FA/171/2019
2023 Latest Caselaw 2458 UK

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

                                          F.A. No. 171 of 2019
                                          Hon'ble Vivek Bharti Sharma, J.

Mr. Shubhang Dobhal, counsel for the appellant.

Mr. Nikhil Singhal, counsel for respondents.

2. Counsel for the appellants/defendants would submit that four additional issues were framed by the trial court at the later stage, but, in the impugned judgment those four issues were not decided, therefore, the impugned judgment is not tenable in the eyes of law.

3. Counsel for the respondents/plaintiffs would submit that in the order sheet the trial court had stated that these issues would be decided before final hearing, if considered necessary as they were dependent upon the issues which were already framed.

4. Counsel for the parties seeks time to place the law on record.

5. List this case on 28.11.2023 along with connected appeal.

6. Interim order, if any, to continue till next date of listing.

(Vivek Bharti Sharma, J.) 23.08.2023 Mamta