Delhi High Court - Orders
Dr. Er. Rajainderr Jaina vs Rahul Jaina on 21 December, 2020
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
$~8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 474/2020
DR. ER. RAJAINDERR JAINA ..... Petitioner
Through Mr. Rajesh Aggarwal, Advocate.
versus
RAHUL JAINA ..... Respondent
Through Respondent in person.
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
ORDER
% 21.12.2020 CM(M) 474/2020 & CM APPL.24185/2020 (stay)
1. The hearing was conducted through video conferencing.
2. Learned counsel for the petitioner submits that mediation was not successful.
3. Respondent, who appears in person, prays for some time to engage a counsel.
4. Let reply be filed within four weeks. Rejoinder, if any, be filed within four weeks thereafter.
5. List on 24.03.2021.
6. Copy of the order be uploaded on the High Court website and be also forwarded to learned counsels through email by the Court Master.
SANJEEV SACHDEVA, J DECEMBER 21, 2020/st Signature Not Verified Digitally Signed By:KUNAL MAGGU Signing Date:22.12.2020 08:49:13 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.