SA/75/2020
2022 Latest Caselaw 3492 UK

                      Office Notes,
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      02.11.2022                        SA No. 75 of 2020
                                        Hon'ble Alok Kumar Verma, J.

Heard Mr. Nikhil Singhal, learned counsel for the applicant and Mr. Lalit Miglani, learned counsel for the respondents on the delay condonation application.

The proposed Second Appeal has been filed against the judgment and decree dated 18.03.2020 along with an application under Section 5 of the Limitation Act, 1963.

The learned counsel for the respondents conceded that the present application, filed under Section 5 of the Limitation Act, 1963, is covered by the judgment dated 10.01.2022, passed by the Hon'ble Supreme Court in Suo Moto Writ Petition (C) No.03 of 2020.

In view of the said judgment, there is no delay in filing the proposed present Second Appeal. Therefore, the said application, filed under Section 5 of the Limitation Act, 1963 is disposed of accordingly.

Mr. Lalit Miglani, learned counsel for the respondents submitted that he is appearing in the present matter for the first time and requested ten days' time for arguments on admission.

List this case on 23.11.2022 after fresh cases for arguments on admission.

(Alok Kumar Verma, J.) 02.11.2022 Pant