REGENT COMPUTRONICS PVT. LTD.

Rekha Kapoor Appellant

V/S

Pawan Chandra Respondents

Referred Judgements :-

DOLLFUS MIEG ET COMPAGNIE S.A. V. BANK OF ENGLAND [REFERRED TO]
AMON V. RAPHAEL TUCK AND SONS LTD. [REFERRED TO]
RAGHUNATH DAS VS. GOKAL CHAND [REFERRED TO]
ASSOCIATED HOTELS OF INDIA LIMITED VS. R B JODHA MAL KAIHALIA [REFERRED TO]
ANDHRA BANK LIMITED VS. R SRINIVASAN [REFERRED TO]
INDIA ELECTRIC WORKS LIMITED VS. JAMES MANTOSH [REFERRED TO]
INDIA ELECTRIC WORKS LIMITED VS. JAMES MANTOSH [REFERRED TO]
ROSHANLAL KUTHALIA VS. R B MOHAN SINGH OBEROI [REFERRED TO]
AMBALIKA PADHI VS. RADHAKRISHNA PADHI [REFERRED TO]
RAMESH HIRACHAND KUNDANMAL VS. MUNICIPAL CORPORATION OF GREATER BOMBAY [REFERRED TO]
RAMESHWARLAL VS. MUNICIPAL COUNCIL TONK [REFERRED TO]
DHURANDHAR PRASAD SINGH VS. JAI PRAKASH UNIVERSITY [REFERRED TO]
UNION OF INDIA VS. WEST COAST PAPER MILLS LTD [REFERRED TO]
KASTURI VS. IYYAMPERUMAL [REFERRED TO]
AMIT KUMAR SHAW VS. FARIDA KHATOON [REFERRED TO]
KRISHNA KUMAR BIRLA VS. RAJENDRA SINGH LODHA [REFERRED TO]
GULBARGA UNIVERSITY VS. MALLIKARJUN S KODAGALI [REFERRED TO]
SHAKTI TUBES LTD VS. STATE OF BIHAR [REFERRED TO]
SURESH KUMAR BANSAL VS. KRISHNA BANSAL [REFERRED TO]
G N KISHORE REDDY VS. R VENUGOPAL RAO [REFERRED TO]
BALURAM VS. P. CHELLATHANGAM [REFERRED TO]
UTTAM VS. SAUBHAG SINGH & ORS. [REFERRED TO]
CHANDRA BAI VS. KHANDALWAL VIPRA VIDYALAYA SAMITI AND ORS. [REFERRED TO]
PANKAJBHAI RAMESHBHAI ZALAVADIA VS. JETHABHAI KALABHAI ZALAVADIYA (DECEASED) [REFERRED TO]

JUDGEMENT

(1.) By this application under Ss. 5 and 14 of the Limitation Act, 1963 read with Sec. 151 CPC, defendant no. 1/appellant herein seeks condonation of delay in filing chamber appeal. It is the case of defendant No.1/Appellant that there is a delay of 5 days in filing the accompanying chamber appeal filed under Rule 5, Chapter - II of Delhi High Court (Original Side) Rules, 2018.

(2.) The chamber appeal has been filed by defendant no. 1 against order dtd. 30/7/2019 passed by Joint Registrar. By the said order dtd. 30/7/2019, ld. Joint Registrar has disposed of application filed on behalf of plaintiff, being I.A. 5173/2019 under Order XXII Rule 4 CPC.

(3.) Appellant/defendant no. 1 had earlier filed a chamber appeal bearing O.A. No. 108/2019 against the aforesaid order dtd. 30/7/2019 passed by Joint Registrar. The first appeal, O.A. No. 108/2019 was filed on 19/8/2019 after a delay of 5 days. The said appeal was disposed of as withdrawn vide order dtd. 21/1/2020 with liberty to file a fresh appeal within a period of two weeks. The first appeal was withdrawn in view of objection of plaintiff/respondent herein that said appeal contained averments post the first filing of the said appeal. In view of addition of subsequent facts, the first appeal was allowed to be withdrawn with liberty to file a fresh appeal. Thus, it is the case of appellant that present appeal was filed on 30/1/2020 within the stipulated two weeks as granted by this Court vide order dtd. 21/1/2020 and that there is delay of 5 days in filing the present appeal that occurred at the time of filing of first appeal. Thus, it is prayed that delay of 5 days in filing the appeal may be condoned.

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REKHA KAPOOR Vs. PAWAN CHANDRA

Referred Judgements :-

JUDGEMENT

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