FA/15/2021
2021 Latest Caselaw 793 UK

                         Office Notes,
                      reports, orders or
                       proceedings or
SL. No      Date                                           COURT'S OR JUDGES'S ORDERS
                        directions and
                      Registrar's order
                       with Signatures
         09.03.2021                        IA No.02 of 2021(Delay Condonation of Application in time barred FA)
                                           In
                                           FA No.15 of 2021
                                           Hon'ble Sharad Kumar Sharma, J.

Mr. Bhupesh Kandpal, Advocate, for the appellant.

This first appeal has been preferred by the defendant/appellant against the judgment and order dated 23.10.2019, passed by Civil Judge Senior Division, Haldwani, District Nainital in O.S. No.92 of 2008 "Kamal Kant Vs. M/s Nijhawan Builders Pvt. Ltd.", along with the delay condonation application explaining the delay of 407 days, which has chanced in filing of the first appeal.

Issue notices to the respondents on the delay condonation application. Steps to be taken by the defendant/appellant within a period of ten days from today.

List this matter along with FA No.14 of 2021 after service of the notices on the respondents.

(Sharad Kumar Sharma, J.)

09.03.2021

NR/