Delhi High Court - Orders
Sikka Motors Pvt Ltd vs Ppg Asian Paints Pvt Ltd on 4 September, 2023
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~112
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA 715/2023
SIKKA MOTORS PVT LTD
..... Appellant
Through: Mr. Rishi K Awasthi, Mr. Usman G
Khan, Advs.
versus
PPG ASIAN PAINTS PVT LTD
..... Respondent
Through: Mr. Piyush Singh, Adv.
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 04.09.2023
CM APPL. 45633/2023-EX
Allowed subject to all just exceptions.
The application stands disposed of.
CM APPL. 45634/2023-DELAY
1. This is an application seeking condonation of delay of 146 days in filing the first appeal.
2. For the reasons stated in the application, issue notice.
3. Mr. Piyush Singh, learned counsel accepts notice, seeks and is granted 4 weeks to file a reply.
4. List on 23.11.2023.
RFA 715/20235. This is an appeal seeking to challenge the judgment and order dated 08.12.2022 passed by the learned ADJ, North-West District, Rohini Courts, Delhi in CSDJ 285/2022, wherein the suit filed by the 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 16/09/2023 at 16:19:28 respondent under Order XXXVII Rule 1 CPC has been decreed in favour of the respondent for an amount of Rs. 1,78,44,550/- along with interest at the rate of 6 % per annum.
6. For the reasons stated in the appeal, issue notice to the respondent on the appellant taking steps within 1 week from today.
7. The notice is returnable on 23.11.2023.
JASMEET SINGH, J SEPTEMBER 4, 2023 / (MS) Click here to check corrigendum, if any 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 16/09/2023 at 16:19:28