Ishwar Dayal Kansal vs Mukesh Kumar (Deaceased) Thr Lrs
2018 Latest Caselaw 3612 Del

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*IN THE HIGH COURT OF DELHI AT NEW DELHI

+      FAO(OS)103/2018 & CM Nos.25528-25532/2018

%                               Date of decision : 3rd July, 2018

ISHWAR DAYAL KANSAL                                    ..... Appellant
                Through :                Petitioner in person

                          versus

MUKESH KUMAR (DEACEASED) THR LRS ..... Respondent
                Through : Mr. Aman Mehta, Adv.

       CORAM:
       HON'BLE THE ACTING CHIEF JUSTICE
       HON'BLE MR. JUSTICE C.HARI SHANKAR
                     JUDGMENT (ORAL)

GITA MITTAL, ACTING CHIEF JUSTICE CM No.25529/2018 (exemption)

1. Allowed, subject to just exceptions.

2. The application is disposed of.

FAO(OS)103/2018 & CM Nos.25528, 25530-25532/2018

1. By the impugned order dated 18th May, 2017, the learned Single Judge has disposed of IA Nos. 14984/2016 and 4932/2017 which were filed in OMP No. 71/2006 seeking restoration of objections to an Arbitral Award which had been dismissed for default of appearance. The appellant aggrieved by the directions of the learned Single Judge, passed in the aforesaid order, directing the appellant to file on record

details of his movable and immoveable assets, has filed the instant appeal.

2. The appellant had earlier filed FAO(OS) No. 231/2017 assailing the order dated 18th May, 2017 which was disposed of by us on 22nd August, 2017 observing that such order was not appealable.

3. A second appeal assailing the same order for the same reason is completely untenable. Therefore this appeal and the applications are dismissed.

ACTING CHIEF JUSTICE

C.HARI SHANKAR, J JULY 03, 2018/kr