Delhi High Court - Orders
M/S Adigear International vs Sunita Jain on 19 May, 2022
Author: Rekha Palli
Bench: Rekha Palli
$~14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA 172/2020, CM APPLs. 8972/2020 and 8973/2020
M/S ADIGEAR INTERNATIONAL
..... Appellant
Through: Mr. Hrishikesh Baruah with Mr.
Shubham Agarwal, Advs.
versus
SUNITA JAIN
..... Respondent
Through: Mr. Dhananjay Mehlavat, Adv.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 19.05.2022
1. Mr. Dhananjay Mehlavat enters appearance on behalf of the respondent. He prays for and is granted four weeks' time to file a reply to the application for condonation of delay, as also to file additional documents, if any, that may not have been placed on record by the appellant.
CM APPL. 14375/20222. This is an application filed by the appellant with a prayer to take on record the original FDR of Rs.8,50,000/- which the appellant claims was prepared in February, 2022 towards the amount required to be deposited in accordance with this Court's order dated 06.03.2020.
3. Even though learned counsel for the respondent contends that the amount sought to be deposited by way of the aforesaid FDR is much less than the amount which was in fact required to be deposited by the Signature Not Verified Digitally Signed By:GARIMA MADAN Signing Date:20.05.2022 15:41:33 appellant in terms of this Court's order dated 06.03.2020, for the present the appellant is permitted to deposit the said FDR with the Registry. The aspect as to whether the appellant is required to deposit any further amount will be considered on the next date. The application is accordingly disposed of.
4. List the appeal alongwith the application for condonation of delay for consideration on 22.08.2022.
REKHA PALLI, J MAY 19, 2022 acm Signature Not Verified Digitally Signed By:GARIMA MADAN Signing Date:20.05.2022 15:41:33