FA/112/2012
2023 Latest Caselaw 2180 UK

               Office Notes, reports,
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      Date                                                       COURT'S OR JUDGES'S ORDERS
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                                          F.A. NO. 112 of 2012
                                          Hon'ble Vivek Bharti Sharma, J.

Mr. Vishesh Srivastava proxy counsel for Mr. Ankur Sharma, counsel for the appellants.

2. Mr. Siddhratha Singh, counsel for respondent.

3. Counsel for the appellant seeks adjournment on the ground that the arguing is not available in the Court today.

4. Counsel for respondent vehemently opposed the adjournment and would submit that the connected appeal, arising out of the same judgment and decree challenged in the present appeal has already been dismissed on the ground of delay by the Coordinate Bench of this Court.

5. However, in the interest of justice, adjournment is granted on the cost of Rs.5000/-, which would be deposited by appellant in the account of the High Court Legal Services Committee within a period of two weeks from today.

6. List this case on 10.10.2023.

(Vivek Bharti Sharma, J.) 09.08.2023 Mamta