Delhi High Court - Orders
Vijay Lakshmi Menon vs Bharat Chugh And Anr on 2 November, 2022
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~46(Appellate)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 1163/2022 & CM APPL.46895/2022, CM
APPL.46896/2022
VIJAY LAKSHMI MENON ..... Petitioner
Through: Mr.Abhishek Gupta, Adv.
versus
BHARAT CHUGH AND ANR ..... Respondents
Through: Mr.R.K., Adv.
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 02.11.2022
1. In order to adjudicate this petition, it would be necessary for this Court to have, before it, the trial court record.
2. Accordingly, let the record of the learned Additional District Judge in CS 903/21 (Vijaya Lakshmi Menon v. Bharat Chugh) be immediately summoned, both in electronic as well as in physical form and placed on record. Electronic copy of the trial court record be provided to learned Counsel for the petitioner. If necessary, the trial court record may be requisitioned through Special Messenger.
3. The learned ADJ is requested to adjourn the hearing fixed on 5th November 2022 to a date after 14th November 2022.
4. Re-notify for preliminary hearing on 14th November 2022.
C.HARI SHANKAR, J Signature Not Verified NOVEMBER 2, 2022/kr Digitally Signed By:SUNIL SINGH NEGI Signing Date:03.11.2022 16:51:45