Delhi High Court - Orders
Defendant U/O Xxxvii Rule 3(7) Of Cpc) ... vs Arundhati Khanna on 20 September, 2023
$~14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 233/2022; I.A. 17443/2022 (of the defendant u/O-
XXXVII R-3(5) of CPC) & I.A. No. 17444/2022 (of the
defendant u/O XXXVII Rule 3(7) of CPC)
AMARENDRA DHARI SINGH .....Plaintiff
Through: Mr. Azmat H. Amanullah with Mr.
Tirupati Gaurav Shahi and Ms.
Oorjasvi Goswami, Advs. (through
VC).
versus
ARUNDHATI KHANNA .....Defendant
Through: None.
CORAM:
JOINT REGISTRAR (JUDICIAL) SH. DEVENDER
KUMAR GARG (DHJS)
ORDER
% 20.09.2023
1. As per office noting, nothing fresh has been filed.
2. An application for leave to defend and application u/O XXXVII Rule 3(7) of CPC are pending for consideration.
3. It is submitted that the matter is coming up for hearing before the Hon'ble Court on17.10.2023.
4. Ld. Counsel for plaintiff has submitted that the matter may be placed before the Hon'ble Court where he would make his further submissions.
5. At request, let the matter be placed before Hon'ble Court for further directions on the date already fixed i.e. 17th October, 2023.
DEVENDER KUMAR GARG (DHJS) JOINT REGISTRAR (JUDICIAL) SEPTEMBER 20, 2023/v Click here to check corrigendum, if any This is a digitally signed order.
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