MANOJ ENTERPRISES Vs. JAI SINGH

JUDGEMENT

(1.) This hearing has been done in physical Court. Hybrid mode is permitted in cases where permission is being sought from the Court.

(2.) This is an application filed by the Appellants seeking permission to argue in RSA 229/2019 titled M/S Manoj Enterprises and Ors. v Jai Singh before this Court which has already been disposed of as dismissed vide a reasoned order dated 24/11/2021 passed by this Court. No counsel for the Appellants had appeared on the said date.

(3.) Ld. counsel for the Appellants, Mr. Ahmed, submits that on 24/11/2021 he was trying to join the court proceedings through virtual mode but was unable to do so due to technical issue. In view of this, today, the Court has given him the opportunity to argue in the matter. He submits that another counsel, Mr. Johar, is supposed to argue the matter, who is busy in another Court. Considering that the appeal has already been dismissed by this Court, ld. Counsel for the Appellants was requested to make submissions he may have, if any, before the Court.