SURESH KUMAR JUNEJA vs. RAJ KUMAR

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) 

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 JUDGMENT 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 The   amount   of   cost   deposited   with   this   Court   is permitted to be withdrawn by the respondent with accrued interest, if any.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. 1 Page 1 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; th 12  February, 2016. JUDGMENT 2 Page 2