Delhi High Court - Orders
Virinder Seth vs Jyoti Sharma on 10 November, 2022
Author: Sachin Datta
Bench: Sachin Datta
$~54
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RC.REV. 68/2018 & CM APPL. 6685/2018
VIRINDER SETH ..... Petitioner
Through: Mr. Vineet Malhotra and Ms. Kirti
Sarin, Advs.
versus
JYOTI SHARMA ..... Respondent
Through: Mr. (appearance not given), Adv.
CORAM:
HON'BLE MR. JUSTICE SACHIN DATTA
ORDER
% 10.11.2022 Mr. Malhotra, learned counsel for the petitioner seeks some time to place on record certain photographs and documents which were part of the record before the concerned Rent Controller. Let the same be filed within a period of one week from today.
List for final disposal on 17.01.2023. In the meantime, let a digitized copy of the LCR be requisitioned for the next date of hearing.
Interim order to continue.
SACHIN DATTA, J NOVEMBER 10, 2022/ssc Signature Not Verified Digitally Signed By:RADHA BISHT Signing Date:11.11.2022 18:50:20