SURESH KUMAR JUNEJA Vs RAJ KUMAR
Bench: ANIL R. DAVE,ADARSH KUMAR GOEL
Case number: C.A. No.-001221-001221 / 2016
Diary number: 2748 / 2015
Advocates: DEVASHISH BHARUKA Vs
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NONREPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.1221 OF 2016 (Arising out of SLP(C)No.5644 of 2015)
SURESH KUMAR JUNEJA ... APPELLANT(S)
VS.
RAJ KUMAR ... RESPONDENT(S)
J U D G M E N T
ANIL R. DAVE, J.
1. Mr. Sushil Sardana, learned counsel, appearing on behalf of Mr. Ram Kishor Singh Yadav, learned Advocate-on- Record, has submitted that he has instructions to appear for the respondent. 2. Leave granted.
3. Heard the learned counsel for the parties.
4. Looking at the peculiar facts of the case, the
original defendant, is permitted to file written statement
before the trial court, within 10 days from today.
5. The amount of cost deposited with this Court is
permitted to be withdrawn by the respondent with accrued
interest, if any. In addition thereto, a further sum of
Rs.50,000/ by way of costs is given to the respondent by
the appellant, within two weeks from today.
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6. The appeal stands disposed of as allowed with the
above observations. Pending application, if any, stands
disposed of.
..............J.
[ANIL R. DAVE]
.................J. [ADARSH KUMAR GOEL]
New Delhi; 12th February, 2016.
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