Delhi High Court - Orders
Kranti Arora vs Digjam Ltd on 22 September, 2022
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA(OS) 7/2011
KRANTI ARORA ..... Appellant
Through: Mr. Siddhartha Dutta, Ms. Gunjan
Malhotra and Ms. Nawang Chuney,
Advocates.
Versus
DIGJAM LTD ..... Respondent
Through: Mr. Bhagvan Swarup Shukla, CGSC
with Mr. Kamaldeep andMr. Sanjeev
K. Jha, Advocates with SI Prahlad
Devenda and CT Mohit Kumar for
CISF.
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
HON'BLE MR. JUSTICE SAURABH BANERJEE
ORDER
% 22.09.2022 CM APPL. 24399/2022 (Delay)
1. In view of the reasons stated in the present application, the delay of 98 days in filing reply to CM APPL. No.43534/2021 is condoned, subject however to depositing cost of Rs.25,000/-, out of which, Rs.10,000/- be paid in favour of appellant, Rs.10,000/- be paid in favour of Delhi High Court Legal Services Committee and Rs.5,000/- be paid in favour of 'Bharat Ke Veer' within two weeks.
2. Subject to deposit of payment receipts to the aforesaid entities, reply filed by the respondent be taken on record.
RFA(OS) 7/2011 page 1 of 2 Signature Not Verified Digitally Signed By:BABLOO SHAH Signing Date:23.09.2022 17:21:51
3. Accordingly, the present application is allowed and disposed of. RFA(OS) 7/2011 & CM APPL. 43534/2021 (for directions)
4. Renotify in the category of 'final hearing' on 12.01.2023.
SURESH KUMAR KAIT, J
SAURABH BANERJEE, J
SEPTEMBER 22, 2022/So
RFA(OS) 7/2011 page 2 of 2
Signature Not Verified
Digitally Signed
By:BABLOO SHAH
Signing Date:23.09.2022
17:21:51