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Delhi High Court - Orders

Vantage Construction Pvt. Ltd & Anr vs Nps Chawla & Ors on 7 September, 2022

Author: Navin Chawla

Bench: Navin Chawla

                    $~10 & 11(company)
                    *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                    +    CO.A(SB) 59/2015 & CO.APPL.3885/2015, 3888/2015
                         VANTAGE CONSTRUCTION PVT. LTD & ANR. ..... Appellants
                                         Through: Mr.Abhishek        Kumar  Rao,
                                                   Mr.Shailesh Suman, Advs.

                                              versus

                             NPS CHAWLA & ORS.                              ..... Respondents
                                          Through:         Mr.Abhimanyu Mahajan, Mr.Mayank
                                                           Joshi, Ms.Shambhavi Kalra, Advs. for
                                                           R-1.

                    +        CO.A(SB) 60/2015 & CO.APPL. 3889/2015, 3892/2015, 3667/2016,
                             3668/2016
                             EARL CHAWLA & CO. PVT. LTD & ANR.            ..... Appellants
                                             Through: Mr.Abhishek       Kumar           Rao,
                                                      Mr.Shailesh Suman, Advs.
                                             versus

                             NPS CHAWLA & ORS.                               ..... Respondents
                                          Through:         Mr.Abhimanyu Mahajan, Mr.Mayank
                                                           Joshi, Ms.Shambhavi Kalra, Advs. for
                                                           R-1.
                             CORAM:
                             HON'BLE MR. JUSTICE NAVIN CHAWLA
                                          ORDER

% 07.09.2022 CO.APPL.535/2022 IN CO.A.(SB) 59/2015 CO.APPL.536/2022 IN CO.A.(SB) 60/2015 Issue notice. Notice is accepted by Mr. Abhimanyu Mahajan, Advocate on behalf of the respondent no.1. He submits that as far as the respondent no.1 is concerned, he has no objection to the respondent no.2 being substituted by her legal heirs mentioned in the application.

Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:08.09.2022 14:24:25

Let notice of the application be served on the legal heirs of the respondent no.2, mentioned in the application, by way of post as also electronically, returnable on 16th March, 2023.

NAVIN CHAWLA, J SEPTEMBER 7, 2022/Arya Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:08.09.2022 14:24:25