Delhi High Court - Orders
Mohd. Irfan Ahmad vs Sarwar Ali Ansari on 6 December, 2021
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
Digitally Signed By:DEVANSHU
JOSHI
Signing Date:07.12.2021 19:12:29
$~48
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RSA 89/2021 & CM APPLs. 43542-44/2021
MOHD. IRFAN AHMAD ..... Appellant
Through: Mr. Puru Bhardwaj, Advocate.
versus
SARWAR ALI ANSARI ..... Respondent
Through: Mr. Alamgir, Advocate.
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 06.12.2021
1. This hearing has been done in physical Court. Hybrid mode is permitted in cases where permission is being sought from the Court.
2. Adjournment is sought on behalf of the Appellant, on the ground that the main counsel is not available.
3. List on 7th December, 2021.
PRATHIBA M. SINGH, J.
DECEMBER 6, 2021/dk/MS