SUSHIL KUMAR SAHDEV Vs. KOHLI REALTORS PVT. LTD

JUDGEMENT

(1.) Issue notice. Notice is accepted by learned counsel appearing for the respondent.

(2.) In view of the averments made in the application, delay in filing the appeal is condoned. FAO (OS) 94/2023 & CM. APPLS. 45542/2023 & 45582/2023

(3.) With the consent of parties, the appeal is taken up for final disposal.