Delhi High Court - Orders
Madhu Sharma (Since Deceased) Thr. ... vs Suresh Kaushik And Others on 26 July, 2022
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 404/2010 & I.As. 2876/2010, 6822/2022, 8145/2022,
9240/2022
MADHU SHARMA (SINCE DECEASED) THR. L.RS. AND
OTHERS ..... Plaintiff
Through: Mr. Puneet Yadev, Mr. Saurabh
Gupta, Advocates.
Versus
SURESH KAUSHIK AND OTHERS ..... Defendant
Through: Ms. Praveena Gautam, Mr. Rohit
Kumar Modi, Ms. Anusueya,Mr.
Pawan Shukla & Mr. Aman S.
Sharma, Advocates.
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 26.07.2022 I.A. 11631/2022
1. Application under Order XXXIX Rule 10 of Code of Civil Procedure, 1908 has been filed on behalf of the plaintiff seeking directions to the defendant for depositing the rental income derived by the joint properties and to deposit the money
2. Learned counsel for the defendant submits that she has received the copy of the application and seeks time to file the reply.
3. Reply be filed within 4 weeks with a copy to the opposite counsel. I.A. 10793/2015, I.A. 4980/2018 & I.A. 17368/2019
1. These applications already stand disposed of.
Signature Not Verified Signed By:NIRMLA TIWARI Signing Date:28.07.2022 11:12:14CS(OS) 404/2010
1. List for arguments on pending applications on 20th October, 2022.
NEENA BANSAL KRISHNA, J JULY 26, 2022/PA Signature Not Verified Signed By:NIRMLA TIWARI Signing Date:28.07.2022 11:12:14