DHAI DEVI Vs. LRS OF BHANWAR LAL

JUDGEMENT

(1.) The present application filed on 7/12/2021, captioned under Sec. 151 of the Code of Civil Procedure for extension of time for compliance of the order dtd. 16/5/2019 has come up for consideration of the Court.

(2.) Mr. Anirudh Purohit, learned counsel for the appellants submitted that appellants have failed to comply with condition No. (ii) of the order dtd. 16/5/2019 on account of communication gap, inasmuch as the interim order dtd. 16/5/2019 could not be conveyed to the appellants.

(3.) He submitted that it was only when the appellants received notice of execution, they realized that they were required to deposit the mesne profit of Rs.8,000.00 per month in the trial Court and the present application seeking extension of time was filed.