FA/126/2020
2021 Latest Caselaw 1038 UK

             Office Notes, reports,
             orders or proceedings
SL.
      Date     or directions and                  COURT'S OR JUDGES'S ORDERS
No
             Registrar's order with
                  Signatures

                                      FA No. 126 of 2020
                                      Hon'ble Sharad Kumar Sharma, J.

Mr. Nikhil Singhal, Advocate, for the appellant.

Mr. Siddhartha Singh, Advocate, for the respondent(s).

The First Appeal has been preferred by the appellant herein, challenging the judgment dated 28.02.2020, as was passed by the Civil Judge (Senior Division), Haridwar in Miscellaneous Case No. 58 of 2019 under Order 21 Rule 58, 97, 99, 101 and 151 of the CPC.

The First Appeal was reported to be delayed by 98 days. Notices were issued to the respondents. They have put in appearance through their counsel, who does not seriously oppose the delay.

Hence, having considered the delay, which has chanced in filing the First Appeal, the same would stand condoned. Accordingly, the Delay Condonation Application (CLMA /6994/2020) would stand allowed.

List this First Appeal for admission on 01.04.2021.

(Sharad Kumar Sharma, J.) 19.03.2021 Mahinder/