FA/194/2022
2023 Latest Caselaw 3444 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                        COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  FA No. 194 of 2022
                                  Hon'ble Sharad Kumar Sharma, J.

Mr. Karan Anand and Mr. I.P. Kohli, Advocates, for the appellant.

Mr. Syed Nadim, Advocate, for the respondents.

Though the First Appeal has been preferred with IA No. of 2022, seeking condonation of delay in filing the Appeal. But the Registry has reported, that owing to Covid-19 situation, there would be no delay as such, as the same would stand condoned in the light of the judgment of the Supreme Court in Suo Moto proceedings.

Since being a regular First Appeal under Section 96 of the CPC, the same would stand admitted.

Summon the lower court's records. No notices are required to be sent to the respondent, as they are represented by their counsel.

The execution of the impugned judgment under challenge would be kept in abeyance, subject to the condition, that the appellant deposits the entire decreetal amount of Rs.18,40,076/- along with interest payable on it before the Registry of this Court within a period of six weeks from today.

(Sharad Kumar Sharma, J.) Dated 10.11.2023 Shiv