Delhi High Court - Orders
Sabiha Sultana & Others vs Ahmad Aziz & Another on 15 March, 2022
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 2958/2011
SABIHA SULTANA & OTHERS ..... Plaintiffs
Through: None
versus
AHMAD AZIZ & ANOTHER ..... Defendants
Through: Mr. Arvind Bhatt, Mr. Kuber Giri and
Ms. Swastika Singh, Advocates for
Defendant No. 1.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 15.03.2022 I.A. No. 4115/2022 (on behalf Defendant No. 1 seeking to modify the interim orders dated 29th November, 2011 and 22nd May, 2014)
1. The Applicant/ Defendant No. 1 states that one of the properties which is lease hold has to be converted to free hold and he is willing to given an undertaking that by conversion, they shall not claim any special equities.
2. Issue notice to the non-Applicants, by all permissible modes, including through counsel, upon filing of process fee, returnable on 21st April, 2022.
SANJEEV NARULA, J MARCH 15, 2022/p Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:16.03.2022 11:58:35