Delhi High Court - Orders
Anuranjan Sethi vs Sarabjit Singh Sabharwal & Ors on 22 July, 2024
$~55
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 235/2021
ANURANJAN SETHI .....Plaintiff
Through: Mr Manoj Chouhan, Mr Ujjwal Singh
Parmar and Ms Neha Raj Singh,
Advocates.
versus
SARABJIT SINGH SABHARWAL & ORS. .....Defendants
Through:
CORAM:
HON'BLE MR. JUSTICE VIKAS MAHAJAN
ORDER
% 22.07.2024 I.A. 799/2024 (by the defendants under Sections 45 and 47 of the Indian Evidence Act read with Section 151 CPC)
1. Pleadings are stated to be complete.
2. Let the parties file a short note of their submissions along with the judgments they seek to rely upon.
3. List on 10.09.024.
I.A. 3512/2023 (by the plaintiff under Order XI Rule 2 read with Secton 151 CPC for interrogatories) I.A.19345/2022 (by the defendant under Order XXXIX Rule 2A read with Section 151 CPC) 14587/2021 (by the defendant no.1 under Section 151 CPC seeking permission for sale/transfer of a portion of property in question)
4. Let the pleadings of the above-mentioned applications be completed before the next date.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 27/07/2024 at 00:06:49
5. List on 10.09.2024.
VIKAS MAHAJAN, J JULY 22, 2024/MK This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 27/07/2024 at 00:06:49