Delhi High Court - Orders
Sh. Parshottam Lal Kapoor vs Sh. Sanjeev Kapoor & Ors on 21 September, 2022
$~26
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 224/2019 & I.A. No. 15477/2022
SH. PARSHOTTAM LAL KAPOOR ..... Plaintiff
Through: Mr. Bhaskar Jain, Advocate.
(M): 9717182077
Email: [email protected]
versus
SH. SANJEEV KAPOOR & ORS. .....Defendants
Through: Mr. Sunil Choudhary, Advocate
for LRs of defendant no. 1.
(M): 9990233366
Email: [email protected]
Mr. Shadman Siddiqui with
Mr. Rishub Kapoor and
Ms. Shrishti, Advocates for
defendant no. 2 and 3.
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 21.09.2022 I.A. No. 15477/2022 (Application on behalf of defendant no. 2 under Order VII Rule 11 read with Section 151 CPC for rejection of plaint)
1. This is an application on behalf of defendant no. 2 under Order VII Rule 11 read with Section 151 CPC for rejection of plaint.
2. The main contention on behalf of defendant no. 2 is that there is no cause of action to file the present suit, that has been filed by father against his children i.e. sons and daughters.
3. Issue notice to the non-applicants.
4. Notice is accepted by learned counsels for the non-applicants.
Signature Not Verified Digitally Signed By:PURAN SINGH TARIYAL Signing Date:26.09.2022 13:15:445. Reply be filed within four weeks. Rejoinder thereto, if any, be filed within two weeks thereafter.
6. List before Joint Registrar (Judicial) on 13.01.2023 i.e. the date already fixed.
MINI PUSHKARNA, J SEPTEMBER 21, 2022 c Signature Not Verified Digitally Signed By:PURAN SINGH TARIYAL Signing Date:26.09.2022 13:15:44