AMIT AGARWAL Vs. RELIGARE SECURITIES LTD

JUDGEMENT

(1.) When notice was issued in this RFA on 24.11.2017 the following order was passed:-

(2.) In view of the arguments urged on behalf of the appellant, till further orders unless varied by the Court there shall be stay of operation of the impugned order dated 27.9.2017 passed by the Court of Dr. Neera Bharihoke, ADJ-01, Saket Courts, New Delhi, in CS No. 6188/16 titled as M/s Religare Securities Limited Vs. Amit Aggarwal.

(3.) Notices be issued to the respondent on filing of process fee, both in the ordinary method as well as by registered AD post, returnable on 6th March, 2018. Dasti.