(1.) IA No.10043/2021 (of defendant u/Order XXIII Rule 3A of the Code of Civil Procedure, 1908 (CPC) & IA No.10044/2021 (of defendant for condonation of 299 days' delay in re-filing IA No.10043/2021). 1. The delay in re-filing IA No.10043/2021 is condoned and IA No.10043/2021 is taken up for hearing today itself.
(2.) IA No.10044/2021 is disposed of.
(3.) The defendant has filed IA No. 10043/2021, seeking setting aside of the consent decree dated 13th February, 2020 and consequently, restoration of the suit to its original position. In the alternative, liberty to make a prayer to the Executing Court, to arrive at a fair valuation of gold, is sought.