IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH 305(20)
RERA-APPL-100-2024 (O&M) Date of Decision: 10.02.2025
Splendor Landbase Ltd. ... Appellant
Versus
M/s Paras Ram Industries Pvt. Ltd. now known as M/s Sadravya Research Pvt. Ltd.
... Respondent
CORAM: HON'BLE MR. JUSTICE VIKAS BAHL ****
Present: Mr.A.R. Takkar, Advocate, Mr.Aman Arora, Advocate, Ms.Shriya Takkar, Advocate, Mr.Manan Takkar, Advocate, Mr.Archit Rana, Advocate, Mr.Dushyant Rana, Advocate and Ms.Aastha Tyagi, Advocate for the appellant.
Mr Sachin Mittal, Advocate, Mr. Akshat Mittal, Advocate, Mr. Parth Sharma, Advocate and Mr. Arnav Mittal, Advocate for the respondent.
*****
VIKAS BAHL J. (ORAL)
CM-11892-C-2024
1. This is an application under Section 151 of the CPC for
condonation of delay of 92 days in re-filing the appeal.
2. For the reasons stated in the application, which is supported by
an affidavit, the application is allowed and delay of 92 days in re-filing the
appeal is condoned.
Main appeal
For order, see RERA-APPl-78-2024 titled as “Splendor
Landbase Ltd. vs. M/s Paras Ram Industries Pvt. Ltd. now known as M/s
Sadravya Research Pvt. Ltd.” of even date.
February 10, 2025 (VIKAS BAHL) Davinder Kumar JUDGE
Whether Speaking/reasoned Yes/No Whether reportable Yes/No