Manager,B.A.G.I.Co.L. vs Parakhita Sa
2013 Latest Caselaw 5411 Del

Citation : 2013 Latest Caselaw 5411 Del
Judgement Date : 22 November, 2013

Delhi High Court

Manager,B.A.G.I.Co.L. vs Parakhita Sa on 22 November, 2013

Author: Subhash Chandra Parija

MACA NO.691 OF 2013

03 22.11.2013 MISC.CASE NO.1251 OF 2013
This is an application for grant of time to pay the court fee.
Learned counsel for the appellant submits that the court fee
has already been paid.
Court fee paid late be accepted.
Misc.Case is accordingly disposed of.

(S.C.PARIJA, J.)
MISC.CASE NO.1250 OF 2013
22.11.201 This is an application for grant of time to make the statutory
04 3
deposit.
Learned counsel for the appellant submits that the statutory
deposit has already been made, as is evident from the office note.
Statutory deposit made late be accepted.
Misc.Case is accordingly disposed of.

(S.C.PARIJA, J.)
MISC.CASE NO.1252 OF 2013
16.08.201
05 3 This is an application by the appellant for condonation of
delay of 24 days in filing the appeal.
Considering the submissions made and the grounds taken
in the application, delay in filing the appeal is condoned.
Misc.Case is accordingly disposed of.

(S.C.PARIJA,J.)
MACA NO.691 OF 2013
06 16.08.2013 Issue notice to respondent no.3 by registered post with A.D,

returnable at an early date, requisites for which shall be filed by Wednesday (276.11.2013).

(S.C.PARIJA,J.)

05.01.09