Delhi High Court - Orders
M/S Skyline Engineering Contracts ... vs Mussarrat Bano on 21 September, 2022
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~66 (Appellate)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 1006/2022 & CM APPL. 41756/2022, CM APPL.
41757/2022
M/S SKYLINE ENGINEERING
CONTRACTS (INDIA) PVT. LTD. .. Petitioner
Through: Mr. Tarun Rana, Adv.
versus
MUSSARRAT BANO ..... Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
O R D E R (ORAL)
% 21.09.2022
1. After some hearing, Mr. Tarun Rana, learned Counsel for the petitioner restricts his prayer in this petition to grant of extension of ₹10 lacs, as directed by the learned time to deposit the amount of Additional District Judge as a condition for grant of leave to defend under Order XXXVII Rule 3(5) of the Code of Civil Procedure, 1908.
2. Twelve weeks further time is granted to the petitioner to deposit the aforesaid amount of ₹10 lacs.
3. The petition is disposed of in the aforesaid terms. Miscellaneous applications are also disposed of.
C.HARI SHANKAR, J SEPTEMBER 21, 2022 r.bararia Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI Signing Date:27.09.2022 13:02:42