ANKIT SHARMA Vs. SHILPI ARORA

JUDGEMENT

(1.) C.M. No.45104/2018(exemption)

(2.) For the reasons stated in the application, delay of 98 days in filing and 37 days in re-filing the appeal is condoned subject to just exceptions.

(3.) This Regular First Appeal under Section 96 of the Code of Civil Procedure, 1908 (CPC) is filed by the defendant in the suit impugning the Judgment of the Trial Court dated 02.01.2018 by which the trial court has dismissed the leave to defend application filed by the appellant/defendant and has decreed the suit for recovery of the loan amount of Rs. 6 lakhs with respect to which a cheque was given by the appellant/defendant and which was dishonored on presentation.