Delhi High Court - Orders
Guru Nanak Public School & Anr vs Ruchi Malhotra & Anr on 21 October, 2020
Author: Siddharth Mridul
Bench: Siddharth Mridul, Talwant Singh
$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LPA 222/2020, CM APPL.20292/2020 (Stay) & CM
APPL.20293/2020 (Condonation of Delay)
GURU NANAK PUBLIC SCHOOL & ANR. ..... Appellants
Through: Mr. Tarun Tiwari, Advocate
versus
RUCHI MALHOTRA & ANR. ..... Respondents
Through: Mrs. Avnish Ahlawat, Standing
counsel with Mr. Nitesh Singh and
Ms. Palak Mehrotra Advocates for
R-2
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 21.10.2020 The present matter has been taken up for hearing by way of Video Conferencing on account of COVID-19 pandemic.
Although we have been informed at the Bar that respondent No.1 has filed the counter affidavit/reply after serving an advance copy on learned counsel appearing on behalf of the appellants, the same is not on record.
Learned counsel appearing on behalf of the respondent No.1 is directed to have the counter affidavit/reply placed on record before the next date of hearing.
LPA 222/2020 Page 1 of 2No counter affidavit/reply has been filed on behalf of respondent No.2.
Respondent No. 2 is granted two weeks' time, as last opportunity, to file the counter affidavit/replies with advance copies to the learned counsel for the appellant.
Learned counsel appearing on behalf of the appellants prays for and is granted time to file affidavit in rejoinder to the counter affidavit/reply filed on behalf of respondent No. 1 before the next date of hearing.
List on 18.12.2020.
SIDDHARTH MRIDUL, J TALWANT SINGH, J OCTOBER 21, 2020 dn Click here to check corrigendum, if any LPA 222/2020 Page 2 of 2