Delhi High Court - Orders
M/S Jairam Marbles vs Evershine Marbles Co on 18 October, 2022
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~56
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA 508/2022
M/S JAIRAM MARBLES ..... Appellant
Through: Mr. Praveen K Sharma, Advocate
versus
EVERSHINE MARBLES CO. ..... Respondent
Through: Ms. Pooja, proxy counsel
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 18.10.2022
CM APPL. 45302/2022
Exemption allowed subject to just exceptions. The application stands disposed of. RFA 508/2022 & CM APPL. 45300-301/2022
1. The instant appeal under Order 43 Rule 1A (2) of the Code of Civil Procedure, 1908 has been filed on behalf of the appellant seeking setting aside of judgment and decree dated 28th May 2022 passed by District Judge, (Commercial Court)-01, Tis Hazari Court, West District, Delhi.
2. Heard.
3. Learned proxy counsel appearing on behalf of respondent seeks some time to file objections. Let the same be filed within four weeks. Rejoinder, if any, within two weeks, thereafter.
4. List on 18th January 2023.
CHANDRA DHARI SINGH, J OCTOBER 18, 2022 Aj/Ms Signature Not Verified Digitally Signed By:DAMINI YADAV Signing Date:19.10.2022 17:44:08