Delhi High Court - Orders
Vinod Kumar vs Ms. Geeta on 31 October, 2023
Author: V. Kameswar Rao
Bench: V. Kameswar Rao, Anoop Kumar Mendiratta
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ MAT.APP.(F.C.) 317/2023 & CM APPL. 55785/2023,
CM APPL. 55786/2023 and CM APPL. 55787/2023
VINOD KUMAR ..... Appellant
Through: Ms. Gatha Ramola, Proxy Counsel
versus
MS. GEETA ..... Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
HON'BLE MR. JUSTICE ANOOP KUMAR MENDIRATTA
ORDER
% 31.10.2023 CM APPL. 55785/2023 Exemption allowed subject to all just exceptions.
Application stands disposed of.
CM APPL. 55786/20231. This is an application filed by the applicant / appellant seeking condondation of 46 days delay in filing the appeal.
2. For the reasons stated in the application, delay of 46 days in filing the appeal is condoned.
3. Application stands disposed of.
CM APPL. 55787/20231. This is an application filed by the applicant / appellant seeking condondation of 86 days delay in re-filing the appeal.
2. For the reasons stated in the application, delay of 86 days in re-filing 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 04/11/2023 at 21:08:20 the appeal is condoned.
3. Application stands disposed of.
MAT.APP.(F.C.) 317/2023 Issue notice to the respondent returnable on April 25, 2024.
V. KAMESWAR RAO, J ANOOP KUMAR MENDIRATTA, J OCTOBER 31, 2023/jg 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 04/11/2023 at 21:08:20