Punjab-Haryana High Court
M/S Sita Ram Processors Pvt Ltd Thr Its ... vs M/S Keshotex Processors Pvt Ltd Thr Its ... on 1 April, 2016
CR-2356-2016 (O&M) ::1::
113 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CR-2356-2016 (O&M)
Date of decision : 01.04.2016
M/s Sita Ram Processors Private Limited ...... Petitioner
versus
M/s Keshotex Processors Private Limited ...... Respondent
CORAM : HON'BLE MR.JUSTICE AJAY TEWARI
Present : Mr. Shiv Kumar, Advocate
for the petitioner.
***
1. Whether Reporters of local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
AJAY TEWARI, J. (Oral)
After arguing for some time, learned counsel for the petitioner prays for permission to withdraw this petition with liberty to file an appeal before the First Appellate Authority.
Allowed as prayed for.
Dismissed as withdrawn with the aforesaid liberty. Learned counsel for the petitioner further states that the only difficulty in this case is that the impugned order was passed on 21.03.2016 and certified copy supplied on 23.03.2016 and the date fixed for deposit is 04.04.2016 and prays that the date be extended to enable the petitioner to now file an appeal.
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CR-2356-2016 (O&M) ::2::
In the circumstances, I deem it appropriate to grant 3 days extension to the petitioner to deposit the rent. Needless to say, this is only a stop gap order and it would be for the Appellate Authority to consider and pass an appropriate order on any principle which the petitioner had made before it.
A copy of this order be given to the learned counsel for the petitioner under the signatures of the Bench Secretary.
( AJAY TEWARI )
April 1, 2016 JUDGE
Pooja sharma-I
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