anr Vs. M/s. Vardhman Propetiies Limited & Ors.'';

b) Decree the Suit as prayed for in favour of 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 25/01/2024 at 16:09:14 Appellants/Plaintiffs and against the Respondents along with pendete-lite and future interest as prayed for along with costs throughout; and

c) pass such other or further orders as this Hon 'ble Court may deem fit and proper"

2. Heard.

3. Issue notice to respondent through all permissible modes on filing PF within one week.

4. List on 26th April, 2024 before Registrar for completion of service and pleadings.

CHANDRA DHARI SINGH, J JANUARY 16, 2024 gs/db Click here to check corrigendum, if any 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 25/01/2024 at 16:09:14

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Delhi High Court - Orders