Ved Prakash vs Neeraj Saxena on 28 July, 2022

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Delhi High Court - Orders

Ved Prakash vs Neeraj Saxena on 28 July, 2022

Bench: Manoj Kumar Ohri

                            $~45
                            *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                            +      FAO 200/2022
                                   VED PRAKASH                                           ..... Appellant
                                                         Through: Appearance not given

                                                         versus

                                   NEERAJ SAXENA                                         ..... Respondent
                                                         Through: Mr. Tushar Ranjan Mohanty and
                                                         Ms. Payal Mohanty, Advocates

                                   CORAM:
                                   HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
                                                         ORDER

% 28.07.2022 CM APPL. 32980/2022 (Exemption)

1. Allowed, subject to all just exceptions.

2. The application stands disposed of. CM APPL__________ (Delay)

1. The present application has been filed under Section 5 of the Limitation Act on behalf of the appellant seeking condonation of delay of 11 days in filing the appeal.

2. Learned counsel appearing for the respondent fairly does not oppose the present application.

3. For the reasons stated in the application and in view of the no objection given by learned counsel for the respondent, the delay of 11 days in filing the appeal is condoned.

4. The application stands disposed of.

Signature Not Verified

Digitally Signed By:SANGEETA ANAND Signing Date:29.07.2022 13:09:15 FAO 200/2022 and CM APPL. 32981/2022 (Interim Stay)

1. By way of the present appeal filed under Rule 1(r) of Order XLIII read with Section 151 CPC, the appellant has challenged the order dated 26.02.2022 passed by learned ADJ, Tis Hazari Court (Central), Delhi in Civil Suit bearing CS No. 249/2021.

2. Issue notice.

3. Learned counsel for the respondent accepts notice and seeks some time to take instructions.

4. At this stage, learned counsel for the respondent also submits that the parties being related to each other, the matter may be referred to the mediation centre to explore the possibility of an amicable settlement of their disputes.

5. Learned counsel for the petitioner submits that he has no objection to the same.

6. Accordingly, list the present matter before the Delhi High Court Mediation and Conciliation Centre on 17.08.2022.

7. List before the Court on 15.12.2022.

MANOJ KUMAR OHRI, J JULY 28, 2022 na Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:SANGEETA ANAND Signing Date:29.07.2022 13:09:15

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Delhi High Court - Orders