Delhi High Court - Orders
Ramphal vs Chintels Exports Pvt Ltd on 6 February, 2023
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RSA 164/2022
RAMPHAL ..... Appellant
Through: Mr. Rajat Aneja, Mr. Ajay Saroya and
Ms. Aditi Shastri, Advocates
versus
CHINTELS EXPORTS PVT LTD ..... Respondent
Through: Mr. Parvinder Chauhan and
Mr. Aman Ghawana, Advocates
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 06.02.2023 [ The proceeding has been conducted through Hybrid mode ] CM APPL. 55121/2022 & CM APPL. 55124/2022(Exemption)
1. These are applications seeking exemption from filing certified copies of the annexures/documents.
2. Exemption is allowed subject to all just exceptions.
3. However, the certified copies of the exempted documents may be filed within four weeks from today.
4. The applications stand disposed of. CM APPL. 55123/2022 (Delay)
5. This is an application under Section 5 of the Limitation Act read with Section 151 of the CPC, 1908 seeking condonation of 10 days' delay in filing the appeal.
Signature Not Verified Digitally Signed RSA 164/2022 Page 1 of 2 By:VINOD KUMAR Signing Date:09.02.2023 16:58:046. For the reasons stated therein, the application is allowed.
7. The delay of 10 days in filing the present appeal is condoned.
8. The application is disposed of.
RSA 164/2022 & CM APPL. 55122/2022 (Stay)
9. Issue notice. Mr. Parvinder Chauhan, learned counsel accepts notice on behalf of the respondent.
10. List for hearing and for framing of question of law on 08.08.2023.
11. Learned counsel for the parties are at liberty to file all documents forming part of the Trial Court record, which have already not been filed, within four weeks from today.
12. In the meanwhile, no third party rights be created by any of the parties.
TUSHAR RAO GEDELA, J FEBRUARY 6, 2023 Aj Signature Not Verified Digitally Signed RSA 164/2022 Page 2 of 2 By:VINOD KUMAR Signing Date:09.02.2023 16:58:04