RIDHI SETHI Vs. NIIT LTD

JUDGEMENT

(1.) THIS petition under Article 227 of the Constitution challenges order dated 11.05.2012 of the learned Additional District Judge (ADJ-1), South, Saket District Courts, New Delhi.

(2.) A suit filed by the respondent against the petitioners under Order 37 CPC was decreed by the Additional Senior Civil Judge on 18.08.2011. The petitioner carried the matter in appeal under section 96 CPC. Vide order dated 26.03.2012, the petitioners/appellants were directed to deposit the decreetal amount within 15 days. The petitioners thereafter filed an application under section 151 CPC for recalling the said order and stay of the execution of the decree. Vide order dated 11.05.2012, which is under challenge, the request was declined, but however, further 7 days time was given to deposit the decreetal amount. These orders dated 26.03.2012 and 11.05.2012 are under challenge in the instant petition.

(3.) HAVING regard to the entire factual matrix, I do not see any illegality or impropriety in the impugned order of the learned ADJ. The petition has no merit and is hereby dismissed.