Poonam Kakkar vs Vaishali & Anr on 18 November, 2022

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Delhi High Court - Orders

Poonam Kakkar vs Vaishali & Anr on 18 November, 2022

Bench: Chandra Dhari Singh

                 $~29
                 *        IN THE HIGH COURT OF DELHI AT NEW DELHI
                 +        RFA 582/2022
                          POONAM KAKKAR                                          ..... Appellant
                                             Through:       Ms. Aakanksha Kaul, Mr. Manek
                                                            Singh, Mr. Aman Sahani and Ms.
                                                            Simran Gill, Advocates

                                             versus

                          VAISHALI & ANR.                                      ..... Respondents
                                             Through:       Mr. Ajay Dabas and Mr. Satish
                                                            Dabas, Advocates

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

% 18.11.2022 CM APPL. 49587/2022 Exemption allowed subject to just exceptions. The application stands disposed of. CM APPL. 49588/2022 (Delay)

1. This is an application under Section 5 of Limitation Act, 1963 read with Section 151 of the Code of Civil Procedure, 1908 for condonation of delay in filing the instant appeal.

2. For the reasons stated in the application, the delay of 2 days in filing the appeal is condoned.

3. The application is disposed of.

Signature Not Verified Digitally Signed By:GAURAV SHARMA Signing Date:19.11.2022 14:16:20

RFA 582/2022 & CM APPL. 49586/2022

1. The instant regular first appeal under Section 96 read with Order XLI of the Code of Civil Procedure, 1908 has been filed on behalf of appellant seeking the following relief:-

"a) Set aside the Impugned Order and decree dated 0.4.08.2022 passed by the Ld. ADJ-05, South-West, Dwarka Courts in CS (DJ/ADJ) 287/2020..."

2. Heard.

3. Learned counsel for the respondents, appearing on advance notice, informed the Court that the next date of hearing of the Execution proceedings before the Trial Court is 9th December, 2022. He prays for and is granted ten days' time to file reply/objection.

4. Trial court record be summoned.

5. List on 30th November, 2022.

CHANDRA DHARI SINGH, J NOVEMBER 18, 2022 Dy/ms Signature Not Verified Digitally Signed By:GAURAV SHARMA Signing Date:19.11.2022 14:16:20

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Delhi High Court - Orders