Delhi High Court - Orders
Sanghi Bros Indore Pvt Ltd. & Ors vs Kamlendra Sinh & Anr on 31 January, 2024
Author: Rajiv Shakdher
Bench: Rajiv Shakdher, Amit Bansal
$~10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA(OS) 19/2023
SANGHI BROS INDORE PVT LTD. & ORS. ..... Appellants
Through: Mr A.S. Mathur with Mr Prabhal
Mehrotra and Mr Umang Katariya,
Advocates.
versus
KAMLENDRA SINH & ANR. ..... Respondents
Through: Mr Jayant Mehta, Sr. Advocate with
Mr Vijay K. Singh, Mr Nilava
Bandyopadhyay and Ms Ashita
Chhibber, Advocates for respondent
no.1.
Mr Sankalp Goswami, Advocate for
respondent no.2.
Ms Fareha A. Khan, Advocate for
R.C. Agarwal (HUF).
CORAM:
HON'BLE MR JUSTICE RAJIV SHAKDHER
HON'BLE MR JUSTICE AMIT BANSAL
ORDER
% 31.01.2024 [Physical Hearing/Hybrid Hearing (as per request)] CM APPL. 65711/2023 [Application filed on behalf of the respondent no. 1 seeking condonation of delay in filing cross-objection]
1. This is an application filed on behalf of respondent no. 1, seeking condonation of delay in filing cross-objections in the matter.
RFA(OS) 19/2023 page 1 of 3 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 03/02/2024 at 00:05:36
2. Mr A.S. Mathur, learned counsel, who appears on behalf of the non- applicants/appellants, says that he would have no objection if the delay is condoned.
3. It is ordered accordingly.
4. Cross-objections filed on behalf of respondent no. 1 is, now, formally taken on record.
5. The application is disposed of in the aforesaid terms. CM APPL. 65710/2023 [Application filed on behalf of the respondent no.1 seeking extension of time in payment of court fee]
6. Mr Jayant Mehta, learned senior counsel, who appears on behalf of respondent no.1, informs us that the deficit court fee has been deposited.
7. The statement of Mr Mehta is taken on record.
8. Accordingly, the application is disposed of based on the statement made before us.
CM APPL. 65709/2023 [Application filed on behalf of the respondent no.1 impugning findings against respondent no.1]
9. The instant application represents cross-objections preferred by respondent no. 1 impugning findings returned against it in the judgment dated 06.09.2023.
10. Mr Mathur seeks and is granted three weeks to file a reply to the cross-objections.
11. Rejoinder thereto, if any, will be filed at least five (5) days before the next date of hearing.
RFA(OS) 19/2023 page 2 of 3 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 03/02/2024 at 00:05:36 RFA(OS) 19/2023 and CM APPL. 56162/2023 [Application filed on behalf of the appellant nos. 1 & 2(i)-(iii) seeking directions]
12. List the appeal on 25.07.2024.
13. Counsel for the parties will file their respective written submissions, not exceeding three (03) pages each, at least five (05) days before the next date of hearing.
14. Meanwhile, the interim order dated 01.11.2023 is made absolute during the pendency of the appeal.
15. Accordingly, CM APPL. 56162/2023 is disposed of.
RAJIV SHAKDHER, J
AMIT BANSAL, J
JANUARY 31, 2024 / tr
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RFA(OS) 19/2023 page 3 of 3
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 03/02/2024 at 00:05:36