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Delhi High Court - Orders

Sarita Parwanda vs Gunjan Kumar & Anr on 1 February, 2023

                          $~8 & 9.
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +    RFA 112/2022 and C.M. Nos. 15794/2022, 4792/2023 & 4793/2023
                               SARITA PARWANDA                               ..... Appellant
                                           Through:          Mr.   Akshay    Makhija,      Senior
                                                             Advocate with Mr. Adarsh Chamoli,
                                                             Advocate.

                                                versus

                               GUNJAN KUMAR & ANR.                              ..... Respondents
                                           Through:          Mr. Arvind Sharma, Mr. M.K. Jha,
                                                             Advocates for R-1.
                                                             Mr. Manish Makhija, Advocate for
                                                             R-2.

                          +    RFA 125/2022 and C.M. Nos. 17240/2022 & 4682/2023
                               VIPEN KUMAR PARWANDA                  ..... Appellant
                                            Through: Mr. Manish Makhija, Advocate.

                                                versus

                               MRS GUNJAN KUMAR & ANR.                  ..... Respondents
                                            Through: Mr. Arvind Sharma and Mr. M.K.
                                                     Jha, Advocate for R-1.
                                                     Mr.    Akshay     Makhija,      Senior
                                                     Advocate with Mr. Adarsh Chamoli,
                                                     Advocates for R-2.

                               CORAM:
                               HON'BLE MR. JUSTICE GAURANG KANTH
                                                ORDER

% 01.02.2023 The hearing has been conducted through hybrid mode (physical and Signature Not Verified Digitally Signed By:VINOD KUMAR Signing Date:08.02.2023 17:28:38 virtual hearing).

Arguments heard.

Judgment reserved.

Parties are at liberty to file their written synopsis within a period of three days from today along with copies of judgments on which they wish to rely upon with an advance copy to the other party.

GAURANG KANTH, J FEBRUARY 01, 2023 KG Signature Not Verified Digitally Signed By:VINOD KUMAR Signing Date:08.02.2023 17:28:38