Delhi High Court - Orders
Sh. Giriraj vs Sh. Rishipal And Anr on 22 December, 2022
Author: Jyoti Singh
Bench: Jyoti Singh
$~30
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.R.P. 205/2022
SH. GIRIRAJ ..... Petitioner
Through: Mr. K. Venkataraman,
Advocate.
versus
SH. RISHIPAL AND ANR ..... Respondents
Through: Mr. R.B. Singh, Advocate for
R-1.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 22.12.2022 C.M. APPL. 54312/2022 (Exemption) Allowed, subject to all just exceptions. Application stands disposed of. C.R.P. 205/2022 & C.M. APPL. 54311/2022 (stay), 54313/2022 (delay) Issue notice.
MR. R.B. Singh, learned counsel accepts notice on behalf of Respondent No. 1 and seeks time to file reply.
Let reply be filed before the next date of hearing. Notice be issued to Respondent No. 2, through all permissible modes, returnable on 23.01.2023.
JYOTI SINGH, J DECEMBER 22, 2022/shivam Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:23.12.2022 15:17:03