Indian Kanoon - Search engine for Indian Law

Delhi High Court - Orders

Krishan Lal Marwah vs Sharvan Kumar Marwah & Ors on 2 November, 2023

                                    $~42
                                    *           IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +           RC.REV. 302/2023, CM APPLs. 56354-55/2023
                                                KRISHAN LAL MARWAH                                                                 ..... Petitioner
                                                             Through:                                          Mr. M.L. Bajaj, Adv.

                                                                                      versus

                                                SHARVAN KUMAR MARWAH & ORS.             ..... Respondents
                                                              Through: Mr Gaurav Seth, Ms Akansha Mehra
                                                                       and Mr Navjot Kwatra, Advocates
                                                CORAM:
                                                HON'BLE MS. JUSTICE TARA VITASTA GANJU
                                                                         ORDER

% 02.11.2023 [Physical Hearing/Hybrid Hearing (as per request)] CM APPL. 56355/2020[Exemption]

1. Allowed subject to just exceptions.

2. The present Petition impugns the Order dated 10.05.2023 passed by the Learned ARC, Karkardooma Courts, Delhi whereby the Petitioner/tenant has been directed to vacate the tenanted premises i.e., House No. 508, Teliwara, Shahdara, Delhi-32. By the Impugned Order, the Application for leave to defend contest filed by the Petitioner/tenant has been dismissed.

3. Learned Counsel for the Respondent enters appearance on advance service.

4. Learned Counsel for the parties shall file their respective written synopsis, not exceeding three pages each, at least one week before the next RC.REV. 302/2023 page 1 of 2 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 04/11/2023 at 23:52:54 date of hearing, along with compilations of judgments, if any, they wish to rely upon.

4.1 All judgments sought to be relied upon by the learned Counsel for the parties shall be filed with an index which also sets out the relevant paragraph numbers and the proposition of law that it sets forth.

5. List the Petition for admission on 19.12.2023.

6. In the meantime, let an e-copy of the Trial Court record be requisitioned.

7. In the event a bailiff is appointed, learned Counsel for the Petitioner is granted liberty to file an Application for early hearing.

                                                                                                                           TARA VITASTA GANJU, J
                                    NOVEMBER 2, 2023
                                    g.joshi
                                                                                                            Click here to check corrigendum, if any



                                    RC.REV. 302/2023                                                                                   page 2 of 2




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 04/11/2023 at 23:52:54