LAWS(DLH)-2019-3-125

ESCORTS LIMITED Vs. TEJPAL SINGH SISODIA

Decided On March 08, 2019
ESCORTS LIMITED Appellant
V/S
Tejpal Singh Sisodia Respondents

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) Application stands disposed of.

(3.) Accepting the undertaking of the counsel for the plaintiff that the court fees shall be deposited within one week, the time for filing court fess is extended by one week.