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Shri Noor Hassan vs Shri Ashok Kumar Passi on 8 April, 2021

Author: V. Kameswar Rao

Bench: V. Kameswar Rao

                              $~30
                              *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                              +    RFA 216/2021, CM Nos. 13311-13313/2021
                                   SHRI NOOR HASSAN                            ..... Appellant
                                                   Through: Mr.Ravindra Kanth, Adv.
                                                   versus
                                    SHRI ASHOK KUMAR PASSI                  ..... Respondent
                                                   Through: Mr.Aggarwal, Adv.
                                    CORAM:
                                    HON'BLE MR. JUSTICE V. KAMESWAR RAO
                                             ORDER

                              %              08.04.2021
                              CM No. 13313/2021

Exemption allowed subject to all just exceptions. Application stands disposed of.

This is an application for exemption from filing the decree and the order/judgment be treated the decree.

Exemption allowed subject to just exceptions. The application is disposed of. RFA 216/2021, CM Nos. 13312/2021 With the consent of learned counsel for the parties, the appeal is being heard finally.

To come up for further arguments on April 13, 2021.

V. KAMESWAR RAO, J APRIL 08, 2021/bh Signature Not Verified Digitally Signed By:ASHEESH KUMAR YADAV Signing Date:12.04.2021 10:55:21