Delhi High Court - Orders
Santosh Sharma vs Chander Bhan & Ors on 26 February, 2024
$~49 to 53
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO 319/2023
SANTOSH SHARMA ..... Appellant
Through: Mr. Saurab Kripal, Sr. Adv. with Mr.
Pankaj Sharma, Mr. Harsha and Mr.
Dhruv Chatrath, Advs.
versus
CHANDER BHAN & ORS. ..... Respondents
Through: Mr. Deepak Yadav, Mr. Ganesh
Kumar and Ms. Shalini, Advs.
50
+ FAO 321/2023
SANTOSH SHARMA ..... Appellant
Through: Mr. Saurab Kripal, Sr. Adv. with Mr.
Pankaj Sharma, Mr. Harsha and Mr.
Dhruv Chatrath, Advs.
versus
LALTA PRASHAD YADAV & ORS. ..... Respondents
Through: Mr. Deepak Yadav
51
+ FAO 322/2023
SANTOSH SHARMA
..... Appellant
Through: Mr. Saurab Kripal, Sr. Adv. with Mr.
Pankaj Sharma, Mr. Harsha and Mr.
Dhruv Chatrath, Advs.
versus
SUSHMA ARORA & ORS.
..... Respondent
Through: Mohd. Ashur and Mr. Sarthak
Sharma, Advs. for R1.
52
+ FAO 323/2023
SANTOSH SHARMA ..... Appellant
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 01/03/2024 at 22:09:28
Through: Mr. Saurab Kripal, Sr. Adv. with Mr.
Pankaj Sharma, Mr. Harsha and Mr.
Dhruv Chatrath, Advs.
versus
SATISH GOEL & ORS. ..... Respondents
Through: Mr. Deepak Yadav, Adv.
Mohd. Ashur and Mr. Sarthak
Sharma, Advs. for R2 and R3.
53
+ FAO 324/2023
SANTOSH SHARMA ..... Appellant
Through: Mr. Saurab Kripal, Sr. Adv. with Mr.
Pankaj Sharma, Mr. Harsha and Mr.
Dhruv Chatrath, Advs.
versus
VARUN CHADHA & ORS. ..... Respondents
Through: Mr. Deepak Yadav, Adv.
CORAM:
HON'BLE MS. JUSTICE SHALINDER KAUR
ORDER
% 26.02.2024 CM APPL. 63551/2023, CM APPL. 63552/2023(exemption) in FAO 319/2023 CM APPL. 63646/2023, CM APPL. 63647/2023 (exemption) in FAO 321/2023 CM APPL. 63657/2023, CM APPL. 63658/2023 (exemption) in FAO 322/2023 CM APPL. 63661/2023, CM APPL. 63662/2023 (exemption) In FAO 323/2023 CM APPL. 63673/2023, CM APPL. 63674/2023 (exemption) in FAO 324/2023
1. Allowed, subject to all just exceptions.
2. Applications stand disposed of.
FAO 319/2023, CM APPL. 63550/2023--stay, CM APPL. 63553/2023--
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 01/03/2024 at 22:09:28 exp. From advance service FAO 321/2023, CM APPL. 63645/2023--stay FAO 322/2023, CM APPL. 63656/2023--stay, CM APPL. 63659/2023-- Exp. From advance service FAO 323/2023, CM APPL. 63660/2023--stay, CM APPL. 63661/2023-- Exp., CM APPL. 63662/2023--Exp., CM APPL. 63663/2023--Exp. From advance service FAO 324/2023, CM APPL. 63672/2023--stay, CM APPL. 63675/2023-- exp. From advance service
3. Issue notice to respondent no.3, 4 and 5 in FAO 319/2023 through all permissible modes including via approved courier service.
4. Issue notice to respondent no.2, 3, 4 and 5 in FAO 321/2023 through all permissible modes including via approved courier service.
5. Issue notice to respondent no.5, 6, and 7 in FAO 322/2023 through all permissible modes including via approved courier service.
6. Issue notice to respondent no.1, 3, 4 and 5 in FAO 323/2023 through all permissible modes including via approved courier service.
7. Issue notice to respondent no.1, 2, 3, 4 and 6 in FAO 324/2023 through all permissible modes including via approved courier service.
8. It is submitted on behalf of the respondents that the complete paper book has not been furnished. Same be furnished within a week.
9. Re-notify on 08.08.2024.
SHALINDER KAUR, J FEBRUARY 26, 2024/SDS 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 01/03/2024 at 22:09:29