Delhi High Court - Orders
Navigators Logistics Ltd vs Kashif Qureshi & Ors on 28 January, 2019
Author: G.S.Sistani
Bench: G.S.Sistani, Jyoti Singh
$~34
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA(OS)(COMM) 3/2019
NAVIGATORS LOGISTICS LTD ..... Appellant
Through Mr. Anubhav Kumar and Mr. Rishab
Kaushik, Advocates
versus
KASHIF QURESHI & ORS ..... Respondents
Through
CORAM:
HON'BLE MR. JUSTICE G.S.SISTANI
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 28.01.2019 CM.APPL2892 & 2894/2019 (Exemption) Exemption allowed, subject to all just exceptions. The applications stand disposed of. CM.APPL2893/2019 (delay in re-filing) This is an application filed by the applicant/appellant seeking condonation of 24 days delay in re-filing the appeal. For the reasons stated in the application, the application is allowed. Delay in re-filing the present appeal is condoned.
The application stands disposed of. RFA(OS)(COMM) 3/2019 & CM.APPL 2891/2019(delay) Issue notice to show cause as to why the appeal be not admitted. Let the record be called for.
List on 05.03.2019.
G.S.SISTANI, J JYOTI SINGH, J JANUARY 28, 2019 pst /